Section 46(1) in The Orissa Motor Vehicles Rules, 1993
(1)The permits shall be issued in respective Forms specified below, namely :(i)in respect of a stage carriage in Form XXII;(ii)in respect of a contract carriage in Form XXIII;(iii)in respect of a goods carriage in Form XXIV;(iv)in respect of a private service vehicle in Form XXV;(v)in respect of a temporary permit in Form XXVI;(vi)in respect of a motor vehicle adapted to carry more than nine persons not used for hire or reward in Form XXVII;(vii)in respect of goods carriage under National Permit Scheme in Form XXVIII;(viii)in respect of a special permit under Sub-section (8) of Section 88 in Form XXIX;(ix)in respect of a tourist permit under Sub-section (9) of section 88 in Form XXX.
