Section 19 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
19. Repeal and saving.
- The Orissa Licensing of Motor Vehicles Agent's Rules, 1971 are hereby repealed. Notwithstanding such repeal any order issued, appointment made, licence issued, action taken and things done under any of the provisions of the rules so repealed, shall be deemed to have been issued, made, taken and done under the corresponding provisions of these rules.Form I[See Rule 4(1)]Application for licence to work as collecting agent/forwarding agent/ collecting and forwarding agentToThe Secretary, State Transport Authority/Regional Transport Authority............
