Section 4(2) in The Orissa Motor Vehicles Taxation Act, 1975
(2)The period in respect of which tax is to be paid under Sub-section (1) may be-(a)a year at the rate specified in [Schedule-I] [Substituted vide Orissa Act No. 12 of 1993-w.e.f. 1.6.1993.] hereinafter referred to as the annual rate; or(b)one or more quarters at one-fourth of the annual rate for each quarter; or(c)any period less than a quarter expiring on the last date of any quarter at one-twelfth of the annual rate of every month or part of a month comprising such period :Provided that in the case of a vehicle and annual rate of tax in respect of which does not exceed [five hundred rupees] [Substituted vide Orissa Act No. 20 of 1993.] the tax shall be paid either annually or for a period of two quarters at a time :[Provided further that the State Government may, by notification, allow payment of tax monthly in respect of any motor vehicle or class of motor vehicles and in such case one-twelfth of the annual rate of tax specified in [Schedule-I] [Inserted vide Section 3 of the Orissa Act No. 2 of 1986.] is to be paid for each month]; and
