Section 92 in The Orissa Motor Vehicles Rules, 1993
92. Control of the goods carriage by Transport Authority.
- The State Transport Authority or Regional Transport Authority, as the case may be, may by general order direct that-(i)every goods carriage shall stop at such police-stations or outpost or beat houses on its route as may be specified therein and thereon the driver shall fill correctly the register prescribed in Form XXXVII maintained at each such police-station, out-posts or beat house; and(ii)every goods carriage shall so stop at such public places on its route as may be specified in the said order.
