Section 129A(6) in The Orissa Motor Vehicles Rules, 1993
(6)The authorisation issued or renewed under Sub-rule (5) shall be in respect of such area as mentioned there and shall be valid for a period of one year:Provided that application for renewal of an authorisation shall be made not less than thirty days before the date of its expiry :Provided further that an application for renewal of an authorisation made after the date specified above may be entertained on payment of an additional fee of rupees one thousand.
