Section 12 in The Orissa Motor Vehicles Taxation Rules, 1976
12.
The [tax/additional tax] [Words Substituted vide Orissa Gazette Extraordinary No. 485/1.5.1986 Notification SRO No. 319/86.] token under section 7 shall be in Form 'E' but should by printed in different columns every year, specified by the Transport Commissioner for distinguishing make, period, capacity and category.
