Section 75(5) in The Orissa Motor Vehicles Rules, 1993
(5)If the holder of a stage carriage permit proposes to withdraw the service which the vehicle covered by the permit is providing before the expiry of the permit, he shall unless prevented by unavoidable circumstances, give at least one month's notice of his intention to the Transport Authority which issued the permit and shall surrender the permit on the date from which the service is withdrawn. Upon receipt of the notice, the Transport Authority shall paste a copy of notice on Notice Board situated on the premises of the authority.
