Section 89(2) in The Orissa Motor Vehicles Rules, 1993
(2)Upon receipt of an application under Sub-rule (1) the permit granting authority may in its discretion reject the application if-(i)the new vehicle proposed differs in material respect from the old; or(ii)the holder of the permit has contravened the provisions thereof or has been deprived of possession of the old vehicle under the provisions of any agreement of hire purpose :Provided that a difference in the carrying capacity of the vehicle shall not be deemed to be a difference in material respects as referred to in Clause (i) of this Sub-rule.
