Section 77(3) in The Orissa Motor Vehicles Rules, 1993
(3)The record in such form shall be carried by the driver till he has completed his journey, and shall, while in his custody, be opened for inspection by any person, authorised to stop and inspect a goods carriage. The driver shall deliver to the record the holder of the permit of the goods carriage within seven days of expiry of the period to which the record relates.
