Section 60(3) in The Orissa Motor Vehicles Rules, 1993
(3)It shall be a condition of every permit of a motor cab or an autorickshaw that the vehicle shall not be driven in a public place except by the permit-holder or licensed driver duly authorised by the permit-holder in writing and that such writing shall be carried by the driver when driving and produced on demand by any Police Officer or Officer of the Orissa Motor Department or any other officer authorised by the Government.
