Section 156(4) in The Orissa Motor Vehicles Rules, 1993
(4)[ The penalty referred to in Sub-section (1) of section 201 shall be recoverable by any Officer of the Orissa Motor Vehicles Department not below the rank of Traffic Sub-Inspector or by any Police Officer not below the rank of Sub-Inspector.] [Substituted vide Orissa Gazette Extraordinary No. 686 dated 16.6.1994, Notification SRO No. 588/94 dated 6.6.1994.]
