Section 53(1) in The Orissa Motor Vehicles Rules, 1993
(1)An application for the renewal of a countersignature of a permit shall be made in writing to the State/Regional Transport Authority concerned within the appropriate period specified in Sub-section (2) of section 81 and shall, subject to the provisions of Sub-rule (2), be accompanied by Part-A on the permit. An application for renewal of countersignature of a permit issued under the Reciprocal Agreement may however be made after the permit is renewed.
