Section 85 in The Orissa Motor Vehicles Rules, 1993
85. Grant of receipt.
- When an person has submitted a Certificate of Registration, Certificate of Fitness, Insurance Certificate, permit and any other such document to the registering or other authorities for renewal or for any other purpose and has deposited the prescribed fee/tax, where necessary, or when a Police Officer or any Court or other competent authority has taken temporary possession of such document(s) for any enquiry, investigation or other purpose and the document has not been suspended, or cancelled, the registering or other authority, the Court, the Police Officer or other competent authority, as the case may be, shall furnish a receipt for the document(s) deposited or taken possession of in Form XXXVIII to the person from whom it is taken/seized. During such period as may be specified in the said Form the production of such receipt on demand, shall be deemed to be production of the document(s) specified therein;Provided that the authority, Court, or the Police Officer, by which receipt was granted, may in its or his discretion by order in writing endorsed thereon extend the period specified in the said Form but such extension shall not be beyond the period of the original document(s);
