Section 90 in The Orissa Motor Vehicles Rules, 1993
90. Validation of replacement orders in respect of counter signature.
(1)The authority granting permission for the replacement of a vehicle under Rule 89 shall, unless the authority by which the permit was countersigned has by general or special resolution otherwise directed, endorse on the correction made to Parts-A and B of the permit the words "Valid also for counter signature" and shall intimate the fact and particulars of the replacement to the authority concerned.(2)Unless the permit has been endorsed as provided in Sub-rule (1) or unless the alteration has been approved by endorsement by the countersigning authority, the counter signature on a permit shall not be valid in respect of any new vehicle.
