Section 84(6) in The Orissa Motor Vehicles Rules, 1993
(6)An application for a temporary permit under Clauses (a) and (b) of Sub-section (1) of section 87 shall, if it is received complete in all respects, be disposed of as far as possible within [fifteen days] [Substituted vide Orissa Gazette Extraordinary No. 524 dated 1.5.1998, Notification SRO No. 177/ 98 dated 22.4.1998.] of its presentation. In cases, falling under Clause (c) of Sub-section (1) of section 87, necessary steps for initiating preliminary proceeding should be taken within five days of the receipt of the application and shall be disposed of within fifteen days thereafter.
