Section 6(3) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(3)In case if the member who has received the advance desires to sell the jeep, motor cycle, scooter or a like vehicle to another member, he may be permitted to do so by the Governor provided the purchasing member gives a declaration in writing to the effect that he shall be bound by the terms and conditions of the mortgage bond executed in favour of the Government in respect of the jeep, motor cycle, scooter or a like vehicle and agrees to execute a fresh agreement and mortgage bond prescribed under Rule 8.
