Section 176(1) in The Orissa Motor Vehicles Rules, 1993
(1)] Any Officer of the Orissa Motor Vehicles Department established under section 213 of and above the rank of Traffic Sub-Inspector and Junior Inspector of Motor Vehicles shall exercise the powers under Sub-Sections (1) of section 114, Sub-section (1) of section 119, Sub-section (1), (2) and (3) of section 130, Sub-section (1) of section 132, section 133, Clause (b) of section 134, Sub-secs (1) and (4) of section 158, Sections 202, 203, 204, 205 206 and 207;
