Section 11(2) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
(2)Any approval under Sub-rule (1) shall subject to the following conditions, namely :(i)that the premises shall all times to kept in a clean conditions and goods state of repairs;(ii)that the premises shall be administered in a seemly and orderly manner;(iii)that the licensee shall take all possible precautions to ensure that no breach of any of the provisions of the Act or of these rules is committed in respect of any vehicle entering or leaving or parking at such premises and shall report in writing any such breach to the nearest police-station.
