Section 47(6) in The Orissa Motor Vehicles Rules, 1993
(6)Every application for the grant of a permit under Sub-section (9) of section 88 in respect of a tourist vehicle and for the authorisation for such tourist permit shall be made to the State Transport Authority in Forms 45 and 46 prescribed under Rules 82 and 83 respectively of the Central Motor Vehicles Rules, 1989 accompanied by the free as prescribed in Rule 83 of the said rules.
