Section 8(1) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(1)At the time of drawing the advance, the member shall execute an agreement in Form I and on completing the purchase he shall further execute a mortgage bond in Form II hypothecating the jeep, motor cycle, scooter or a like vehicle to the Governor of Orissa as security for the advance.
