Section 125 in The Orissa Motor Vehicles Rules, 1993
125. Sanitation and cleaning.
- Every public service vehicle shall be kept in a clean and sanitary condition. For this purpose every such vehicles shall among other things disinfected with D.D.T. spraying at least one in every two months and in the presence of the Inspector of Motor Vehicles at the time of every inspection for issue of fitness certificate. It shall be the duty of the Inspector of Motor Vehicles to endorse the compliances of the above provision on each certificate of fitness issued by him in respect of every such vehicle.
