Section 95 in The Orissa Motor Vehicles Rules, 1993
95. Fixing hours of work of drivers in advance.
- The Transport Authority which granted the permit in respect of a transport vehicle may require the holder of such permit to make to the satisfaction of the said authority such time-table, schedule or regulation, as may be necessary to fix in advance the hours of work of the driver(s) employed by him and upon approval of the hours of work so fixed by such authority of any time-table, schedule or regulation as aforesaid, it shall be the record of the hours of work fixed for the person (s) concerned for the purpose of Sub-section (3) of section 91 :Provided that where a person has obtained permits for different vehicles from different Transport Authorities, he may, with permission of the Commissioner,, get approval of the hours of work fixed in the time-table, schedule or regulation, ad the case may be, from any one of such Transport Authorities in respect of all his transport vehicles.
