Section 47(8) in The Orissa Motor Vehicles Rules, 1993
(8)Where a permit is granted under Sub-rule (7) the State Transport Authority shall forward to every other State Transport Authority information relating to-(i)the number of the permit and the registration mark and other particulars of the vehicle necessary for the purpose of its identification;(ii)the suspension or cancellation, if any, of the permit; and(iii)the grant of stay, if any, where on appeal or revision a stay has been granted, and when the appeal or revision is finally decided, such decision.
