Section 174 in The Orissa Motor Vehicles Rules, 1993
174. Inspection of vehicle involved in an accident.
- The Inspector of Motor Vehicles in his absence the Junior Inspector of Motor Vehicles or any other officer of Orissa Transport Engineering Service authorised in this behalf by the Commissioner shall inspect the motor vehicle involved in an accident and for that purpose may enter at any reasonable time any premises, where the vehicle may be and may remove the vehicle for inspection and in that case intimation shall be given to the owner as required under the Proviso to section 136 and after such inspection return the vehicle to the owner upon such condition without unnecessary delay.
