Section 77(4) in The Orissa Motor Vehicles Rules, 1993
(4)The permit-holder shall preserve the record in such form for two years, after expiry of the period to which it relates and shall produce it for inspection at any time within that period on demand by the Secretary of the Regional or State Transport Authority, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) or Inspector or Junior Inspector of Motor Vehicles or by a Police Officer not below the rank of Sub-Inspector or other officer of the Motor Vehicles Department not below the rank of Traffic Sub-Inspector.
