Section 94 in The Orissa Motor Vehicles Rules, 1993
94. Complaint book.
(1)A complaint book in the Form XXXIX shall be maintained in every stage carriage to enable the passengers to record any legitimate complaints in connection with the stage carriage service.(2)Such complaints shall be written clearly and in an intelligible manner in English or any of the language of the district and the complaints shall also clearly and legibly record in the complaint book his full name, address and date on which such complaint are written.(3)The owner or manager of the stage carriage service shall promptly look into every complaint recorded in the complaint book, remove the cause of the complaint or of its recurrence and submit within a week of the recording of the complaint an explanation to the Regional Transport Authority which granted the permit together with a copy of the complaint stating the action taken by him in connection with the complaint. A copy of the report shall be forwarded by the owner of the vehicle or the permit-holder, as the case may by, to the complainant.(4)The complaint book shall be so securely kept in the stage carriage as the same cannot be removed an shall at all times be made available to any passenger desiring to record a complaint or to any officer of the State Transport Authority or to the Regional Transport Authority or to any Inspector of Motor Vehicles or to the [Additional/] [Inserted vide O. Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) for the purpose of inspection.(5)The provision of this rule shall apply in respect of all stage carriages in the State.
