Section 8(e) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(e)that the licensee shall maintain a proper record of the vehicles under his control and of the collection, despatch and delivery of goods which shall be open to inspection by the State Transport Authority or the Regional Transport Authority or by any person duly authorised in this behalf by any such authority and shall furnish to the State Transport Authority by the 31st March every year a return in respect of the previous calendar year in Form IV;
