Section 83 in The Orissa Motor Vehicles Rules, 1993
83. Exemption of permits in respect of transport vehicles used for public purposes.
- [(1) * * *] [Deleted vide Orissa Gazette Extraordinary No. 642/13.4.2007.](2)A transport vehicle-owned by any religious or charitable non-profit making institution recognised as such by the Government and used solely for the transport of its members, employees or goods as may be prescribed by the Government from time to time shall be deemed to be used for other public purpose under Clause (f) of Sub-section (3) of section 66.
