Section 59(3) in The Orissa Motor Vehicles Rules, 1993
(3)Any holder of a permit countervening the conditions provided in Sub-rule (2) of Rule 58 and Sub-rules (1) and (2) of this rule shall in addition to any other penalty to which he may be subject under any law for the time being in force be liable to cancellation of his permit or revocation thereof for a specified period by the State Transport Authority or Regional Transport Authority provided that no such permit shall be cancelled unless an opportunity has been given to the holder to submit his explanation.
