Section 20 in The Orissa Motor Vehicles Rules, 1993
20. Transfer of ownership.
(1)Intimation of transfer of ownership of a motor vehicle under Clause (b) of Sub-section (1) of section 50 shall be made by the transferee in Form 30 prescribed under Rule 55 of the Central Motor Vehicles Rules, 1989.(2)The application shall be accompanied with a fee as specified in Rule 81 of the Central Motor Vehicles Rules, 1989.(3)Communication of transfer to the original registering authority under Sub-section (7) of section 5 shall be made in Form I.
