Section 157(7) in The Orissa Motor Vehicles Rules, 1993
(7)The driver or other person in charge of, or the owner of a vehicle which has been so weighed may challenge the accuracy of the weighing device by a statement in writing accompanied by a deposit of rupees fifty only delivered-(i)within one hour of the receipt of the statement referred to in Sub-rule (6), to the person by whom the statement was delivered to him; or(ii)within fourteen days of the service on him of notice or proceedings against him under Section 113, to the Court issuing such notice.
