Section 18 in The Orissa Motor Vehicles Rules, 1993
18. Authority to suspend certificate of registration, examination of vehicles and appeal thereto.
(1)Any Magistrate in a proceeding before him, the Additional Commissioner, Transport Secretary or the Under-Secretary of the State Transport Authority, Joint Commissioner, Transport, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.] Joint Commissioner, Transport (Technical)/] Deputy Commissioner, Transport, any Police Officer not below the rank of Deputy Superintendent or the Inspector of Motor Vehicles may suspend the certificate of registration of a motor vehicle under Sub-section (1) of the section 53.(2)Any officer of the Orissa Motor Vehicles Department not below the rank of Traffic Inspector may stop any motor vehicle the use of which in a public place, in his opinion is likely to constitute danger to the public an examine such vehicle.(3)Any owner of motor vehicle aggrieved by an order made under Sub-rule (1) may, within thirty days from the date of receipt of the order, appeal-(i)against the order of any Magistrate, to the Court competent to hear appeal against such order under the Code of Criminal Procedure, 1973 (2 of 1974);(ii)against the order of Additional Commissioner, Transport, Secretary or the Under-Secretary of the State Transport Authority, Joint Commissioner, Transport, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.] Joint Commissioner, Transport (Technical)] Deputy Commissioner, Transport to the Commissioner; and(iii)against the order of other authorities, to the Chairman of the Regional Transport Authority concerned.(4)The procedure specified in Rule 11 for the conduct of hearing of appeals shall apply to all appeals preferred under Sub-rule (3).
