Section 84(2) in The Orissa Motor Vehicles Rules, 1993
(2)Subject to the provisions of Rule 87 every application shall contain all required particulars including the correct permanent address of the applicant and shall invariably be accompanied by the motor vehicles documents like the registration certificate of the vehicle, fitness certificate and insurance certificate where required, together with the tax clearance certificate in respect of the motor vehicle obtained from the taxing authority. Application for renewal of permit shall also be accompanied by the renewal fee and Part-A of the permit.
