Section 169(1) in The Orissa Motor Vehicles Rules, 1993
(1)No load or other thing shall be placed on any motor vehicle so as or at any time to mark or otherwise interrupt vision of any lamp, registration mark or other mark required to be carried by or exhibited on any motor vehicle under the Act, unless a duplicate of the lamp or marks so marked otherwise obscured is exhibited in the manner required under the Act, for the exhibition of the marked or obscured lamps or mark.
