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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1)(b) in The Orissa Motor Vehicles Rules, 1993

(b)to its Chairman or Secretary or any other officer not being below the rank of Assistant Secretary-
(i)its powers to approve time-table of stage carriage permit;
(ii)it powers under Sub-section (2) of section 81 to renew or to refuse to renew all kinds of permit other than a temporary permit or a special permit;
(iii)its powers under Sub-section (1) and Sub-section (2) of section 87 to grant a temporary permit provided that such powers may also be delegated to the Additional Secretary to Assistant Secretary or Additional Assistant Secretary posted at the check-gate;
(iv)its powers under Sub-section (8) of section 88 to grant a special permit;
(v)its powers under section 83 to permit replacement of the vehicle by another;
(vi)its powers under Sub-section (1) and Sub-section (3) of section 82 to transfer or to refuse to transfer or to transfer a permit from one person to another;
(vii)its powers to renew or refuse to renew countersignature of all kinds of permit;
(viii)its powers to issue a duplicate permit;
(ix)its powers to issue permit to the State Transport Under-taking under Sub-section (1) of section 103 or to any person under the proviso to section 104 in respect of a notified route or a notified area;
(x)its powers to pass orders as contemplated by Sub-section (2) of section 103 for the purpose of giving effect to the approved scheme in respect of a notified route or notified area;
(xi)its powers under Sub-section (1) of section 86 and Sub-section (4) of section 88 to suspend a permit or a countersignature of permit and to recover from the permit-holder the sum of money agreed upon in accordance with Sub-section (5) of section 86;