Section 47 in The Orissa Motor Vehicles Rules, 1993
47. Area of validity of the permit and extension thereof.
(1)Subject to the provisions of section 88, a Regional Transport Authority which issues a permit (hereinafter referred to as the Original Transport Authority) may extend the effect of the permit to any other region within the State and may attach condition to the permit with effect to such other region and may vary the conditions of the permit in different regions :Provided that subject to the provisions of the following sub-rules, the vehicle to which the permit refers are normally kept within the region of the Original Transport Authority.(2)The Original Transport Authority may issue permit having validity in any other region in accordance with any general or special resolution recorded by any other Regional Transport Authority, and any permit so issued shall be of like effect in the region of the other Transport Authority as if it were issued by that Authority.(3)Subject to the provisions of Sub-rule (2), the Original Transport Authority may issue a contract carriage permit to be operative in another region or regions if it attaches a condition to the permit to the effect that the vehicle or vehicles shall only be used beyond the region of the Original Transport Authority under contract for a return journey commencing and ending within the Original Transport Authority and shall not be offered for hire outside that region.(4)The Original Transport Authority which issues a permit to be operative in any other region shall send a copy of the permit to the authority of that other region.(5)Nothing in this rule shall affect the right of the holder of any permit to apply to any Regional Transport Authority for countersignature of a permit.(6)Every application for the grant of a permit under Sub-section (9) of section 88 in respect of a tourist vehicle and for the authorisation for such tourist permit shall be made to the State Transport Authority in Forms 45 and 46 prescribed under Rules 82 and 83 respectively of the Central Motor Vehicles Rules, 1989 accompanied by the free as prescribed in Rule 83 of the said rules.(7)On receipt of an application under Sub-rule (6), the State Transport Authority shall follow the same procedure in considering the application for grant of a contract carriage permit under the Act and these rules and may grant the permit in the prescribed form.(8)Where a permit is granted under Sub-rule (7) the State Transport Authority shall forward to every other State Transport Authority information relating to-(i)the number of the permit and the registration mark and other particulars of the vehicle necessary for the purpose of its identification;(ii)the suspension or cancellation, if any, of the permit; and(iii)the grant of stay, if any, where on appeal or revision a stay has been granted, and when the appeal or revision is finally decided, such decision.(9)Every application for the grant of a national permit in respect of a goods carriage shall be made to the State Transport Authority in form accompanied by the fee as prescribed in Rules 86 and 87 of Central Motor Vehicles Rules, 1989.(10)On receipt of an application under Sub-rule (9), the State Transport Authority shall follow the same procedure in considering the application for the grant of a goods carriage permit under the Act and these rules and may grant the permit in the prescribed form.
