Section 22(8) in The Orissa Motor Vehicles Rules, 1993
(8)If the owner or the person in control of the vehicle fails to produce the vehicle before the inspecting authority on the date, time and place fixed under Sub-rule (4) but produces the same on some latter date he shall .have to pay a penalty of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 Dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] :Provided that the omission to produce the vehicle for inspection on the date as fixed under Sub-rule (4) may be condoned by the concerned authority as specified in Sub-rule (3), if he is satisfied about the reasons of failure for such omission and in that pase no penalty shall be imposed.
