Section 6(1) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(1)No jeep, motor cycle, scooter or a like vehicle for the purchase of which an advance has been sanctioned under these rules, shall, at any time before the recovery of the advance together with the interest due thereon, be sold by the member without the previous sanction of the Governor.
