Section 4AA(1) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
(1)A Member shall be entitled to an advance not exceeding one lakh rupees for purchase of a jeep, motor cycle, scooter or a like vehicle to be recovered with interest within a period not exceeding five years from the date of its sanction or before the expiry of his office as a Member of the Assembly during the term of which the advance is sanctioned, whichever is shorter.
