Section 22(11) in The Orissa Motor Vehicles Rules, 1993
(11)If a vehicle is damaged at any time so as to be unfit for ordinary use during the validity of the fitness certificate and may, in the opinion of any Inspector of Motor Vehicles or in his absence the Junior Inspector of Motor Vehicles to be safely driven at a reduced speed to a place of repair and if, he is satisfied that, it is necessary that the vehicle should be so driven, he may by endorsement in Form V specify the time, within which the condition subject to which the vehicle may be driven to a specified destination for the purpose of repair and the limit of speed, beyond which it shall not be driven.
