Section 19 in Orissa Government Vehicles (Control and Use) Rules, 1978
19.
Repairs/replacements of parts other than Tyres, Tubes and batteries shall be regulated in the manner as follows :(i)A standard cost against each item of the repairs work is to be fixed which would be approved by the Transport Commissioner, Orissa and circulated to all concerned positively before end of April every year. The standard cost prescribed shall remain valid till end of April of the next financial year.(ii)Spare parts should be purchased from authorised dealers of the manufacturer wherever such dealers are available. For places where such authorised dealers of the manufacturers are not available, list of shops selling genuine parts should be circulated by the Inspector of Motor Vehicles from whom such purchases are to be made. The Officer-in-charge of the vehicle should purchase the parts from any such approved shop. When spare parts are purchased from shops other than the authorised dealers and approved shops the same should be got checked by the Inspector of Motor Vehicles who after check should record his findings. An undertaking should be obtained by Inspector of Motor Vehicles from the approved firms/shops that he should be liable for damage in case the supplies are proved to be spurious.(iii)Selection of the repairers, garages and shops (for purchase of spare parts) is to be done by the M.V.I. (Tech.) on the basis of competitive Tenders keeping in view the efficiency of performance of the tenders in all respects.(iv)In case of minor repairs of urgent nature, the officers-in-charge of the vehicles may do it without consulting the Inspector of Motor Vehicles (Technical). The total cost of such minor repairs during a financial year shall not exceed Rs.1,000.00 for vehicles, Rs.300.00 for two-wheelers like motor cycles and scooters and Rs.150.00 for mopeds. In all other cases estimates for repair/replacement of parts other than tyres, tubes and batteries be framed or checked by the Motor Vehicle Inspector or a Technical Officer of equivalent rank before such repairs/replacements are undertaken.(v)The Motor Vehicle Inspector (Technical) should check the vehicle after repair and should specifically record that all the spare parts purchased have been fitted in the vehicle. A certificate shall be furnished by the garage repairing the vehicle to the effect that it has received the parts and has actually fitted those in the vehicle. In case of any lapse in this regard, the garage should be blacklisted.(vi)The Inspector of Motor Vehicles should also indicate the period by which the repair should be completed by the garage while giving his report for repair of the vehicle.(vii)The bills of the Garage/Shop./Repairer should be cleared complying all formalities within 15 days of performance. This means that the Officer-in-charge of the vehicle should not take up repair work, etc. if he does not have or is not likely to have sufficient funds by the time that work is complete.(viii)The M.V.I. (Technical) should review performance of Garage/ Shops concerned every year and shall report to Collector and Deputy Commissioner, Transport (Technical). Supervise check on garages should be done by the representatives of Commissioner of Transport.
