Section 45(2) in The Orissa Motor Vehicles Rules, 1993
(2)The application shall be addressed to the Secretary, State Transport Authority or the Secretary, Regional Transport Authority, as the case may be, and be accompanied with receipt in support of deposit of the fees prescribed in Rule 48 :Provided that in case of bordering check-gate the application should be accompanied with a receipt showing the payment of the required fee and submitted to the Officer-in-charge of the said check-gate
