Section 25(7) in The Orissa Motor Vehicles Rules, 1993
(7)On the publication of the notification in the Official Gazette under Sub-section (1) section 58 and the particulars under Sub-section (2) of section 58, the registering authority having jurisdiction over the locality shall either from his own information or otherwise ascertain the particular of such vehicles, used in such localities. Thereafter he shall issue a notice calling upon the concerned registered owners of such vehicles used in the said localities to explain as to why the gross vehicle weight shall not be revised in accordance with the notification. Thereupon he shall consider such explanation and being satisfied, revised the gross vehicle weight of the vehicle and require the certificate of registration of the concerned vehicle to be produced within a period of fifteen days from the date of service of notice before him for such entry in the said certificate of registration in accordance with the aforesaid notification.
