Section 58 in The Orissa Motor Vehicles Rules, 1993
58. Condition as to carriage of personal luggage and mail in a stage or contract carriage.
(1)The State Transport Authority or Regional Transport Authority shall have power to make regulations regulating the weight of luggage and goods which may be carried in any stage carriage or contract carriage generally or in any specified area.(2)The State Transport Authority or Regional Transport Authority may attach to a stage carriage permit, the condition that the carriage in respect of which the permit is granted shall carry mails at such rates as may be fixed by the Government from time to time.
