Section 22(12) in The Orissa Motor Vehicles Rules, 1993
(12)The registering authority or any inspector of Motor Vehicles or in his absence the Junior Inspector of Motor Vehicles may, under Sub-section (4) of section 56 cancel the certificate of fitness of a motor vehicle if in his opinion, the vehicle does not comply with the requirements of the Act and rules made thereunder and shall record the reasons for such cancellation in writing and shall further endorse Such cancellation in the certificate of fitness.
