Section 3 in The Orissa Stage Carriages (Licensing of Conductors) Rules, 1994
3. Licensing authority, jurisdiction, function and powers.
(1)The licensing authority shall be-(i)in the Case of Police District, Rourkela, the Regional Transport Officer, Rourkela and in the case of district of Puri, the Regional Transport Officer, Puri; and(ii)in case of any other region in the State, the Regional Transport Officer of the region concerned.(2)The licensing authority shall be responsible for issue, renewal of the licence or issue of duplicate licences to the conductors in accordance with these rules.
