Section 35 in The Orissa Motor Vehicles Rules, 1993
35. Information regarding stolen and recovered motor vehicles to be furnished by the Police to the State Transport Authority.
(1)An Officer-in-charge of the police-station, where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall immediately after registering the report, and intimation to the State Transport Authority, Orissa or the officer authorised by the State Transport Authority in Form IX and send a copy thereof to the registering authority where the vehicle is registered and to all other registering authorities located in the State.(2)On receipt of this intimation under Sub-section (1) the State Transport Authority shall inform all the registering authorities of the State the details of the stolen vehicle in Form X.(3)The State Transport Authority shall also maintain a register of stolen vehicle in Form XI(4)The registering authorities shall maintain the register of stolen vehicles in Form XII on the basis of the intimation received from the State Transport Authority or from the Police Officer as the case may be.(5)If the vehicle reported to be stolen is recovered, the police-station which recovered the vehicle shall intimate the fact in Form IX to the State Transport Authority and to the original registering authority.(6)Upon receipt of intimation under Sub-rule (5) the State Transport Authority and the registering authority shall take a note of such recovery in the register maintained in Forms prescribed under Sub-rules (3) and (4).
