Section 97 in The Orissa Motor Vehicles Rules, 1993
97. General.
(1)No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the provisions of this chapter.(2)Nothing in this rule shall apply to a motor vehicle which has been damaged in an accident while at the place of the accident or to a vehicle so damaged or otherwise defective while being removed to the nearest place of repair or disposal.
