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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4) in The Orissa Motor Vehicles Taxation Rules, 1976

(4)In case of a vehicle permitted to carry passengers for hire or reward, or goods which are perishable in nature may be allowed to ply to its destination if the registered owner or person having possession or control of the vehicle or the driver gives an undertaking to the effect the vehicle shall be surrendered to the nearest police station on reaching the destination.