Section 22(5) in The Orissa Motor Vehicles Rules, 1993
(5)The authority granting or renewing certificate of fitness shall, after such inspection endorse on the certificate of registration the fact of such grant or renewal thereof with his signature, date and seal thereon, In case of refusal to grant to renew such certificate of fitness, he shall record in writing the reason thereof and shall communicate to the registering authority accordingly with a copy to applicant forthwith.
