Section 4 in The Orissa Motor Vehicles Taxation Rules, 1976
4.
In the case of the motor vehicles coming from the other States to Orissa on temporary permits, the [tax and additional tax] [Substituted vide Orissa Gazette Extraordinary No. 485/1.5.1986.] shall be paid to the Taxing Officer, by means of cash or [bank draft or bankers cheque] [Substituted vide Orissa Gazette Extraordinary No. 510/9.5.1994-Notification SRO No. 401/94/3.5.1994.] drawn on the Banks enumerated in Rule 3 above
