Section 25 in The Orissa Motor Vehicles Rules, 1993
25. Gross vehicle weight entry in the certificate of registration-Old vehicles.
(1)On or after the commencement of these rules, no owner shall permit any goods carriage to be driven in any public place, liable for registration under the Act, unless the gross vehicle weight is entered in the certificate of registration in accordance with Sub-section (2) of section 58 and is exhibited on the vehicle.(2)The owner of goods carriage, the gross vehicle weight of which is not entered in the certificate of registration before the commencement of the Act and rules made thereunder shall apply in Form VI to the registering authority of the area in which the goods carriage are normally kept for the assignment of gross vehicle weight to the vehicle.(3)Upon receipt of an application under Sub-rule (2) the registering authority shall call upon the applicant to produce the vehicle at such time and place and before such person as the registering authority may appoint.(4)After causing the vehicle to be inspected or making such enquiries, as he may deem to be necessary, the registering authority shall assign a gross vehicle weight to the vehicle and call upon the registered owner to produce the certificate of registration and shall enter the same thereon.(5)If the registering authority assigning the gross vehicle weight in accordance with this rule is not the authority by whom the records of registration are kept, he shall inform to that authority :Provided that the registering authority, may dispose with the provisions of this rule in any district or region, where there is no weighing machine available.(6)In assigning gross vehicle weight to a vehicle for which no-makers documents as required under Sub-section (1) of section 58 are produced, the registering authority shall assign such gross vehicle weight as may be prescribed by the Central Government from time to time.(7)On the publication of the notification in the Official Gazette under Sub-section (1) section 58 and the particulars under Sub-section (2) of section 58, the registering authority having jurisdiction over the locality shall either from his own information or otherwise ascertain the particular of such vehicles, used in such localities. Thereafter he shall issue a notice calling upon the concerned registered owners of such vehicles used in the said localities to explain as to why the gross vehicle weight shall not be revised in accordance with the notification. Thereupon he shall consider such explanation and being satisfied, revised the gross vehicle weight of the vehicle and require the certificate of registration of the concerned vehicle to be produced within a period of fifteen days from the date of service of notice before him for such entry in the said certificate of registration in accordance with the aforesaid notification.
