Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Odisha - Subsection

Section 157(4) in The Orissa Motor Vehicles Rules, 1993

(4)If the driver of motor vehicle fails within a reasonable time to comply with a requisition under Sub-rule (3), person authorised under section 114 may cause any person being the holder of a licence authorising him to drive the vehicles so as to drive and manipulate the vehicle.