Section 53 in The Orissa Motor Vehicles Rules, 1993
53. Renewal of countersignature of permits.
(1)An application for the renewal of a countersignature of a permit shall be made in writing to the State/Regional Transport Authority concerned within the appropriate period specified in Sub-section (2) of section 81 and shall, subject to the provisions of Sub-rule (2), be accompanied by Part-A on the permit. An application for renewal of countersignature of a permit issued under the Reciprocal Agreement may however be made after the permit is renewed.(2)If at the time of application for renewal of a countersignature of a permit, Part-A of the permit is not available being under renewal by the authority by which it was issued, the application shall state the fact and shall state the number and date of the permit, the name of the authority by which it was granted, the number and date of countersignature to be renewed.(3)The Transport Authority granting the renewal of a countersignature shall call upon the holder to produce Part-A and B of the permit and shall endorse the Parts-A and B accordingly and return them to the holder.
