Section 156(1)(iii) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Odisha - Subsection

Section 156(1)(iii) in The Orissa Motor Vehicles Rules, 1993

(iii)if the vehicle has been stationary in one place for a continuous period of twenty-four hours and adequate steps have not been taken for its repair or removal by the owner or his representative, remove the vehicle and its contents to the nearest place of safe custody.

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State of Odisha - Subsection

Section 156(1)(iii) in The Orissa Motor Vehicles Rules, 1993