Section 77 in The Orissa Motor Vehicles Rules, 1993
77. Goods carriage records.
(1)Every driver of a goods carriage shall keep and every holder of a goods carriage permit shall cause to be kept in the vehicle, in English or Oriya language a record in Form XXXVI which shall mention in respect of each day, on which the driver was employed in driving, all informations prescribed in the Form.(2)Each items of information, required by such form shall be entered in the record soon after the journey in question is completed and the work is over.(3)The record in such form shall be carried by the driver till he has completed his journey, and shall, while in his custody, be opened for inspection by any person, authorised to stop and inspect a goods carriage. The driver shall deliver to the record the holder of the permit of the goods carriage within seven days of expiry of the period to which the record relates.(4)The permit-holder shall preserve the record in such form for two years, after expiry of the period to which it relates and shall produce it for inspection at any time within that period on demand by the Secretary of the Regional or State Transport Authority, [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) or Inspector or Junior Inspector of Motor Vehicles or by a Police Officer not below the rank of Sub-Inspector or other officer of the Motor Vehicles Department not below the rank of Traffic Sub-Inspector.(5)The permit-holder shall send in duplicate copies of the Goods Carriage Record for such month the concerned Regional Transport Officer before the 10th day of the succeeding month.
