(1)] Any Officer of the Orissa Motor Vehicles Department established under section 213 of and above the rank of Traffic Sub-Inspector and Junior Inspector of Motor Vehicles shall exercise the powers under Sub-Sections (1) of section 114, Sub-section (1) of section 119, Sub-section (1), (2) and (3) of section 130, Sub-section (1) of section 132, section 133, Clause (b) of section 134, Sub-secs (1) and (4) of section 158, Sections 202, 203, 204, 205 206 and 207;(2)[ The Officers of the Orissa Motor Vehicles Department, not below the rank of Traffic Sub-Inspector/Junior Inspector of Motor Vehicles shall draw a vehicle checking report in Form XLV when it is detected that the owner/driver of a motor vehicle has committed offence under the provisions of Motor Vehicles Act and rules made thereunder and at the border checkgates such report shall be issued in Form XLVI.] [Inserted vide Orissa Gazette Extraordinary No. 68 dated 15.1.2001, Notification SRO No. 27/ 2001 dated 5.1.2001]Provided that the Constable of Motor Vehicles (Enforcement) Wing shall also exercise the powers under the provisions of Sub-section (1) of section 119, Sub-section (1) of section 130 and Clause (a) of Sub-section (1) of section 132.
