Section 64 in The Orissa Motor Vehicles Rules, 1993
64. Permit-holder-Change of address of.
(1), If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit, he shall within one month send part 'A' of the permit to the Transport Authority by which the permit was issued intimating the new address.(2)Upon receipt of intimation under Sub-rule (1) the Regional Transport Authority or the State Transport Authority, as the case may be, shall after making such enquiries as the authority deems fit enter in the permit the new address and shall intimate the particulars to the authority of any region in which the permit is valid by virtue of countersignature or otherwise.
