Section 45 in The Orissa Motor Vehicles Rules, 1993
45. Forms of application for permit.
(1)Every application for a permit in respect of any transport vehicle shall be in one of the following Forms, namely;(a)in respect of a stage carriage in Form XV;(b)in respect of a contract carnage in Form XVI;(c)in respect of goods carriage in Form XVII;(d)in respect of a temporary permit in Form XVIII;(e)in respect of a private service vehicle in Form XIX;(f)in respect of a motor vehicle adapted to carry more than nine persons not used for hire or reward in Form XX;(g)in respect of goods carriage under National Permit Scheme in Form 48 prescribed under Rule 86 of the Central Motor Vehicles Rules, 1989;(h)in respect of special permit under Sub-section (8) of section 88 in Form XXI.(2)The application shall be addressed to the Secretary, State Transport Authority or the Secretary, Regional Transport Authority, as the case may be, and be accompanied with receipt in support of deposit of the fees prescribed in Rule 48 :Provided that in case of bordering check-gate the application should be accompanied with a receipt showing the payment of the required fee and submitted to the Officer-in-charge of the said check-gate
