Section 75 in The Orissa Motor Vehicles Rules, 1993
75. Schedule of timings and trips.
(1)The Transport Authority may, from time to time-(i)by a general order prescribe a schedule of timings for stage carriage running on specified routes; or(ii)by a special order prescribe a schedule of timings for each stage carriages.(2)When schedule of timings has been prescribed under Sub-rule (1) every stage carriage on such route shall run in accordance with it except-(i)when prevented by accident or other unavoidable cause; or(ii)when otherwise authorised in writing by the authority granting the permit.(3)If at any time a stage carriage is prevented from running in accordance with the schedule prescribed or where no schedule is prescribed is prevented, from performing the service for which a permit has been granted, the holder of the permit shall forthwith report the reason therefore to the authority which granted the permit.(4)The holder of the permit shall be responsible and punishable for any breach of Sub-rule (2) in addition to any other person who may be responsible for such breach.(5)If the holder of a stage carriage permit proposes to withdraw the service which the vehicle covered by the permit is providing before the expiry of the permit, he shall unless prevented by unavoidable circumstances, give at least one month's notice of his intention to the Transport Authority which issued the permit and shall surrender the permit on the date from which the service is withdrawn. Upon receipt of the notice, the Transport Authority shall paste a copy of notice on Notice Board situated on the premises of the authority.(6)The Transport Authority may, by general order, direct that every stage carriage shall stop at such stations on its route as the Transport Authority may prescribe, and thereupon the conductor of every stage carriage shall correctly enter in the register in Form XXXII kept at each station, the particulars specified therein.(7)The driver or conductor of every public service vehicle shall maintain trip sheets serially numbered in a bound book in Form XXXIII or Form XXXIV, as the case may be, in English or in one of the regional languages of the State.(8)Trip sheets shall-(i)be carried by the conductor or, in case there is no conductor, by the driver, whenever the vehicle is in use;(ii)be dully filled up from time to time as occasion arises by the conductor or, in case there is no conductor, by the driver; and(iii)be open to inspection by any Police Officer not below the rank of Sub-Inspector or any officer of the Motor Vehicles Department not below the rank of Traffic Sub-Inspector.(9)Every holder of a permit shall in respect of every public service vehicle specified in the permit maintain in English or in Oriya trip register in Form XXXV in bound book of which the pages are serially numbered. The trip register shall be posted daily from the trip sheets maintained under Sub-rule (7) and be at all times open to inspection by any Police Officer not below the rank of Sub-Inspector or officer of the Motor Vehicles Department not below the rank of Traffic Sub-Inspector or any Magistrate.(10)The destination to which the stage carriage is proceeding or is about to proceed shall be clearly stated in English and in Oriya on board at conspicuous place on the front and rear of the vehicle.
