Section 52(1) in The Orissa Motor Vehicles Rules, 1993
(1)Applications for the renewal of a permit shall be made, in writing to the State/Regional Transport Authority by which the permit was issued, within the time specified in Sub-section (2) of section 81 and shall be accompanied by Part-A of the permit and the fees prescribed in Rule 48 :Provided that the State/Regional Transport Authority may entertain an application for renewal of the permit made after the time referred to above, as per the enabling provisions Sub-section (3) of section 81.
