Chhattisgarh Motor Vehicles Rules, 1994

Chhattisgarh Motor Vehicles Rules, 1994

The Chhattisgarh Motor Vehicles Rules, 1994

Published vide Notification No. F. 8-1-90-8, dated 4-8-1994, C.G. Rajpatra (Asadharan), dated 6-8-1994 at page 728 (163)

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LEGISLATIVE HISTORY 6

In exercise of the powers conferred by Sections 28, 38, 65, 95, 96, 107, 111, 138, 159, 176, 211 and 213 of the Motor Vehicles Act, 1988 (No. 59 of 1988), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 212 of the said Act, namely :-

Chapter I

Preliminary

1. Short title and application. - (1) These rules may be called the Chhattisgarh Motor Vehicles Rules, 1994.

(2) They shall, have as expressly provided otherwise, apply to and in relation to all Motor Vehicles in the State of Chhattisgarh.

(3) These rules shall come into force with effect from the date of publication in the "Chhattisgarh Gazette."

2. Definitions. - In these rules, unless the context otherwise requires,-

(a) "Act" means the Motor Vehicles Act, 1988 (No. 59 of 1988);

[(aa) "Transport Check-post" means the check-post established by the State Government from time to time for the control and enforcement of the of the provisions of Motor Vehicles Act, 1988 (No. 59 of 1988) and the rules made thereunder, the Chhattisgarh Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder, the Chhattisgarh Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder, and other related matters.]

(b) "Deputy Transport Commissioner" and "Assistant Transport Commissioner" means the Officers appointed as such by the State Government to perform the duties and functions of Deputy Transport Commissioner or Assistant Transport Commissioner under these rules;

(c) "Central Rules" means the Central Motor Vehicles Rules, 1989 framed by the Government of India under the Motor Vehicles Act, 1988 (No. 59 of 1988);

(d) "Form" means a Form set-forth in the First Schedule appended to these rules;

(e) "Transport Department" means the Motor Vehicles Department established by the State Government under sub-section (1) of Section 213 of the Act;

(f) "Passenger" means any person travelling in a public service vehicle other than the driver, conductor and a person engaged for the loading and unloading the luggage of the passengers or an employee of the permit holder while on duty;

(g) "Region" means the territorial jurisdiction of a Regional Transport Authority, as notified from time to time;

(h) "Regional Transport Officer", "Additional Regional Transport Officer" [Assistant Regional Transport Officer or District Transport Officer] means any Officer appointed as such by the State Government for any region or area to perform the duties and functions under the Act and these rules;

(i) "Stand" means a place duly notified as such under Rule 204 of these rules;

(j) "State" means the State of Chhattisgarh;

(k) "Section" means a section of the Act;

(l) "State Government" means the Government of Chhattisgarh;

(m) "Transport Commissioner" means the head of the Motor Vehicles Department established under Section 213 of the Act and appointed as such by the State Government to perform the duty and function of the Transport Commissioner under the Act or the rules framed thereunder;

(n) "Transport Inspector", "Transport Sub- Inspector" or "Assistant Transport Sub-Inspector" means Officer appointed as such by the Transport Commissioner;

(o) "Tribunal" means the State Transport Appellate Tribunal constituted under sub-section (2) of Section 89 of the Act;

(p) Words and Expression used in the Act and not defined in these rules shall have the meanings assigned to them in the Act.

Chapter II

Licensing Of Drivers Of Motor Vehicles

3. Licensing Authority. - (1) Licensing authority (1) Except in the case of Driving Schools or Institutions, the Licensing Authority shall be Officers of the Transport Department of the rank of Assistant Regional Transport Officer or above or any other authority notified for the said purpose by the State Government.

(2) The Licensing Authority for the purposes of licensing and regulation of schools or establishments for imparting instructions in driving of motor vehicles, and matters connected therewith shall he the Regional Transport Officer or such other Officer not below the rank of Regional Transport Officer as authorised by the State Government by notification, in the Chhattisgarh Gazette.

(3) The powers of the Licensing Authority will extend to those categories of vehicles and for that area of the State as the State Government may by order, determine or as specified by the Transport Commissioner on the authority of the State Government.

4. Testing Officer. - The test as set forth in sub-section (5) of Section 8 and the test of competence to drive as set forth in sub-section (3) of Section 9 of the Act shall be conducted by the Licensing Authority or a Transport Inspector, or a Board, constituted by the State Government from time to lime.

5. Production of Vehicle. - Subject to the provisions of sub-section (6) of Section 9 of the Act the applicant shall furnish a servicable vehicle of the class to which the application relates and present himself for the test at such time and place as may be specified by the Licensing Authority.

6. Medical Practitioner/Medical Examination Fee. - For the purposes of sub-section (3) of Section 8 of the Act the registered medical practitioner having MBBS degree in Allopathy from the recognised University, is authorised to examine the applicant for driving licence and for issue of Medical Certificate in Form 1-A of the Central Rules on payment of fee prescribed under Rule 24.

7. Authorisation to drive Transport Vehicle. - (1) A certificate for authorisation to drive a transport vehicle shall be made in Form C.G.M.V.R.-1 (ATVA) alongwith :-

(a) the driving licence issued in Form 6 or 7 of the Central Rules; and

(b) the fee as specified in Rule 24.

(2) The Licensing Authority to which application is made for grant of authorisation under this rule may, if it thinks fit. in order to ascertain whether the applicant is a fit person for being granted the authorisation and whether the applicant is not disqualified for holding or obtaining a driving licence or to drive otherwise, make enquiries into the character and antecedents from the Superintendent of Police within whose jurisdiction the applicant resides.

(3) If the Licensing Authority is satisfied that the applicant is in all respects eligible and fit to be authorised to drive a transport vehicle, his driving licence shall be endorsed accordingly under the seal and signature of the Licensing Authority.

(4) The Licensing Authority shall refuse to grant the authorisation if it finds that the applicant is not eligible or fit person to drive transport vehicle and accordingly inform the applicant in writing giving reasons thereof.

8. Driver's Badge of Transport Vehicle. - (1) A circular plastic or metal badge shall be issued by the Licensing Authority to every person, who has been granted an authorisation to drive a transport vehicle under Rule 7 on payment of fee as specified in Rule 24.

(2) The badge shall be in the form illustrated in the Second Schedule appended to these rules and inscribed with the head-quarters of the Licensing Authority by which the badge is issued, the words " pkyd" an identification number and " ifjokgu ;ku".

(3) The driver of a transport vehicle shall while on duty, display the badge on the left-side of his chest.

(4) No driver shall hold more than one such badge.

(5) If the badge is lost or destroyed a duplicate badge shall be issued by the authority by which it was issued, on an application made in Form C.G.M.V.R. 2 (DTVB) accompanied by the fee as specified in Rule 24.

(6) No driver shall lend or transfer the badge to any other person.

(7) Any person finding a badge shall, unless he returns the same to a person whom he knows to be the holder, forthwith surrender it to the authority by whom it was issued or to a nearest Police Station.

(8) When an authorisation on a driving licence; entitling the holder to drive a transport vehicle, is suspended or revoked by any licensing authority or by any Court or ceases to be valid by efflux of time, the driver shall within seven days of such suspension, revocation or cessation surrender the badge held by him to the authority by which it was issued.

9. Uniform for Driver of Public Service Vehicle. - The driver of a Public Service Vehicle shall wear the following uniform :-

(a) Khaki Bush-Shirt or Coat with four pockets with Flaps;

(b) Khaki full pant; and

Provided that the State Government may, by general or special order, exempt all or any class of such drivers from the operation of this rule for such period as may be specified in the order.

10. Display of Name Plate. - A name plate to be displayed by the driver of a public service vehicle shall, be in black background or a metal or plastic plate of the size of 8 centimetres x 2 centimetres, inscribed with the name of driver in bold white letters in Hindi in Devnagri Script of the size of 6 millimetres. The cost of such plate shall be borne by the wearer himself.

11. Issue of Duplicate Driving Licence. - (1) If at any lime a driving licence is lost destroyed or mutilated the holder shall forthwith intimate the fact in writing and may apply for a duplicate in Form C.G.M.V.R.-3 (LLD) to the Licensing Authority in whose area he has his place of residence at the time.

(2) The holder of the driving licence shall furnish to the Licensing Authority three clear copies of recent photograph of himself in passport size.

(3) Upon the receipt of the application as aforesaid, the Licensing Authority shall if it is not the authority by which the driving licence was issued, transmit a copy of the photograph and call for the particulars of the driving licence and of any endorsement thereon from original Licensing Authority and may make such enquiries as it thinks fit.

(4) The Licensing Authority may ask the applicant to file an affidavit or a declaration that the driving licence in respect of which the application has been made is actually lost and has not been impounded by any competent authority prescribed under the Act, and if the applicant is unable to do so, the Licensing Authority may refuse to issue a duplicate driving licence.

(5) The Licensing Authority shall if satisfied that a duplicate may properly be issued, issue duplicate driving licence :

Provided that where subsequent to the issue of a duplicate driving licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall he lawful for the Licensing Authority to call for the duplicate driving licence and make the necessary endorsement thereon.

(6) If a duplicate driving licence is issued by an authority other than that which issued the driving licence, intimation of the issue of duplicate driving licence shall be sent to the authority which issued the driving licence.

(7) Where a duplicate driving licence has been issued upon representation that a driving licence has been lost, and the original driving licence is afterwards found or received by the holder, the holder shall immediately return the duplicate driving licence to the Licensing Authority.

(8) Any other person finding a driving licence shall deliver it to the nearest Police Station or nearest Licensing Authority. The Officer-in-charge of Police Station, on receipt of driving licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the driving licence in case a duplicate driving licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.

(9) Where a duplicate driving licence is issued under this rule, it shall he clearly stamped "Duplicate" in red ink and shall be marked with the dale of issue of the duplicate and the seal of Licensing Authority.

(10) The fee for issue of duplicate driving licence shall be as specified in Rule 24.

12. Precautions while Issuing Learner's License. - (1) When the applicant presents himself before the Licensing Authority for testing the Licensing Authority shall verify that the address of the applicant and his age are correct.

(2) In case a Learner's License is lost or destroyed, the holder will, in his application, bring this fact to the notice of the Licensing Authority which has issued the Learner's License and shall deposit the fees specified in Rule 24 for the second copy along with application in MPMVR-4, and on receipt of such application the Licensing Authority shall verify the identity of (he applicant and shall take further action as if the said application was for a new Learner's License.

13. Temporary Authorisation in Lieu of Driving Licence. - (1) Where the holder of a driving licence has submitted the driving licence to the Licensing Authority for renewal and has deposited the prescribed fee or where a Police Officer or Officer of the Transport Department or Court h:is taken temporary possession of a driving licence under sub-section (2) of Section 206 of the Act for any purpose and the driving licence has not been suspended or cancelled, the Licensing Authority or the Police Officer or the Officer of the Transport Department or the Court, as the case may be, shall give him a temporary acknowledgement under sub-section (3) of the said section for the driving licence and temporary authorisation to drive in Form C.G.M.VR.-5 (L Tern) and the production thereof on demand, shall be deemed to be production of the driving licence.

(2) Until the driving licence has been returned to the holder, he shall not be entitled to drive a motor vehicle (without being in possession of his driving licence) beyond the period specified in the temporary' authorisation as aforesaid :

Provided that the authority, Court or any Officer by which the said temporary authorisation was granted, may in its or his discretion by order in writing extend the period thereon.

(3) No fee shall be payable in respect of such temporary authorisation.

14. Communication of Additions or Renewals to Driving Licence. - (1) A Licensing Authority making addition under Section 11 of the Act to the classes of motor vehicles which a driving licence authorises the holder to drive, shall, if it is not the authority by which the driving licence was issued inform of such addition to the original Licensing Authority in Form C.G.M.V.R.-6 (L. Ad.).

(2) A Licensing Authority renewing a driving licence shall, as required by the provisions of sub-section (6) of Section 15 of the Act, inform of such renewal to the Licensing Authority which issued the driving licence in Form C.G.M.V.R.-7 (DLR).

15. Disqualification from Holding Driving Licence, etc. - (1) Where a Licensing Authority declares a person disqualified or revokes any driving licence under sub-section (1) of Section 19 of the Act, it shall-

(a) If the person holds a licence, endorse the licence accordingly;

(b) cause tin entry made to this effect in the driving licence register and the State Register of Driving Licence; and

(2) On receipt of an intimation under clause (c) of sub-rule (1), the Licensing Authority shall cause tin entry made in the driving licence register and the State Register of Driving Licence.

16. Communication of Disqualification or Endorsement by Court. - (1) The Court declaring a person disqualified under Section 20 or making an endorsement under Section 24 of the Act shall send intimation in Form C.G.M.VR.-8 (LE) to the Licensing Authority by which the driving licence was issued and the Licensing Authority by which it was last renewed.

(2) On receipt of an intimation under sub-rule (1) about an endorsement on a driving licence or disqualification from the Court, the Licensing Authority shall cause an entry made in the driving licence register and the State Register of Driving Licence.

17. Duties and Conduct of Drivers id' Stage Carriages and Contract Carriages. - (1) The driver of a stage carriage or a contract carriage, other than a motor-cab-

(i) shall not cause or allow any person, animal or thing to be placed or to be in the space reserved for a driver's scat or otherwise in such a way as to impede him in having a clear vision of the road or proper control of the vehicle;

(ii) shall, subject to any rules or regulations in force prohibiting the taking up or setting down of passengers at or except at certain specified places, bring the vehicle to rest for a sufficient period of time in a safe and convenient position upon the demand or signal of the conductor or of any passengers desiring to alight from the vehicle, and unless there is no room in the vehicle, upon the demand or signal, of any person desiring to become a passenger;

(iii) shall not, when brining vehicle to rest for the purpose of picking up or setting down any passenger at or near the place where another stage carriage is at rest for the same purpose, drive the vehicle so as to endanger, inconvenience or interfere with the driver or the conductor of the other vehicle or any person mounting or preparing to mount thereon or alighting therefrom and shall bring his vehicle to rest in front or behind the other vehicle and on the left hand side of the road or place;

(iv) shall all times exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when it, or any brake, tyre or lamp thereof is in a defective condition, likely to endanger any passenger or other person or when there is not sufficient fuel in the tank of the vehicle to enable him to reach the next fuel filling station on the route;

(v) shall not smoke in the vehicle while on duty;

(vi) shall behave in a civil and orderly manner with passengers and intending passengers;

(vii) shall be cleanly dressed in the uniform prescribed under Rule 9;

(viii) shall maintain the vehicle in a clean and sanitary condition;

(ix) shall not solicit custom save in a civil and quiet manner;

(x) shall not loiter or unduly delay upon any journey but shall proceed to his destination as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table with all reasonable despatch;

(xi) shall, in the event of vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause, beyond his control, arrange to convey the passengers to their destination in some other similar vehicle or if unable so to ; arrange within a period of an hour after the failure of the j vehicle, shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger has paid the fare or if unable to refund shall issue a certificate in Form C.G.M.V.R.-9 (DCR);

(xii) shall, while on duty, display the name plate as prescribed under Rule 10.

(xiii) shall not ply a stage carriage unless there is a duly licensed conductor on duty in the vehicle;

(xiv) shall not allow any person to be carried in any public service vehicle in excess of the capacity specified in the certificate of registration of the vehicle;

(xv) shall ensure that, when a vehicle is required to cross an un-manned railway level crossing, the conductor alights from the vehicle to guide its safe crossing;

(xvi) shall not while plying a contract carriage other than motor cab, permit or connive at picking up or setting down of passengers enroute and shall ensure that the contract carriage is hired by single party from starting point to the destination;

(xvi) shall not cause any act which is likely to cause nuisance or danger to the public as mentioned in Rule 21 of the Central Rules.

(2) No driver of stage carriage or contract carriage shall cause or allow to enter into or to place or carried in the vehicle, any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease, or the corpse of any person.

(3) Notwithstanding the provisions of sub-rule (2) the driver may, upon application in writing by a registered medical practitioner, allow a person suffering from an infectious or contagious disease to be carried in a stage carriage or contract carriage provided that no other person save a person or persons in attendance on the person so suffering shall be carried in the vehicle at the same time.

(4) When a person suffering from infectious or contagious disease, or the corpse of any person has been carried in a contract carriage or a stage carriage, the driver of the vehicle shall be responsible to report the fact of such carriage to the medical officer-in-charge of the nearest Municipal Local Board or Government dispensary, and to the owner of the vehicle and neither the owner nor the driver shall use or allow any person to use the vehicle until the driver and the vehicle have been disinfected in such manner as the said medical officer may specify and a certificate to this effect has been obtained from, the said medical officer.

18. Special duties and Functions of Drivers of Motor Cabs. - (1) The drivers of the first two motor cabs on any stand shall always stay near their motor cabs which shall be ready for immediate hiring by any person.

(2) All drivers shall move their motor cabs up as vacancies occur on the stand.

(3) Every motor cab shall be kept with front wheels straight at a distance of not less than 30 cm., from the motor cab immediately in front of it and where stand is by the side of kerb parallel to and not more than 30 cm. from the kerb.

(4) No driver shall allow his motor cab to remain on the stand if it is disabled unless the disablement is of a temporary nature which can he immediately remedied and is so remedied.

(5) No driver shall allow his motor-cab when it is not engaged to remain at any place other than a stand nor shall loiter in any public place for the purpose of its being hired.

(6) No driver whose motor cab has been engaged for some future time shall keep his motor cab on a stand unless he is willing to accept any intermediate engagement that may be offered.

(7) A driver of a motor cab shall in the absence of reasonable cause to the contrary proceed to the destination named by the hirer by the shortest and quickest route.

(8) No driver of a motor cab shall make use of his motor cab in connection with or for the furtherance of prostitution.

(9) No driver of a motor cab shall carry a cleaner or other attendant in the motor cab.

(10) No driver of a motor cab shall demand or extract any fare in excess of that to which he is legally entitled.

(11) No driver of a motor cab shall terminate the hiring thereof before he has been discharged by the hirer.

(12) No driver of a motor cab shall shout in order to attract a passenger.

(13) The driver of every motor-cab fitted with a taxi-meter shall not set it in motion before it is hired and shall stop it immediately the motor-cab arrives at the destination.

Note. - A motor cab shall be considered to be hired from the time it has been engaged or if called from a distance from the time of such call.

(14) If the driver of any motor cab fitted with a taxi-meter which is hired by any person is unable to proceed owing to any defect in the mechanism of the motor-cab, he shall at once lower the flag to 'stopped' position and shall not re-start his meter until such time as the defect is remedied.

(15) No driver shall cover or obscure the face of taxi-meter under any circumstances or at any lime.

(16) No driver shall without reasonable excuse refuse to let the motor-cab for hire when the flag is in a vertical position.

(17) The driver of a motor-cab shall whenever the vehicle approaches an unguarded level crossing, cause it to be stopped and after ensuring that no train or trolley is approaching in either direction, proceed to cross it.

19. Duties, Functions and Conduct of Drivers of Goods Carriage. - The driver of a goods carriage-

(i) shall not cause or allow any person, animal or thing to be placed or to be in the space reserved for the driver's seat as provided under Chapter VII of these rules or Act or otherwise in such a way as to impede him in having a clear vision of the road or proper control of the vehicle;

(ii) shall at all times exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when its brake, tyre or lamp thereof is in a defective condition likely to endanger any occupant or other person or when there is not sufficient fuel in the tank of the vehicle to enable him to reach the next fuel filling station on the route;

(iii) shall not demand or extract any freight in excess of that to which he is legally entitled;

(iv) shall behave in a civil and orderly manner with hirers or their nominees and intending hirers or their nominees;

(v) shall not loiter or unduly delay upon any journey but shall proceed to his destination with a reasonable despatch;

(vi) shall take all reasonable precautions to prevent the goods being spoiled or lost on the way;

(vii) shall, whenever the vehicle approaches an unguarded level crossing, cause it to be stopped and after ensuring that no train or trolley is approaching in either direction, proceed to cross it;

(viii) shall not cause any act which is likely to cause nuisance or danger to the public as mentioned in Rule 21 of the Central Rules.

20. Exemption of Driver of Road Roller. - Sub-section (1) of Section 3 of the Act shall not apply to the driver of a road roller.

21. Appellate Authority. - The authority empowered under sub-section (8) of Section 9, sub-section (2) of Section 17 and sub-section (3) of Section 19 of the Act to hear appeal against the decision of a Licensing Authority shall be the Transport Commissioner or any other officer not below the rank of the Deputy Transport Commissioner authorised by the State Government.

22. Conduct and Hearing of Appeals. - (1) An appeal referred to in Rule 21 shall be preferred in duplicate in the form of a memorandum, setting forth concisely the grounds of objection to the order of the Licensing Authority and shall be accompanied by the fee as specified in Rule 24 and the certified copy of the order appealed against.

(2) When an appeal is filed, a notice shall he issued to the authority against whose order the appeal is preferred in such form as the Appellate Authority may direct.

(3) The Appellate Authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order from which the appeal is preferred and shall make an order accordingly and the order the Appellate Authority shall be final.

(4) The Appellate Authority or Licensing Authority may, in its discretion, give any person interested in an appeal filed under sub-rule (1) copies of any document connected with the appeal on payment of fee as specified in Rule 24.

(5) The Appellate Authority or Licensing Authority may allow any person interested in an appeal to inspect the record connected with such appeal on payment of fee as specified in Rule 24.

23. Maintenance of State Register of Driving Licence. - (1) The Licensing Authority shall maintain a register in Form-10 of the Central Rules in respect of driving licences issued by it and enter the renewal and additions of such licences therein.

(2) The Licensing Authority shall also maintain a register in Form MPMVR 9-A (FDLR) in respect of renewal of or addition in a driving licence issued by the Licensing Authority of the region or State.

(3) As soon as the licence is issued or renewal or addition is allowed therein to a person, the Licensing Authority shall cause an entry to be made in the register mentioned under sub-rule (1) or sub-rule (2) as the case may be.

(4) State book with duplicate pages; the original of which shall be sent to the officer or person designated by Transport Commissioner for the custody of State Register of Driving Licences.

(5) Each Licensing Authority shall communicate every subsequent correction or entry in respect of driving licence on their record to the officer or person designated under sub-rule (4) and such officer or person shall maintain the updating of the said Register.

(6) The State Register of Driving Licences shall he maintained either manually or with the help of computer.

(7) The Transport Commissioner shall supply on behalf of the State Government a printed copy of the State Register of Driving Licences to the Central Government as required by sub-rule (2) of Rule 23 of Central Rules.

[24. Fees. - The fees which shall be charged under the provisions of this Chapter shall be as specified below :-

S.No.	Purpose	Amount
(1)	(2)	(3)
1.	In respect of issue of medical Certificate	Rs. 30.00
2.	In respect of issue of duplicate learning license	Rs. 50.00
3.	In respect of issue of duplicate driving license -
	In Form No. 6	Rs. 100.00
	In Form No. 7	Rs. 150.00
4.	In respect of issue of authorization to the driver of Transport Vehicle	Rs. 100.00
5.	In respect of issue of badge and for issue of a duplicate badge to the driver of Transport Vehicle	Rs. 100.00
6.	In respect of an appeal against the order of the Licensing Authority	Rs. 50.00
7.	In respect of supplying a copy of the decision of the Licensing Authority -
	(i) Ordinary	Rs. 50.00
	(ii) Urgent	Rs. 100.00
8.	In respect of inspection of record in connection with filing an appeal	Rs. 50.00
9.	In respect of supply of copy of a document other than decision of a Licensing Authority-
	(i) Ordinary	Rs. 50.00
	(ii) Urgent	Rs. 150.00
10.	In respect of any other application addressed to Licensing Authority	Rs. 50.00]

Chapter III

Licensing of Conductors of Stage Carriages

25. Licensing Authority. - (1) The Licensing Authority for Conductor's Licence shall he the Regional Transport Officer or the Additional Regional Transport Officer or Assistant Regional Transport Officer.

(2) The area of jurisdiction of each Licensing Authority shall be the region or such other area as the State Government may notify from time to time.

26. When driver or any person can act as conductor without licence. - (1) Where in any emergency it becomes difficult for the permit holder to provide for a conductor for his stage carriage, or where a conductor on duty for reason beyond his control, cannot perform his duties, the driver of a stage carriage may act as a conductor of stage carriage without holding a conductor's licence under sub-section (1) of Section 29 of the Act.

(2) Any person other than driver of a stage carriage may act as a conductor without holding a conductor's licence, for a period of not exceeding one month :

Provided that-

(i) he intimates his intention to do so to the Licensing Authority within whose jurisdiction he intends to act as a conductor in Form C.G.M.VR.-10 (L. Con. Int); and

(ii) he is not disqualified for holding a conductor's licence.

27. Application for a Conductor's Licence. - (1) An application for a conductor's licence as required by sub-section (1) of Section 30 of the Act shall be made in Form C.G.M.V.R.-II (L. Con. A) and shall be accompanied by:-

(a) a medical certificate of fitness in Form C.G.M.VR.-12 (M C Con) signed by a registered medical practitioner; and issued not more than 30 days prior to the presentation of application;

(b) valid First-Aid Certificate in Form C.G.M.VR.-13 (F A) issued by the Civil Surgeon or the District Health Officer;

(d) fees as specified in Rule 40;

(e) certificate of educational qualifications;

(f) evidence of address and age as specified in Rule 4 of Central Rules.

(2) Every applicant shall present himself before the Licensing Authority or the Board constituted under Rule 4 on such date, place and time, as the Licensing Authority or the Board, as the case may be, appoint for a test and satisfy such authority or the Board that the applicant possesses adequate knowledge and understanding of the following matters, namely :-

(a) The provisions of the Act and Rules made thereunder; relating to the duties and functions of the conductor;

(h) the duties of a conductor when his vehicle is involved in an accident resulting in the death or bodily injury of a person or damage to properly of a third person;

(d) the documents he should carry with him while on duty.

(3) The Licensing Authority may in order to ascertain whether the applicant possesses a good moral character, make enquiries into the character and antecedents from the Superintendent of Police within whose jurisdiction the applicant resides or carries on business.

(4) The Licensing Authority on being satisfied that the applicant is fit for holding or obtaining a conductor's licence, may issue conductor's licence in Form C.G.M.V.R. 14 (L. Con.) for a period of three years.

28. Renewal of Conductor's Licence. - (1) An application for the renewal of a conductor's licence shall be made in Form C.G.M.V.R.-15 (L. Con. R.) to the Licensing Authority and shall be accompanied by-

(a) The conductor's licence in original;

(b) three copies of the applicant's recent photograph of passport size;

(c) a Medical Certificate of fitness in Form C.G.M.V.R.-12 (M.C. Con.) signed by a Registered Medical Practitioner and issued not more than 30 days prior to the date of presentation of application;

(d) fee as specified in Rule 40.

(2) Upon receipt of an application for the renewal of a conductor's licence, the Licensing Authority may, after making such enquiries as it may deem necessary, renew the licence.

(3) A Licensing Authority renewing the conductor's licence if it is not the authority which issued the licence shall intimate the fact of renewal in Form C.G.M.V.R.-16 (L. Con. R.R.) to the Licensing Authority by whom the licence was issued.

29. Qualification for Grant of Conductor's Licence. - No person shall be granted a conductor's licence unless he satisfies the Licensing Authority that-

(a) he has adequate knowledge of provisions of the Act and the rules made thereunder and in particular the knowledge relating to the duties and functions of a conductor;

(b) he possesses a good moral character;

(c) he has passed VIII standard examination or above and possesses working knowledge of the language of the area in which he intends to work as a conductor.

30. Appellate Authority. - The authority empowered under sub-section (2) of Section 33 and sub-section (4) of Section 34 of the Act to hear appeal against the order of the Licensing Authority shall be the Collector of the district.

31. Conduct and Hearing of Appeals. - (1) An appeal under Rule 30 shall be preferred in duplicate in the form of a memorandum setting forth concisely the grounds of objection to the order of the Licensing Authority, and shall be accompanied by a fee as specified in Rule 40 and a certified copy of the order appealed against.

(2) When an appeal is filed, a notice shall be issued to the authority against whose order the appeal is preferred in such form as the appellate authority may direct.

(3) The appellate authority or the Licensing Authority may give any person interested in an appeal copies of any document connected with the appeal on payment of fee as specified in Rule 40.

(4) The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order from which the appeal is preferred and shall make an order accordingly.

(5) The appellate authority or the Licensing Authority may allow any person interested in an appeal to inspect the record concerned with such appeal on payment of fee as specified in Rule 40.

32. Duties and Conduct of Conductors. - (1) The conductor of stage carriage-

(i) shall as far as may be reasonably possible having regard to his duties be responsible for the due observance of the provisions of the Act and these rules;

(ii) shall not smoke while on duty in the vehicle;

(iii) shall behave in a civil and orderly manner with passengers and intending passengers;

(iv) shall be cleanly dressed in the uniform as specified in Rule 36;

(v) shall, while on duty display the name plate as specified in Rule 37;

(vi) shall maintain the vehicle in clean and sanitary conditions;

(vii) shall not interfere with any person boarding or preparing to board any other vehicle;

(viii) shall not allow any person to be carried in the stage carriage in excess of the seating capacity specified in the certificate of registration of the vehicle and any additional number of passengers permitted under the condition of permit to be carried standing in the vehicle;

(ix) shall not, save for good and sufficient reasons refuse to carry any passenger tendering the legal fare;

(x) shall not allow any passenger to be carried in the stage carriage without payment of legal fare;

(xi) shall where the goods are carried on a vehicle in addition to passengers, take all reasonable precautions to ensure that the passengers are not endangered or unduly inconvenienced by the presence of goods;

(xii) shall not, save for good and sufficient reasons require any passenger, who has paid! legal fare to alight from the vehicle before the conclusion of the journey;

(xiii) shall not loiter or unduly delay upon any journey but shall proceed to his destinatio n as near as may be in accordance with the time table pertaining to the vehicle or where there is no such time table with all reasonable despatch;

(xiv) shall, in the event of the vehicle being unable to proceed to its destination on account of mechanical breakdown or other cause beyond the control of the driver or conductor arrange to convey the passenger to their destination in some other similar vehicle or, if unable so to arrange within a period of an hour after the failure of the vehicle shall on demand refund to each passenger a proper proportion of the fare relating to the non-completion of the journey for which the passenger had paid the fare or if unable to refund shall issue a certificate in Form C.G.M.V.R.-17 (Con. Cert. R.);

(xv) shall not cause or allow anything to be placed in the vehicle in such a manner as to obstruct the entry or exit to passengers;

(xvi) shall issue a ticket immediately on payment of the legal fare or freight by the passenger except where arrangement outside the vehicle for the issue of tickets in advance to the intending passengers on payment of the legal fare has been made;

(xvii) shall, at the conclusion of any journey take reasonable seareh in vehicle for anything left by any passenger and shall take into his custody anything so found by him or by any other person in such vehicle and as soon as may be make over the same to a responsible employee of the holder of the permit of the vehicle or to the officer-in-charge of the nearest police station;

(xviii) shall not cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reason to believe to be suffering from any infectious or contagious disease, or the corpse of any person;

(xix) shall notwithstanding, anything contained in clause (xviii), on application in writing by a registered medical practitioner allow a person suffering from an infectious or contagious disease to be carried in a stage carriage provided that no other person save a person or persons in attendance on the sick persons shall be carried in the vehicle at the same time;

(xx) shall be responsible, when a person suffering from an infectious or contagious disease, or the corpse of any person has been carried in a stage carriage, for reporting the fact to a medical officer in charge of nearest municipality, Local Board or Government dispensary and to the owner of the vehicle and shall not cause or allow any person to use the vehicle until the driver and conductor and the vehicle have been disinfected in such manner as the said medical officer may specify and a certificate to this effect has been obtained from the said medical officer;

(xxi) shall be on the lookout for other motor vehicle approaching from behind and effectively signal its approach to the driver;

(xxii) shall assist the passenger in the loading and unloading of luggage and shall take all reasonable precautions to prevent luggage being miscarried or lost on the way;

(xxiii) shall not while on duty be under the influence of intoxicating drink or drug;

(xxiv) shall, on demand by any passenger, produce the complaint book for recording such remarks as the passenger may desire to make therein;

(xxv) shall, whenever the stage carriage approaches unguarded level crossing cause it to be stopped and after alighting therefrom and ensuring that no train or trolley is approaching from either direction, cause the vehicle to follow him till the other side of the level crossing is reached;

(xxvi) shall on demand by any officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector or any Police Officer in uniform not below the rank of a Sub-Inspector produce all such vouchers and ticket books for his inspection;

(xxvii) shall not, while he is on duty permit the vehicle to be used for illegal or immoral purposes;

(xxviii) shall not permit any fuel to be poured into the fuel tank while the engine is in motion;

(xxix) in case of an accident of the bus, shall make all reasonable efforts to help the injured person and to inform the nearest Police Station, immediately;

(xxx) shall help the infants, disabled, pregnant ladies, old aged passengers and ladies with child in arm to board and alight the bus;

(xxxi) when the driver is taking the bus in reverse shall get down from the bus and be on the look out for other motor vehicle or any other obstacle in the back of the vehicle and effectively give signal to the driver;

(xxxii) shall not allow any explosive or dangerous or inflammable substances to be carried in the bus.

(2) A conductor of a stage carriage shall, on demand by any Police Officer in uniform not below the rank of a Sub-inspector of Police or any officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector in uniform, produce his licence or in the absence of licence the badge prescribed under Rule 38 for inspection.

33. Prohibition against Holding More than one Licence. - No person shall hold more than one conductor's licence.

34. Affixing of Photograph. - The photograph of the holder of a conductor's licence shall be affixed on the licence and sealed with the seal of the Licensing Authority in such manner that part of the impression of the seal is upon the photograph and part on the margin.

35. Issue of duplicate Conductor's Licence. - (1) If at any lime a conductor's licence is lost, destroyed or mutilated the holder shall forthwith intimate the fact in writing and may apply for a duplicate in Form C.G.M.V.R.-18 (CLD) to the Licensing Authority in whose area he has his place of residence at the time.

(2) The holder of the conductor's licence shall also furnish to the Licensing Authority three clear copies of his recent photograph in passport-size.

(3) On receipt of an application under sub-rule (1) the Licensing Authority if it is not the authority by whom the conductor's licence was issued, shall transmit a copy of the photograph and call for the particulars of the conductor's licence and of any endorsement thereon from the original licensing authority and may make such enquiries as it thinks fit.

(4) The Licensing Authority may ask the applicant to file an affidavit or a declaration that the conductor's licence in respect of which the application has been made is actually lost and has not been impounded by any authority and if the applicant fails to do so the Licensing Authority may refuse to issue a duplicate licence.

(5) The Licensing Authority if satisfied that a duplicate may properly be issued, issue a duplicate conductor's licence and intimate to the authority by whom the conductor's licence was originally issued :

Provided that where subsequent to the issue of duplicate licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall be lawful for the Licensing Authority to call for the duplicate conductor's licence and make the necessary endorsement thereon.

(6) Where a duplicate conductor's licence has been issued upon representation that a conductor's licence has been lost and the original conductor's licence is afterwards found or received by the holder, the holder shall immediately return it to the Licensing Authority.

(7) Any other person finding a conductor's licence shall deliver it to the Officer-in-charge of the nearest Police Station or the nearest Licensing Authority. The Officer-in-charge of the Police Station, on receipt of the Conductor's licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the conductor's licence to the holder in case duplicate conductor's licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.

(8) When a duplicate conductor's licence is issued under sub-rule (5) it shall be clearly stamped "DUPLICATE" in red ink and shall be marked with the date of issue of the duplicate and the seal of the Licensing Authority.

(9) The tee tor a duplicate conductor's licence issued under this rule shall be as specified in Rule 40.

36. Uniform for Conductor of Stage Carriages. - The conductor of a stage carriage shall wear following uniform :-

(a) Khaki Bush-Shirt or Coal, with four pockets with flaps;

(b) Khaki Trousers of Police Pattern; and

37. Display of Name Plate. - A name plate to be displayed by the conductor of a stage carriage shall be in black background on metal or plastic plate of the size of 8 cm. x 2 cm. inscribed with the name of conductor in bold white letters in Hindi Devnagri Script of the size of 6 mm., the cost of such plate shall be borne by the wearer himself.

38. Conductor's Badge. - (1) The Licensing Authority issuing conductor's licence shall also issue simultaneously on payment of fee as specified in Rule 40 metal badge inscribed with its name, the word ifjpkyd and an identification number, in the form illustrated in the second Schedule appended to these Rules.

(2) If the badge is lost or destroyed, a duplicate badge shall be issued on payment of fee as specified in Rule 47 by the authority which issued it on an application made to it in Form C.G.M.V.R.-19 (DCB). In case the original badge is later on found by the conductor, he shall return the duplicate badge to the issuing authority.

(3) No conductor shall held lend or transfer to any other person, or permit the use by any oilier person of the badge issued to him under sub-rule (1).

(4) If at any time a conductor's licence is suspended or revoked by a competent authority or by any Court or ceases to be valid by efflux of time, the conductor shall, within seven days, of such suspension, revocation or cessation surrender the badge to the authority by which it was issued.

39. Effectiveness of Conductor's Licence Issued by any other State than the State of Chhattisgarh. - A person can act as a conductor having conductor's licence issued in any other State only if the stage carriage is operating in the State of Chhattisgarh under the reciprocal transport agreement entered with the State Government.

[40. Fees. - The fees which shall be charged under the provisions of this chapter shall be specified below :-

SI. No.	Purpose	Amount
(1)	(2)	(3)
		Rs.
1.	In respect of issue or renewal of conductor's licence	100.00
2.	In respect of issue of duplicate conductor's licence	150.00
3.	In respect of issue of a conductor's Badge.	100.00
4.	In respect of issue of a duplicate conductor's Badge.	150.00
5.	In respect of an appeal against the orders of the Licensing Authority.	100.00
6.	In respect of supplying a copy of the decision/document -
	(i) Ordinary	50.00
	(ii) Urgent	100.00
7.	In respect of inspections of record in connection with filing an appeal.	50.00
8.	In respect of miscellaneous application addressed to Licensing Authority.	[20.00]

Chapter IV

Registration of Motor Vehicles

41. Registering Authority. - (1) The Registering Authority shall be the Regional Transport Officer, Additional Regional Transport Officer or such other officer as may be authorised by the State Government by notification in the Official Gazette.

(2) The Registering Authority for issuing letter of authority to the authorised testing stations, shall be the Regional Transport Officer or such other officer not below the rank of Regional Transport Officer as may be authorised by the State Government by notification in the Official Gazette.

(3) The area of jurisdiction of each Registering Authority shall be the region or such other areas as the State Government may notify in the Official Gazette.

42. Security Deposit by the Operator of Testing Station. - The amount of security deposit specified in clause (b) of sub-rule (2) of Rule 63 of Central Rules shall.be deposited by the operator of the testing station through bank draft drawn on any scheduled bank situated within the jurisdiction of the Registering Authority.

43. Appellate Authority. - The authority to hear appeals under sub-section (1) of Section 57 of the Act against the order passed by a Registering Authority or a prescribed authority specified under sub-rule (1) of Rule 50 shall be the Transport Commissioner or such other officer not below the rank of Deputy Transport Commissioner as may be authorised by the State Government by notification in the Official Gazette.

44. Conduct and hearing of appeals. - (1) An appeal against the orders under the provisions referred to in sub-section (1) of Section 57 shall be preferred, in duplicate, in the form of a memorandum setting forth concisely the grounds of objections to the order appealed against and shall be accompanied by appropriate fee as specified in Rule 62 and a certified copy of such order.

(2) The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry as it may deem necessary may confirm, vary or set-aside the order appealed against and shall make an order accordingly.

(3) Any person preferring an appeal under this rule shall be entitled to obtain a copy of any document filed with the Registering Authority in connection with any order against which he is preferring an appeal on payment of fee as specified in Rule 62.

(4) Subject to the provisions of sub-rule (3) the appellate authority may give any person interested in an appeal preferred under Section 57 of the Act, copies of any document connected with the appeal on payment of fee as specified in Rule 62.

(5) The Registering Authority or appellate authority may allow any person interested in an appeal to inspect the record connected with such appeal on payment of fee as specified in Rule 62.

45. Temporary Registration. - (1) An application for temporary registration or extension of period of validity thereof shall be made to the Registering Authority in Form M.RM.V.R.-20 (C.R. Temp. A) and shall be accompanied by tee as specified in Rule 62.

(2) An Officer of a manufacturer of motor vehicle posted at the place of manufacturing or at the Regional Sales Officer of the manufacturer, as the case may be, in respect of the motor vehicle, on the chassis whereof new bodies are built by it, shall also be competent to grant temporary certificate of registration under this rule, if so authorised by the Transport Commissioner :

Provided that the Transport Commissioner shall not give such approval unless he is satisfied that the manufacturer manufactures a substantial number of motor vehicles.

(3) A temporary certificate of registration shall be in Form C.G.M.V.R.-21 (C.R. Tern).

(4) The authority granting a temporary certificate of registration or extension thereof shall, in case where the registration under Section 40 of the Act is proposed to be effected by another authority forward to the latter a copy of Form C.G.M.V.R.-21 (C.R. Tern).

(5) The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be displayed in the front and rear of vehicle in the manner prescribed for registration mark.

(6) (a) The temporary registration mark to be assigned by the Registering Authority specified in the second column of Third Schedule appended to these rules shall be as set forth in corresponding entry in the third column thereof.

(b) The temporary registration mark to be assigned by the authority prescribed under sub-rule (2) shall be, from amongst a block of registration mark allotted by the Registering Authority concerned from those assigned to him in the Third Schedule.

(7) The record of the prescribed authority maintained for the purpose of issue of temporary certificate of registration mark shall be open for inspection by an officer of the Transport Department not below the rank of Assistant Regional Transport Officer.

46. Additional information to be furnished by the owner of a transport vehicle. - In addition to the requirements as provided under Rule 47 of the Central Rules, the following information and documents shall be furnished by or on behalf of the owner of transport vehicle, at the time of registration or recording alteration in the certificate of registration of motor vehicle :

(a) A blue print of body, construction or alteration of body on a chassis, to be provided by the body builder. Such blue print shall among other dimensions and details of vehicle and alterations, if any, provide specifically all measurements of body, seats, floor space, doors and windows, sketch map of seating arrangement with name, address and dated signature of body builder. The owner of the vehicle shall also sign with date the blue print and write his full name, and address thereon.

(b) Three outside coloured photographs of the transport vehicle taken from three different directions and two inside coloured photographs to identity the vehicle. Each photograph shall bear vehicle registration number, name and dated signature of the owner.

(c) Two clear copies of the impression of chassis number of the transport vehicle, on the white papers. The impression should be so clear that it can be easily legible. Such impression shall carry dated signature of the owner of the vehicle.

47. Delay in making application for Registration and Renewal thereof. - If the owner fails to make an application under sub- section (1) or sub-section (8) of Section 41 within the prescribed period, the Registering Authority may on considering the circumstances of the case require the owner to pay, in lieu of any action as may be taken against him under Section 177 an amount as follows :-

(a) Rs. 50/- if the delay does not exceed thirty days, or

(b) Rs. 100/- if the delay exceeds thirty days.

48. Issue or renewal of certificate of fitness. - (1) A certificate of fitness shall be issued or renewed by the Registering Authority or subject to its general control and direction by such officer of the Transport Department not below the rank of Transport Sub-inspector as may be authorised by it in this behalf or by an operator of the authorised testing station specified by the Government under sub-section (2) of Section 56 of the Act.

(2) An application for issue or renewal of certificate of fitness shall be made in Form C.G.M.V.R.-22 (C.F.A.), to the Registering Authority or the operator of the authorised testing station in whose jurisdiction the vehicle is normally kept or whose functional area includes the major portion of the route or area to which the permit relating to the vehicle extends and shall be accompanied with a tax clearance certificate in Form C.G.M.V.R.-23 (TC.C.).

(3) If, owing to mechanical breakdown or otherwise a motor vehicle, after the expiry of the certificate of fitness, remains outside of the functional area of the authority by whom the certificate is to be renewed, the competent authority of such area, without prejudice to any penalty to which the owner or driver may have become liable may, if the vehicle is in his opinion, fit for use, may make an endorsement in Form C.G.M.V.R.-24 (C.F. Sub.) subject to such conditions as he may specify, authorise its continued use for such time as may reasonably necessary but in no case for more than ten days tor the vehicle to return to the area of the Registering Authority by whom the certificate is to be renewed, and the vehicle may be driven to such area in accordance with such endorsement but shall not be used thereafter without renewal.

(4) While inspecting a transport vehicle, the Registering Authority or the operator of the authorised testing station shall fill in Form C.G.M.VR.-25 (M.V. Inserted). If on inspection the vehicle is found fit in all respects, the Registering Authority or the operator of the authorised testing station shall issue to the owner or person incharge of the vehicle a certificate of fitness in Form 36 of the Central Rules. If, however, the vehicle is found not to be complying with the provisions of the Act and Rules made thereunder, the Registering Authority or the operator of the authorised testing station shall hand over the original copy of the inspection report in Form M.RM.VR.-25 (M.V.Inserted) to the owner indicating therein (he defects found. The owner or person incharge of the motor vehicle shall when producing the vehicles for re-inspection after necessary repairs, surrender the inspection report in Form C.G.M.V.R.-25 (M.V Inserted) to the Registering Authority or the operator of the authorised testing station.

49. Register of certificate of fitness. - (1) Registering Authority or other officer or authorised operator of a testing station granting certificate of fitness, shall maintain following registers for the record of certificate of fitness :

(a) Datewise issue and check register of certificate of fitness in Form C.G.M.V.R.-26 (DFCR);

(b) Vehiclewise issue register of certificate of fitness in Form C.G.M.V.R.-27 (VFCR).

(2) The authority, officer or operator responsible for maintaining registers which are prescribed in sub-rule (I) shall send a monthly report to Transport Commissioner by the fifth of the succeeding month in Form C.G.M.V.R.-28 (F.C.S.) and also circulate the list of defaulted vehicle due for renewal of certificate of fitness to concerning authority for appropriate

50. Cancellation of certificate of fitness. - (1) The Registering Authority or any other officer of the Transport Department not below the rank of Transport Sub-Inspector shall be the prescribed authority for the purpose of sub-section (4) of Section 56.

(2) The authority, mentioned in sub-rule (1) cancelling a certificate of fitness shall give the owner or other person in charge of the vehicle a notice in Form C.G.M.VR.-29 (C.F.C.) and shall alongwith a report of his action forward the certificate of registration, certificate of fitness, permit, if any, to the Registering Authority under whose direction or control he may be.

(3) If the authority, cancelling the certificate of fitness under this rule is of the opinion that the vehicle can be safely driven at a reduced speed to a place of repair may endorse in Form M.RM.VR.-30 (C.F.X.) specifying the speed limit and other conditions, subject to which the vehicle may be driven to specified destination for the purpose of repair.

51. Issue of duplicate certificate of fitness. - (1) If a certificate of fitness is lost, destroyed, or mutilated the owner of a transport vehicle shall forthwith report the matter to the authority by whom the certificate was issued or last renewed and shall apply for a duplicate in Form C.G.M.VR.-31 (CFLD) together with fee as specified in Rule 62.

(2) Upon receipt of an application under sub-rule (1) the Registering Authority of the Authorised Testing Station as the case may be shall furnish the owner a duplicate copy of the certificate duly stamped 'Duplicate' in red ink.

(3) Where a duplicate certificate of fitness has been issued upon representation that a certificate of fitness has been lost and the original certificate of fitness is afterwards found or received by the holders, the holder shall immediately return the duplicate to the Registering Authority or the Authorised Testing Station.

(4) Any other person finding a certificate of fitness shall deliver it to the nearest police station or to the Registering Authority. The Officer-in-charge of the Police Station on receipt of the certificate of fitness shall immediately forward it to the Registering Authority. The Registering Authority shall restore the certificate of fitness in case duplicate certificate of fitness has not been issued and shall substitute it for duplicate in case such a duplicate has already been issued.

52. Exemption from payment of registration fee. - (1) No fee shall be charged for the registration of the following classes of motor vehicles, namely :-

(a) Motor vehicles, owned by the State or Central Government and used solely for the purpose other than commercial enterprises;

(b) trailer or trailers owned by a bona fide agriculturist to the extent of one trailer used exclusively for agricultural purposes;

(d) ambulances and other motor vehicles designed and intended to be used exclusively for affording free medical and other relief.

(2) The State Government may, by notification, exempt any person or classes of persons from payment of all or any portion of the fee payable under Chapter IV of the Act.

53. Change of address. - (1) Upon receipt of application for change of address, the Registering Authority shall record the change of the address in the Motor Vehicle Registration Register and in the Register of Demand and collection of motor vehicle tax and also record the change of address in the certificate of registration.

(2) In case the new address is located in the jurisdiction of the Registering Authority other than the original Registering Authority the certificate shall be made to the Registering Authority under whose jurisdiction the new address is located alongwith the certificate of registration.

(3) The other Registering Authority shall record the change of address in the certificate of registration and shall intimate the original Registering Authority who will correct the Motor Vehicle Registration Register and the Register of Demand and Collection of Motor Vehicle Tax.

(4) For the purposes of sub-section (2) of Section 49 and having regard to the period of delay in intimating the change in the place of residence or place of business or both as recorded in the certificate of registration the Registering Authority, may, on considering the circumstances of the case require the owner to pay, in lieu of any action that may be taken against him under Section 177, an amount as follows :-

(a) Rs. 50/- if the delay does not exceed thirty days; or

(b) Rs. 100/- if delay exceeds thirty days.

54. Intimation of transfer of ownership. - (1) Upon receipt of intimation regarding transfer of ownership in the Forms prescribed under Central Rules, the Registering Authority shall, after making such reasonable enquiry as he may deem fit for assessing the genuineness of the transfer of the vehicle and after making physical inspection of the vehicle, effect the transfer of ownership on the registration certificate.

(2) Communication of transfer of ownership to the original Registering Authority and to the transferee under sub-section (7) of Section 50 of the Act shall be in Form C.G.M.V.R.-32 (GRTI).

(3) For the purposes of sub-section (3) of Section 50 having regard to the period of delay on the part of the transferor or the transferee or the other person referred to in sub-section (2) of the said section in reporting the fact of transfer of ownership of motor vehicle, the Registering Authority may on considering the circumstances of the case, require the transferor or the transferee or the other person, as the case may be, to pay, in lieu of any action that may be taken under Section 177, an amount as follows :-

(a) Rs. 50/- if the delay does not exceed thirty days; or

(b) Rs. 100/- if delay exceeds thirty days.

55. Assignment of new registration mark. - (1) Upon receipt of the application as required by sub-section (1) of Section 47, the Registering Authority shall before assigning the registration mark call for the particulars of registration of the vehicle from the original authority for the purpose of verifying the particulars and shall also make a physical inspection of the vehicle before proceeding to assign a new registration mark.

(2) The provision of Rule 46 shall also apply to the transport vehicles of other State at the time of assignment of a new registration mark, under Section 47, in Chhattisgarh.

(3) The Registering Authority assigning a new registration mark to a motor vehicle shall intimate the fact to the owner and the other party, if any, to an agreement of hire-purchase, lease or hypothecation specified in the note on the certificate of registration and shall write to the original Registering Authority for transfer of the record of the vehicle in Form C.G.M.V.R.-33 (R.M.I.).

(4) For the purpose of sub-section (5) of Section 47 of the Act and having regard to the period of delay in applying for the assignment of a new registration mark as required by sub-section (1) of Section 47, the Registering authority may require the owner to pay, in lieu of any action that may be taken against him under Section 177, an amount as follows :-

(a) Rs. 50/- if the delay does not exceed thirty days; or

(b) Rs. 100/- if delay exceeds thirty days.

[55A. Allotment of registration mark. - (1) On receipt of an application made in writing by any person to the registering authority for reservation of registration mark, the registering authority shall reserve the registration mark in the following manner :-

(a) Registration marks from 1 to 9 in any series prevalent within the jurisdiction of Registering Authority, shall be reserved on payment of fee of Rs. 15,000/- (Rupees Fifteen Thousand) for each registration mark.

(b) For reservation of registration mark from number 10 to 100 in any series prevalent within the jurisdiction of the Registering Authority, on payment of fee of Rs. 12,000/- (Rupees Twelve Thousand) for each registration mark.

(c) For reservation of registration mark number, 101, 111, 123, 200, 202, 222, 234, 300, 303, 333, 345, 400, 404, 444, 456, 500, 505, 555, 567, 600, 606, 666, 678, 700, 707, 777, 786, 789, 800, 808, 888, 900, 909, 999, 1000, 1001, 1010, 1111, 1112, 1212, 1213, 1221, 1234, 1313, 1314, 1331, 1414, 1415, 1441, 1515, 1516, 1616, 1617, 1661, 1717, 1718, 1771, 1818, 1819, 1881, 1919, 1929, 1999, 2000, 2002, 2020, 2021, 2112, 2121, 2122, 2222, 2223, 2323, 2324, 2332, 2345, 2424, 2425, 2442, 2525, 2526, 2552, 2626, 2627, 2662, 2727, 2728, 2772, 2828, 2829, 2882, 2929, 2930, 2992, 3000, 3003, 3030, 3113, 3131, 3132, 3223, 3232, 3233, 3333, 3334, 3434, 3435, 3443, 3456, 3535, 3536, 3553, 3636, 3637, 3663, 3737, 3738, 3773, 3838, 3839, 3883, 3939, 3940, 3994, 4000, 4004, 4040, 4041, 4114, 4141, 4142, 4224, 4242, 4243, 4334, 4343, 4344, 4444, 4445, 4545, 4546, 4554, 4567, 4646, 4647, 4664, 4747, 4748, 4774, 4848, 4849, 4884, 4949, 4950, 4994, 5000, 5005, 5050, 5051, 5115, 5151, 5152, 5225, 5252, 5253, 5335, 5353, 5354, 5445, 5454, 5455, 5555, 5556, 5656, 5657, 5665, 5678, 5757, 5758, 5775, 5858, 5859, 5885, 5959, 5960, 5995, 6000, 6006, 6060, 6061, 6116, 6161, 6162, 6226, 6262, 6263, 6336, 6363, 6364, 6446, 6464, 6465, 6556, 6565, 6666, 6667, 6767, 6768, 6776, 6789, 6868, 6869, 6886, 6969, 6970, 6996, 7000, 7007, 7070, 7071, 7117, 7171, 7172, 7227, 7272, 7273, 7337, 7373, 7374, 7447, 7474, 7475, 7557, 7575, 7576, 7667, 7676, 7677, 7777, 7778, 7878, 7887, 7979, 7980, 7997, 8000, 8008, 8080, 8081, 8182, 8228, 8282, 8283, 8338, 8383, 8384, 8448, 8484, 8558, 8585, 8586, 8668, 8686, 8687, 8778, 8787, 8788, 8888, 8889, 8989, 8998, 9000, 9009, 9090, 9091, 9119, 9191, 9192, 9229, 9292, 9293, 9339, 9393, 9394, 9449, 9494, 9495, 9559, 9595, 9596, 9669, 9696, 9697, 9779, 9797, 9798, 9889, 9898, 9899, 9999, on payment of fee of Rupees 10,000/- (Rupees Ten Thousand) for each registration mark.

(d) For reservation of any other number not specified in subclauses (a), (b) and (c) of this rule within thousands numbers from the last number assigned in serial order on payment of a fee of Rs. 2000/- (Rupees Two Thousand) for each registration mark.

(2) The Registering Authority while reserving the registration mark on the application of any person shall strictly adhere to the following guidelines :-

(a) The Registering Authority shall reserve the registration mark on the basis of 'first come first served' principle.

(b) If there is more than one application on a day for particular registration mark as specified above the reservation of registration mark shall be done in accordance with the serial number on the cash receipt regarding payment of the amount of fee.

(c) The registration mark reserved shall be allotted on production of the vehicle alongwith the application in Form-20 of the Central Motor Vehicles Rules, 1989 and when the vehicle is found complying with the provisions of the Motor Vehicles Act, 1988 and the rules made thereunder for registration of a motor, vehicle.

(d) The reservation of registration mark shall stand automatically cancelled if the vehicle is not produced for allotment of registration number within three months from the date of reservation of registration mark.

(e) The amount of the fee paid for reservation of registration mark shall not be refundable.

(f) The registration mark cancelled under clause (d) can be re-reserved by the Registering Authority in accordance with the above procedure.]

[56. Re-assignment of registration number under certain conditions. - (1) State Government may, by general or special order, direct all Registering Authorities of the State in their respective jurisdictions to reassign the new number under the Act:

(a) in place of number allotted under the Motor Vehicles Act, 1939 (No. 4 of 1939); and

(b) in place of number registered or assigned in Chhattisgarh series, in respect of all or any class of vehicles and also prescribe the manner and condition thereof, and the provision of sub-section (6) of Section 41 of the Act shall apply in this regard.

(2) State Government while issuing order under sub-rule (1), shall provide a reasonable time which shall not be less than four months within which the owner of such vehicle shall obtain new number.

(3) No fee shall be charged for the assignment of new number under sub-rule (1)

(4) After expiry of the tine so fixed under sub-rule (2) the Registering Authority may initiate action against the defaulter vehicle under clause (a) of sub-rule (1) of Section 53 of the Act.

(5) Where the registration certificate of a vehicle is cancelled or suspended under sub-rule (4), the Competent Authority and/or officers may take action under Sections 192 and 207 of the Act.

(6) Where the owner applies for re-registration of a vehicle after expiry of the time so fixed under sub-rule (2), the Registering Authority may, require the owner to pay composition fee under Section 200 of the Act in lieu of any action that may be taken against him under sub-rules (4) and (5) and also deposit the registration fee under Rule 81 of the Central Motor Vehicles Rules, 1989, and then reassign the number.]

57. Exemption from Registration. - The State Government may, by notification at any time direct that any motor vehicle or class of vehicles shall be exempted from the requirement of this Chapter.

58. Supply of copy of particulars of registration. - Any person may obtain a copy of particulars of registration from the Registering Authority on payment of fee specified in Rule 62.

59. Notice of alteration of motor vehicle. - (1) The notice of alteration of motor vehicle by the owner of motor vehicles to the Registering Authority in accordance with sub-section (1) of Section 52 of the Act, shall be in Form C.G.M.V.R.-34 (B.T.I.).

(2) The Registering Authority may require the owner to produce motor vehicle before him or his nominee, for the purpose of verification of alteration in the vehicle and shall record the verified particulars in the registration certificate.

60. Intimation regarding stolen/recovered motor vehicles. - (1) An officer-in-charge of the police station where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall, immediately after the registration of an offence send intimation to the State Transport Authority in Form C.G.M.V.R.-35 (MVT) and send a copy thereof to the Registering Authority where the vehicle is registered.

(2) On receipt of this intimation under sub-rule (1), the Secretary, State Transport Authority shall inform all the Registering Authorities the details of the stolen vehicle in Form C.G.M.V.R.-36 (MVTR).

(3) The Secretary, State Transport Authority shall also maintain a register of stolen vehicles in Form C.G.M.V.R.-37 [MVT Reg. (T)].

(4) The Registering Authority shall maintain the register of stolen vehicles in Form C.G.M.V.R.-38 [MVT Reg. (P)[ on the basis of the intimation received from the Secretary, State Transport Authority and the Registering Authority concerned.

(5) If the vehicle, reported to be stolen, is recovered the police station which recovered the vehicle shall intimate the fact in Form C.G.M.V.R.-39 (MVTRR) to the State Transport Authority and the Registering Authority concerned.

(6) Upon receipt of intimation under sub-rule (5) the Secretary, State Transport Authority and the Registering Authority shall take notice of such recovery and record the fact in the register maintained in Forms prescribed under sub-rules (3) and (4).

61. Maintenance of State Register of motor vehicles. - (1) The Registering Authorities shall maintain a 'State Register of Motor Vehicles' in the form as prescribed in the Central Rules.

(2) This register may be in bound book form with duplicate pages, the original of which shall be sent to the Transport Commissioner at the end of each quarter.

(3) As soon as the vehicle is registered the necessary entries shall be entered in the State Register of motor vehicles.

(4) Each Registering Authority shall communicate every subsequent correction or entry in respect of registered vehicles to the officer or person designated by the Transport Commissioner for the custody of the 'State Register of Motor Vehicles' and such officer or person shall maintain the updating of the said Register.

(5) The State Register of Motor Vehicles shall be maintained cither manually or with the help of computer.

(6) The Transport Commissioner shall supply on behalf of the State Government a printed copy of the State Register of Motor Vehicles to the Central Government as required by sub-rule (2) of Rule 75 of the Central Rules.

[62. Fees. - The Fees which shall be charged under the provisions of the Chapter shall be as specified below :-

S.No.	Purpose	Amount
(1)	(2)	(3)
1.	Issue of temporary registration or extension thereof and assignment of temporary registration mark
	(a) Invalid carriage	Rs. 10.00
	(b) Motor Cycle or Motor Cycle Rickshaw	Rs. 50.00
	(c) Light Motor Vehicle -
	(1) Private	Rs. 100.00
	(2) Transport	Rs. 200.00
	(d) Medium Motor Vehicle or any other Vehicle not mentioned above	Rs. 200.00
2.	Appeal	Rs. 100.00
3.	Certified copy of the decision/document -
	(i) Ordinary	Rs. 50.00
	(ii) Urgent	Rs. 100.00
4.	Miscellaneous application	Rs. [20.00]
5.	Issue of Particulars of Registration	Rs. 50.00
6.	Issue of duplicate Certificate of fitness for
	(a) Light Motor Vehicle -
	(1) Non Transport	Rs. 100.00
	(2) Transport	Rs. 200.00
	(b) Medium Goods Motor Vehicle, Medium Passengers Motor Vehicle	Rs. 300.00
	(c) Heavy Goods Vehicle, Heavy Passenger Vehicle	Rs. 500.00]

Chapter V

Control of Transport Vehicles

63. State Transport Authority. - (1) The State Transport Authority shall have a Secretary to be appointed by the State Government and Assistant Transport Commissioner (Administration) shall be the Ex-officio Assistant Secretary of the State Authority.

(2) An official appointed to be a member of the State Transport Authority shall continue as such, until such time as the State Government may otherwise order. Subject to the provisions of sub-rule (3) a non-official member of the State Transport Authority shall hold office for a period of three years.

(3) The State Government may at any time remove any member of the State Transport Authority.

(4) The State Transport Authority shall meet at such time and at such place as the Chairman may appoint.

(5) Not less than three days' notice shall be given to a member of the meeting of the State Transport Authority.

(6) The quorum to constitute a meeting of the State Transport Authority shall be the Chairman or the nominated Chairman under the sub-rule (7) and two other members (whether official or non-official). If within hall an hour from the time appointed for the meeting a quorum is not completed, the meeting shall be adjourned to such day and at such time and place as the Chairman or the acting Chairman nominated under sub-rule (7) may appoint and no quorum is necessary for holding the adjourned meeting.

(7) The Chairman, if unable to attend the meeting, shall nominate a member to act as Chairman at the meeting.

(8) The Chairman or the acting Chairman nominated under sub-rule (7) shall have a second or casting vote.

(9) Nothing in sub-rules (5), (6), (7) and (8) shall be applicable if the State Transport Authority is constituted of a single member as per second proviso of sub-section (2) of Section 68.

64. Regional Transport Authority. - [(1) (a) The Secretary to the Regional Transport Authority shall be as under for the area specified against them:-

S.No.	Officer	For the area consisting district of
(1)	(2)	(3)
1.	Regional Transport Officer, Raipur	Raipur, Mahasamund, Dhamtari, Durg, Ranjnandgaon and Kabirdham
2.	Regional Transport Officer, Bilaspur	Bilaspur, Korba, Janjgir-Champa, Raigarh, Jashpur Nagar, Sarguja and Korea
3.	Regional Transport Officer, Jagdalpur	Bastar, Uttar Bastar (Kanker) and Dakshin Bastar (Dantewara)

(b) The Additional Regional Transport Officer posted in the area as specified in clause (a) of sub-rule (1) shall be the Additional Secretary to the Regional Transport Authority and Assistant Regional Transport Officer/ District Transport Officer posted in the area as specified in the sub-rule (1) shall be the Assistant Secretary to the Regional Transport Authority.

(c) Subject to the provisions of Section 69, the application for a permit may be made in the office of Secretary Regional Transport Authority of the area as specified in clause (a) of sub-rule (1) in which major portion of the area or route lies.

(d) The application received for a specific area or route in various offices mentioned in clause (a) of sub-rule (1) shall be collected and arranged date-wise and considered by the Regional Transport Authority simultaneously.]

(2) An Official appointed to be a member of the Regional Transport Authority shall continue as such until such time as the State Government may otherwise order. Subject to the provisions of sub-rule (3) a non-official member of the Regional Transport Authority shall hold office for a period of three years.

(3) The State Government may, at any time remove any member of the Regional Transport Authority.

(4) The Regional Transport Authority shall meet at such time and at such place as the Chairman may appoint.

(5) Not less than three days' notice shall be given to a member of the meeting of the Regional Transport Authority.

(6) The quorum to constitute a meeting of the Regional Transport Authority shall be the Chairman of that Authority and one other member (whether official or non-official). If within half an hour from the lime appointed for the meeting quorum is not completed, the meeting shall be adjourned to such day and at such time and place as the Chairman or the acting Chairman nominated under sub-rule (7) may appoint; and no quorum is necessary for holding the adjourned meeting.

(7) The Chairman, if unable to attend the meeting, shall nominate a member to act as Chairman at the meeting.

(8) The Chairman or the acting Chairman shall have a second or casting vote.

(9) Nothing in sub-rules (5), (6), (7) and (8) shall be applicable if the Regional Transport Authority is constituted of a single member as per second proviso to sub-section (2) of Section 68.

65. Conduct of Business of Transport Authorities. - (1) The Secretary, Additional Secretary and Assistant Secretary of a Transport Authority shall exercise such powers as specified in these rules and shall perform such administrative duties as may be directed by the Transport Authority from time to time.

(2) The State or Regional Transport Authority, as the case may be, may decide any matter of urgent nature without holding a meeting by the majority of votes of members by recorded in writing and send to the Secretary (hereinafter referred to as the procedure by circulation).

(3) In the event of procedure by circulation being followed, the Secretary shall send to each member of the Transport Authority such particulars of the matter as may be reasonably necessary in order to enable the member to arrive at a decision and shall specify the date by which the votes of members are to be received in the office of the Transport Authority. Upon receipt of the votes of members as aforesaid, the Secretary shall lay the papers before the Chairman, who shall record the decision by endorsement on the form of application or other document, as the case may be, according to the votes received and the vote or votes cast by the Chairman. The record of the votes cast shall not be available for inspection by any person save by a member of the Transport Authority at a regularly constituted meeting of the Transport Authority. No decision shall be made upon procedure by circulation, if before the date by which the voles of members are required to reach the office of the Transport Authority, not less than one-third of the members of the Transport Authority have given notice in writing to the Secretary demanding that the matter be referred to a meeting of the Transport Authority.

(4) The number of votes, excluding the Chairman's second or casting vote, necessary for a decision to be taken upon procedure by circulation shall not be less than the members necessary to constitute a quorum.

(5) The State or the Regional Transport Authority as the case may be, may require any applicant tor a permit to appear before it or before the officer authorised by it and may withhold the consideration of application for the permit until the applicant himself has appeared or through an authorised representative and until he has furnished such information as may be required by the Transport Authority in connection with the application.

(6) Nothing contained in this rule shall prevent a State or a Regional Transport Authority from deciding any matter which has been considered at a meeting or has been the subject of a hearing and upon which a decision has been reserved by following the procedure by circulation.

(7) Where a matter is decided by the voles of a member present at a meeting of a State or a Regional Transport Authority, no person other than a member of the Transport Authority shall be entitled to be present and no record of the voting shall be kept save of the number of votes cast on either side :

Provided that when any matter is decided by the exercise of the second or casting vote of the Chairman or the acting Chairman the fact shall be recorded.

(8) (a) Regional Transport Authority shall send in return in Form C.G.M.V.R.-41 (RPAD) to State Transport Authority by the fifth of every month in respect of pending applications of permit, and disposal thereof.

(b) State Transport Authority receiving the returns in Form C.G.M.V.R.-41 (RPAD) shall compile the information and send a consolidated report including information of STA every six months to the State Government.

66. Delegation of powers by State Transport Authority. - A State Transport Authority may by general or special resolution recorded in its proceedings and subject to such restrictions, limitations and conditions as may be specified delegate to the Chairman, Secretary, Assistant Secretary or any officer of the Transport Department not below the rank of Assistant Commissioner, the power:-

(a) to permit replacement of one vehicle by another under Section 83;

(b) to suspend permit under Section 86 of the Act and in lieu thereof to recover from the holder thereof a sum of money agreed upon in accordance with sub-section (5) of the said section;

(c) to grant temporary permit under Section 87, sub-section (7) of Section 88 or special permit under sub-section (8) of Section 88;

(d) to countersign the permits or attach to or vary the conditions thereof under sub-sections (1) and (3) of Section 88;

(e) to distribute quota of goods carriage permits specified in the reciprocal agreement entered with the other States to the different Regional Transport Authorities;

(f) to issue permits under Chapter VI in accordance with the approved nationalisation scheme ;

[(g) to grant the letter of authorisation to the vehicle covered by All India Tourist Permit.]

Provided that the Chairman or Secretary or Assistant Secretary or other officer, as the case may be, shall :-

(i) keep informed the State Transport Authority from time to time of the action taken by him in pursuance of the power delegated; and

(ii) arrange to paste on a notice board on the premises of the office of the State Transport Authority a copy of every resolution of that Transport Authority delegating its power to him.

67. Delegation of powers by Regional Transport Authority. - (1) A Regional Transport Authority may, by general or special resolution recorded in its proceedings and subject to such restrictions, limitations and conditions as may be specified, delegate to Chairman, Secretary, Additional Secretary, or Assistant Secretary of the Authority all or any of the following powers, namely :-

(a) to grant, refuse or renew a private service vehicle permit under sub-section (1) of Section 76;

(b) to grant, renew or refuse goods carriage permit under Section 79;

(d) to permit the replacement of one vehicle by another under Section 83;

(e) to suspend a permit under Section 86 or to recover from the holder thereof the sum of money agreed upon in accordance with sub-section (5) of the said section;

(f) to grant or refuse to grant a temporary permit under Section 87 or under sub-sections (7) and (8) of Section 88, as the case may be;

(g) to countersign a temporary permit under sub-section (1) of Section 88 or to attach or vary conditions thereof under sub-sections (1) and (3) of the said section;

(h) to grant, renew and refuse the national permit for goods carriage under sub-section (12) of Section 88;

(i) to grant, refuse or renew licences of Agents under Rule 120 and 132 or to suspend a licence under Rule 128 or to recover from the holder thereof sum of money agreed upon in lieu of suspension :

Provided that the Chairman, Secretary or Assistant Secretary, as the case may be, shall

(i) keep informed the Regional Transport Authority from time to time of the action taken by him in pursuance of the power delegated; and

(ii) arrange to paste on a notice board on the premises of the office of the Regional Transport Authority a copy of every resolution of that Transport Authority delegating its power to him.

(2) The Regional Transport Authority may also by general or special resolution delegate to a Collector of District the following powers namely ;-

(a) to grant temporary permit under clauses (a) and (b) of sub-section (1) of Section 87 for a period of not more than seven days authorising the use of a Transport Vehicle temporarily within the State of Chhattisgarh for-

(i) the conveyance of passengers on special occasion, such as to and from fairs and religious gatherings; or

(ii) transport of personal kit and luggage of an officer on transfer or transport of dead bodies; or

(iii) transport of polling personnel and officers and carriage of ballot boxes and papers during the period of an election.

(b) To grant temporary permit under clause (e) of sub-section (1) of Section 87 to be effective for a limited period which shall not, in any case, exceed four months, to authorise the use of a motor cab, maxicab and public service vehicle (State Carriage) to meet particular temporary need, under the following limitations and restrictions-

(i) that the permit shall be valid for the area or routes within the respective jurisdiction of a Collector of the district;

(ii) that limitations and restrictions imposed and relaxation granted under nationalisation Schemes shall be strictly adhered to;

(iii) that the applicant/owner of the Vehicle shall furnish no dues certificate of concerning Taxation Authority in respect of the Vehicle alongwith the application;

(iv) that in case of any mistake in computation of distance or areas/route or rate of tax applicable, the difference amount, if any, shall be payable by the owner in accordance with the provisions of Chhattisgarh Motor Vehicle Taxation Act, 1991.

[(3) The Regional Transport Authority may also by general or special resolution delegate to an officer-in-charge of the transport check-post in its region, the power under sub-section (1) of Section 87 to grant temporary permit to a goods carriage for a period of one month or part thereof authorizing the use of a goods carriage of other State temporarily within the State of Chhattisgarh for transport of goods subject to the condition that such vehicle shall not be used for intra-state operation in Chhattisgarh:

Provided that an officer-in-charge of the transport check-post shall keep informed the Regional Transport Authority and the Transport Commissioner fro time to time of the action taken by him in pursuance of powers delegated and a list of all permits so issued shall be sent :

Provided further that before issue of temporary permit under this sub-rule the officer-in-charge of the transport check-post shall ensure that the taxes under the Chhattisgarh, Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) are paid in respect of the vehicle for permit is to be issued by him.

(4) Notwithstanding anything contained in this rule, the Regional Transport Authority may, from time to time, issue instructions to its Secretary, Additional Secretary, Assistant Secretary, Collector or an officer-in-charge of the transport check-post as to the manner in which he shall exercise the powers delegated to him.]

68. Power of refusal to accept applications for permits. - Where the State Government by notification in Official Gazette directed the Transport Authorities to limit the number of stage carriages or contract carriages generally or of any specified type under sub-section (3) of Section 71, or sub-section (3) of Section 74 respectively and has limited the number of vehicles of any class for which permits may be granted in any specified area or on any specified route and has actually granted permits equal to the maximum number of vehicles of any class, in such area or as the case may be, on such route, the Regional Transport Authority shall notify this fact on the notice board of its office and may decline to receive any further application for permits in respect of the class of vehicles in the area or on the route aforesaid.

69. Reservation of permits for Scheduled Castes and Scheduled Tribes. - (1) Where the number of stage carriage is fixed under sub-section (3) of Section 71 the number of permits reserved for Scheduled Castes and Scheduled Tribes shall be 15 and 18 percent respectively.

(2) The Transport Authority shall maintain a roster of stage carriage and contract carriage permits reserved for Scheduled Casters and Scheduled Tribes in the same manner and as prescribed for the recruitment from these categories for the Government service.

(3) No sooner any vacancy of permit occurs, the Regional Transport Authority shall decide according to the roster whether it should be reserved for scheduled caste or scheduled tribe. If the vacancy is so reserved for scheduled castes or scheduled tribes, no applications from other categories of persons shall be considered against the reserved vacancy.

(4) The vacancy or vacancies of permits reserved for the scheduled castes and scheduled tribes shall be published in the Official Gazette and in at least one Hindi Newspaper circulating in the region, inviting applications from these categories on or before an appointed date.

(5) In case no applications are received from the persons belonging to the Scheduled Castes or Scheduled Tribes the permit shall be treated as unreserved and shall be granted to other persons.

(6) The number of reserved permits granted to persons, not belonging to Scheduled Castes and Scheduled Tribes during a calendar year shall be carried forward to the next year and added to the number reserved in that year for these categories but the number of reservations shall not exceed fifty percent of the total stage carriage permits, granted during a year. Also the number of reserved permits shall not be carried forward beyond one year after which they shall be considered as lapsed.

70. Matters for consideration of Application for Stage Carriage or Contract Carriage Permit. - In addition to the matters mentioned in clause (d) of sub-section (3) of Section 71 and clause (b) of sub-section (3) of Section 74, the Regional Transport Authority may also have regard to the following matters, namely :-

(a) that the applicant is an unemployed Graduate;

(b) that he is displaced person affected by any development project;

(c) that he is a person whose stage carriage or contract carriage permit has been cancelled as a result of any nationalization scheme;

(d) that he is having a diploma in Automobile Engineering, Tourism or Transport Management, from an institution recognised by the State Government;

(e) that he is a Travel Agent approved by the Indian Tourism Development Corporation or Chhattisgarh Tourism Development Corporation;

[(f) that a person makes an application for plying vehicle for ladies only on city routes;

(g) that widow or a divorced woman who applies to ply vehicle on city routes;

(h) that the owners of mini-buses belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and Minority Communities who have been provided mini buses by giving loans under different schemes by the State Government while making application for a permit; or

(i) that the beneficiaries under clause (h) while applying for mini bus permit for Mahanagariya Service routes.

71. Route motorability. - (1) State Transport Authority or the Regional Transport Authority, as the case may be, may while considering an application for grant of stage carriage permit, may ensure the motorability of route with specific reference to condition of road, existence of bridges, culverts thereon and other obstructions in safe operation of stage carriage. Such authority while ascertaining the motorability of route, may obtain survey report thereof from any subordinate officer not below the rank of Transport Inspector of the Transport Department.

(2) Each survey report as referred to in sub-rule (2) shall consist of the following points :

(a) Physical survey of route by the Surveying Officer;

(b) Actual distance between enroute Villages/Towns;

(d) Opinion regarding safe operation of service on the route.

72. Forms of application for permits. - (1) Every application for grant or renewal of a permit in respect of any transport vehicle shall be in one of the following forms that is to say-

(a) in respect of a stage carriage or reserve stage carriage permit in Form C.G.M.VR.-42 (SCPA);

(b) in respect of a contract carriage in Form C.G.M.V.R.-43 (CCPA);

(d) in respect of a temporary permit in Form C.G.M.V.R.-45 (TPA);

(e) in respect of a private service vehicle permit in Form C.G.M.V.R.-46 (PSVPA) and

(f) in respect of a special permit in Form C.G.M.V.R.-47 (SPA).

(2) The application shall be addressed to the State Transport Authority or the Regional Transport Authority as the case may be and shall be accompanied by the fee specified in Rule 145.

(3) The application for stage carriage permit or reserved stage carriage permit as required under sub-section (1) of Section 70 shall be accompanied by the following documents, namely :

(a) an authentic route map alongwith certified distance between various stages and certificate regarding motorability of the route from the departments which have control over such road;

(b) certificate from Registering Authority containing make, model and seating capacity of the vehicles owned by the applicant at the time of making the application;

(d) no dues certificate issued by the Regional Transport Officer concerned;

(e) declaration duly certified by an officer of the Chhattisgarh State Road Transport Corporation authorised by the Managing Director about the portion and distance of the route covered by any nationalization scheme; and

(f) any other information as may be required by the Transport Authority.

73. Forms of permits. - (1) Every permit shall be in one of the following forms that is to say :-

(a) in respect of stage carriage or reserve stage carriage permit in Form C.G.M.VR.-48 (SCP) or Form C.G.M.VR.-43-A (RSCP) as the case may be;

(b) in respect of a contract carriage Form C.G.M.V.R.-49 (CCP);

(d) in respect of a temporary permit in Form C.G.M.VR.-51 (TP);

(f) in respect of a special permit in Form C.G.M.V.R.-53 (SP);

(g) in respect of a trourisl vehicle permit in Form C.G.M.V.R.- 54 (TVP);

(h) in respect of a National Permit in Form C.G.M.V.R.-55 (GCNP).

(2) Every permit shall be issued on such water paper as may be specified by the Transport Commissioner and shall be printed in form as specified in sub-rule (1) in different colours for different category of permits and shall be numbered in book form serially.

74. Procedure on receipt of permit application and manner of disposal thereof. - (1) Where an application for the grant, renewal, countersignature or transfer of permit or for variation of any condition of permit or for replacement of vehicle is presented, it shall be marked with dated initial by an officer of the Transport Department.

(2) Every application presented and duly marked under sub-rule (1) shall be acknowledged in Form C.G.M.VR.-56 (APA). Such application shall be entered serially in a register in Form C.G.M.V.R.-57 (Form RPA) and shall be presented before the Transport Authority for consideration.

(3) Transport Authority shall after considering the application, as per provisions of law, pass an appropriate order thereon and communicate.

75. Entry of registration mark on permit. - No permit shall be issued until the registration mark of the vehicle to which it relates, has been entered therein and in the event of the applicant failing to produce the certificate of registration within the specified period, the Transport Authority may revoke its sanction regarding the grant of permit.

76. Extension of area of permit. - (1) A stage carriage permit granted by the Regional Transport Authority of one region of the State shall be valid in the other region of Chhattisgarh, without countersignature if the total distance of the route in such other region or regions are not more than twenty-five kilometres, and where the distance of route in other region or regions is more than twenty-five kilometres, the permit holder shall file an application alongwith prescribed documents and prescribed fee for the countersignature of permit in the office of the Secretary, Regional Transport Authority of that other region, within 30 days of the issue of permit by the granting Authority.

(2) A Regional Transport Authority of one region may extend the effect of the permit in respect of a motor cab or a private service vehicle in any other region within the State without countersignature by the other authority and may attach or vary the conditions to the permit to be effective in such other region.

(3) The Transport Authority which issued a permit to be operative in any other region shall send a copy of the permit to the Transport Authority of the other region.

(4) The State Government may, if it considers necessary in the interest of the development of the area lying or near the border of the State, exempt all or any specified class of transport vehicles of the Bordering State from the necessity of counter signature of permit by the Transport Authority of the State provided similar facilities are extended by the other State in its area to the Transport Vehicles of Chhattisgarh.

77. Additional conditions in respect of certain permits. - -(1) In addition to the conditions prescribed in sub-section (2) of Section 72, the Regional Transport Authority or State Transport Authority granting a stage carriage permit may attach any of the following conditions, namely :-

(i) that the permit holder, shall not use the stage carriage in a public place for the purpose of carrying or intending to carry passengers unless it carries in addition to the driver, a conductor who holds an effective conductor's licence issued under Chapter III of the Act.

(ii) that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to which and the route by which the vehicle is proceeding.

(iii) that the service shall be regularly operated on the specified route in accordance with the approved time table except- .

(a) when prevented by accident, unmotorability of the route, or any unavoidable cause; and

(b) when otherwise authorised in writing by the Regional Transport Authority.

(2) A permit in respect of a public service vehicle may be subject to the conditions that its holder shall make provision on such vehicle for the conveyance of a reasonable quantity of passenger's luggage with efficient means for securing it and protecting it against rain.

(3) A permit in respect of a goods carriage may be subject to one or more of the following conditions ;-

(i) that the vehicle shall not be used for the conveyance of any class or description of goods in contravention of any law or any rule or order made thereunder prohibiting or regulating the import, export, or transport of such goods;

(ii) that the number of persons to be carried in the vehicle shall not exceed the number which may be specified in the permit;

(iii) that no goods shall be picked up or set down between any two points lying wholly within the countersigning state.

(4) It shall be a condition of every permit that taxes shall be paid in respect of the vehicle in accordance with the provisions of the Chhattisgarh Motor Yan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder. When the Transport Authority has suspended a permit for non-payment of tax the order of suspension shall be in force as long as the tax remains unpaid and shall become inoperative immediately on payment of the tax due on the vehicle.

78. Carriage of goods on stage carriages. - (1) Subject to the provisions of Rule 80, luggage may be carried on the roof of a stage carriage or in the hoot, locker or compartment set-aside for the purpose but where it is so carried on a roof, adequate protection in the form of a guard rail and water proof cover shall be provided.

(2) No luggage shall be carried in any stage carriage in such a way as to block any entrance or exit.

(3) No goods shall be carried on the top deck of a double decked stage carriage.

(4) Subject to the provisions of sub-rule (3) and Rule 81, goods may be carried in a stage carriage at any time in accordance with the conditions specified in the permit, provided that obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.

(5) Where goods are carried in a stage carriage in addition to passengers, the goods shall be of such a nature and shall be so packed and secured on the vehicle that no danger, inconvenience or discomfort is caused to any passenger and that the access to the entrance and exit from the vehicle remain unobstructed.

(6) The weight in kilogram of goods carried in a stage carriage shall not exceed (R-P) x 75, where in relation to a single-decked stage carriage or to the lower deck of a double decked stage carriage.

Explanation.-R is the registered passenger seating capacity of the vehicle and P is the number of passengers actually carried on the vehicle.

79. Carriage of goods on contract carriage prohibited. - The Regional Transport Authority shall not authorise the use of a contract carriage for the carriage of goods save for :

(a) Special reasons on particular occasions and subject to condition and restriction to be specified on the permit; or

(b) the carriage of the personal effects or household effects of a hirer if so authorised in the permit but not the carriage of general merchandise.

80. Carriage of personal luggage in stage carriage. - Except in the case of stage carriage services operated exclusively within municipal areas, a passenger in a stage carriage shall be entitled to carry free of charge not more than fifteen kilograms of luggage and personal effects.

81. Carriage of animals in goods carriages. - (1) No cattle shall be carried in a goods carriage in a public place unless :-

(i) In the case of goats, sheep, deers, or pigs, a minimum floor space of one square metre per five heads of such cattle is provided in the vehicle.

(ii) In the case of any other cattle :-

(a) a minimum floor space of 2 x 1 metre per head of cattle and half of such floor space for young weaned one of cattle is provided in the vehicle;

(b) the load body of the vehicle is constructed of strong wooden planks or of iron sheets with a minimum height of one and one half metre measured from the floor of the vehicle on all sides;

(d) every projection likely to cause suffering to an animal is removed; and

(e) the cattle are properly secured by ropes tied to the sides of the vehicle.

Explanation.-'CATTLE' for the purpose of this sub-rule includes goats, sheeps buffaloes, bulls, oxen, cows, deers, horses, ponies, mules, asses, pigs or the young oxen thereof.

(2) No animal belonging to or intended tor a circus, inanageric or zoo shall be carried in goods vehicle in a public place unless ;-

(i) in the case of a wild or ferocious animal, a suitable cage of sufficient strength to contain the animal securely at all times, either separate from or integral with the load body of the vehicle is provided; and

(ii) reasonable floor place for each animal is provided in the vehicle.

(3) No goods vehicle when carrying any cattle under sub-rule (1) or any animal under sub-rule (2) shall be driven at a speed in excess of forty kilometres per hour.

82. Renewal of permits. - (1) Application for the renewal of permit shall be made in the form prescribed under sub-rule (1) of Rule 72 to the Transport Authority by which the permit was issued. The application shall be accompanied by the fee as specified in Rule 145.

(2) The Transport Authority renewing a permit shall call upon the holder to produce the permit and shall return the same alter endorsement.

(3) On or after the commencement of this rule, permits relating to service of stage carriages or casual contract carriages issued before the commencement of the Motor Vehicles Act, 1988 (No. 59 of 1988) in Form P. St. S and Form P. Co. S respectively, shall, on renewal of such permits be issued in Form C.G.M.VR.-48 (S.C.P.) or Form C.G.M.V.R.-49 (C.C.P.), as the case may be.

(4) The permits granted or renewed during the period between the date of coming into force of the Motor Vehicles Act, 1988 and the date of commencement of these rules, and issued in Form P. St. S or P. Co. S as the case may be shall be, converted and issued in Form C.G.M.V.R. 48 (S C P) or Form C.G.M.V.R.-49 (C.C.P.) respectively, after giving a notice to the permit holder in Form C.G.M.VR.-57-A (N C F P) and after giving him an opportunity of being heard.

83. Renewal of counter signature of permits. - (1) Application for the renewal of counter signature of a permit shall be made in the form prescribed under sub-rule (1) of Rule 72 to the Transport Authority concerned and shall be accompanied by a copy of the permit and application fee as specified in Rule 145.

(2) The Transport Authority granting the renewal or a counter signature shall call upon the holder to produce the original permit, and shall return the same after endorsement.

84. Replacement of vehicle authorised by permits. - (1) If the holder of a permit desires at any time to replace any vehicle covered by the permit by another vehicle, he shall forward the permit or the temporary permit, as the case may be, and apply in Form C.G.M.V.R.-56 (MV Rep. A) to the Transport Authority by which the permit was granted stating the reasons why the replacement is desired and shall also simultaneously-

(i) if the another vehicle is in his possession, forward the certificate of registration of that vehicle, or

(ii) if the another vehicle is not in his possession, state the particulars including the model, make and sealing capacity of the vehicle proposed to be replaced, and

(iii) shall pay the fee as specified in Rule 145.

(2) On receipt of an application under sub-rule (1) the Transport Authority may reject the application :-

(i) if the another vehicle proposed for replacement differs in material particulars from the existing vehicle, and

(ii) if there are arrears of tax in respect of the existing vehicle.

(3) If the Transport Authority grants an application for replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the permit and the certificate of registration of the new vehicle, if not already delivered to it and the Secretary of the Transport Authority shall endorse the permit accordingly under his signature and seal and return it to the holder.

85. Validation of replacement order in respect of counter signature on permit. - (1) The Transport Authority granting permission for the replacement of a vehicle under Rule 84 shall, unless the counter signing authority by general or special resolution otherwise, directed, endorse on the correction made on the permit the words valid also for, inserting the name of the countersigning authority and shall intimate the fact and particular; of the replacement to the said authority.

(2) Unless the permit has been endorsed as provided in sub-rule (1) or unless the replacement has been approved by endorsement by the counter-signing authority concerned, the counter signature on a permit shall not be valid in respect of any new vehicle.

86. Procedure on cancellation or suspension of permit. - (1) The holder of a permit may at any time surrender the permit for cancellation to the Transport Authority by which it was granted and the Transport Authority shall forthwith cancel any permit so surrendered.

(2) Where an authority suspends or cancels any permit under Section 86-

(i) the holder shall surrender the permit immediately after the suspension or cancellation lakes effect,

(ii) the Transport Authority suspending or cancelling the permit shall send intimation to the authority by which the permit was counter signed, and to such Transport Authority in whose area the validity has been extended under Rule 76.

87. Permit-Transfer of. - (1) When the holder of permit desires to transfer the permit to some other person under sub-section (1) of Section 82 shall together with the person to whom he desires to make the transfer make a joint application, in Form C.G.M.V.R.-59 (Tr. P.A.) along with the fee specified in Rule 145 to the Transport Authority by which the permit was issued stating the reasons for the proposed transfer.

(2) On receipt of an application under sub-rule (1) the Transport Authority may require the holder to file an affidavit stating whether any premium, payment or other consideration arising out of the transfer, is to pass or has passed between them and the nature and amount of any such premium, payment or other consideration.

(3) Without prejudice to any other penalty to which the parties may be liable, any transfer of a permit ordered, upon such an application which the Transport Authority is subsequently satisfied was false in respect of the matter specified in sub-rule (2) or in respect of any other material particulars, shall be void.

(4) The State/Regional Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it is an application for a permit.

(5) If the Transport Authority decides to transfer the permit it shall call upon the holder to surrender the permit and shall cancel the particulars of holder thereon and endorse particulars of the transferee and shall return the permit to the transferee.

(6) The Transport Authority making a transfer of a permit as aforesaid may, unless any other Transport Authority by which the permit has been counter signed has, by general or special resolution otherwise directed endorsed the permit with the words "transfer of permit valid for ..............."inserting the name of the authority by which the permit has been counter signed with effect from the date of transfer.

(7) Unless the permit has been endorsed as provided in sub-rule (6) or unless the transfer of the permit has been approved by endorsement by the authority which counter signed the permit, the countersignature on a permit shall not be valid after the date of transfer.

88. Issue of duplicate permits. - (1) If a permit is lost or destroyed the holder shall forthwith intimate the fact to the Transport Authority by which the permit was issued along with the fee specified in Rule 145.

(2) The Transport Authority shall upon receipt of an application in accordance with sub-rule (1) issue a duplicate permit and to the extent that it is able to verify the facts may also endorse the fact of countersignature by other authority and intimate the fact to that Authority.

(3) A duplicate permit issued under this rule shall be clearly stamped duplicate in red ink.

(4) Where a permit has become dirty, torn or otherwise so defaced that in the opinion of Transport Authority it is illegible, the holder thereof shall surrender the permit to the Transport Authority and apply for the issue of a duplicate permit in accordance with this rule.

(5) Where a duplicate permit has been issued upon representation that a permit has been lost and the original permit is afterwards found or received by the holder, the holder shall immediately return the duplicate permit to the Transport Authority.

(6) Any other person finding a permit shall deliver it to the nearest police station or to the Transport Authority. The Officer-in-charge of the Police Station on receipt of the permit, shall immediately forward it to the Transport Authority. The transport Authority shall restore the permit in case duplicate permit has not been issued and shall substitute it for the duplicate, if a duplicate has been issued.

89. Exemption to drivers from restrictions of hours of work. - Subject to the provisions of sub-section (2) of the Section 91 of the Act, sub-section (1) of that section shall not apply in the case of-

(a) any transport vehicle used by or on behalf of any military or police authority in connection with military maneuvers or exercises or in the quelling of riots or civil disturbances;

(b) any fire brigade-vehicle or ambulance when being used as such;

(c) any vehicle being used for the carriage of passengers or goods in any emergency arising out of fire, earthquake flood, pestilence or other calamity, riots or civil disturbance;

(d) any vehicle going for, or returning with medical aid in an emergency or carrying any seriously injured or sick person for medical treatment, when no other means are reasonably available;

(e) any vehicle proceeding to the nearest place of halt, at which the driver and occupants can reasonably obtain shelter and refreshment, after delay in the journey arising out of the provision of Sections 132 and 134 or out of the failure of any of the tyres or the machinery of the vehicle failure could not have been prevented by the exercise of reasonable care and diligence.

90. Interval of rest. - Any time spent by the driver of a vehicle on or near the vehicle when it is at rest, when he is at liberty to leave the vehicle for rest and refreshment although required to remain within sight of the vehicle shall be deemed to be an interval of rest for the purpose of clause (a) of sub-section (1) of Section 91.

91. Conduct of passengers in stage carriages. - (1) If at any time a passenger or person using or intending to use a stage carriage-

(i) obstructs any authorised employees of the permit holder in the execution of his duties; or

(ii) has bulky luggage of a form or description which obstructs, annoys; or causes inconvenience to another passenger or is likely to do so, or

(iii) carries any animal, bird, flesh, or fish (other than tinned food in its original packings) any instrument, implement, substance or any other article which annoys or causes inconvenience or is offensive to any other passenger or is likely to do or be so; or

(iv) without lawful excuse occupies any seal exclusively reserved for female passengers; or

(v) sings or plays upon any musical instrument; or

(vi) is reasonably suspected to be suffering from any contagious or infectious disease; or

(vii) rings without lawful excuse, or otherwise interferes with, any signs of the stage carriage; or

(viii) knowingly or intentionally enters a stage carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under the terms of the permit to be carried in excess of the seating capacity of the vehicle; or

(ix) has dress or clothing which is likely to spill or damage the seats or the dress or clothing of another passenger or which for any other reason is offensive to other passengers, or

(x) commits or abets any breach of t he provisions of the Act or rules made thereunder;

the driver or the conductor may require such person to alight from the vehicle forthwith and may stop the vehicle or keep it stationery until such person has alighted. Any person failing to comply forthwith such requirement may be forcibly removed by the conductor or the driver or any Police Officer on being requested by the driver or conductor or passenger in that behalf and shall be guilty of an offence.

(2) No passenger, or person using or intending to use a stage carriage shall-

(i) refuse to pay the legal fare; or

(ii) refuse to show any ticket on demand by any authorised person; or

(iii) behave in a disorderly manner; or

(iv) behave in a manner likely to cause alarm or annoyance to any female passenger; or

(v) use abusive language; or

(vi) molest any other passenger; or

(vii) smoke, spit, or eject betel juice in the vehicle; or

(viii) enter or leave or attempt to enter or leave any stage carriage while it is in motion and except at a bus stop; or

(ix) enter or attempt to enter or alight or attempt to alight from a stage carriage except by the entrance or exit provided for the purpose; or

(x) interfere with the driving of the vehicle; or

(xi) use or attempt to use a ticket other than the ticket valid for a particular journey or use or attempt to use a ticket which has already been used by another passenger or on another journey; or

(xii) wilfully damage or spoil or remove any fittings in or on the stage carriage or interfere with any light or any part of the stage carriage or its equipment; or

(xiii) hang on to any exterior part of stage carriage; or

(xiv) travel beyond the destination tor which the fare has been paid except by paying to the conductor the legal fare for the additional journey sufficiently in advance; or

(xv) on demand being made by the driver or conductor or an officer of the Police or Transport Department when reasonably suspected of contravening any of the provisions of this rule, refuse to give his correct name and address to such driver or conductor or officer of the Police or Transport Department; or

(xvi) on a request being made by the conductor, refuse to declare to him the journey he intends to take or has taken in the stage carriage, or before leaving the stage carriage, attempt to ignore the conductor in making the payment of the legal lure for the whole journey; or

(xvi) lean out or project any part of his body outside the vehicle while the vehicle is in motion.

(3) If at any time a passenger in stage carriage takes a seat without obtaining a ticket for the journey, the driver or conductor or any authorized person may require such passenger to alight from the vehicle if the journey is yet to begin or charge double the fare from the place from which the stage carriage originally started, if the journey has already been performed and in case of non-payment may report the case to a Police Officer, who shall proceed to take action against him.

(4) Every passenger shall be entitled to receive a ticket from the conductor for the fare paid and no passenger or person shall travel in a stage carriage unless he has obtained a ticket for the journey.

Explanation.-In this rule the expression 'ticket' includes a season ticket, pass or authorisation issued by the permit holder authorising a person to travel on the stage carriage.

92. Conduct of passengers in motor cabs. - (1) No passenger in a motor cab shall-

(i) wilfully or negligently damage the cab or any of its fittings; or

(ii) on termination of the hiring, refuse or omit to pay the legal fare.

(2) In the case of dispute is referred shall, if the dispute is not settled amicably, record the names and addresses alongwith the substance of the respective contentions of both parties and shall take such further action as may be necessary.

93. Carriage of children and infants in Public Service Vehicle. - In relation to the number of persons that may be carried in a public service vehicle-

(i) a child of not more than twelve years of age shall be reckoned as one half, and

(ii) a child of not more than three years of age shall be regarded as an infant and shall not be reckoned as one half.

94. Disinfection of Public Service Vehicle. - (1) No person shall drive any public service vehicle and no owner of a public service vehicle shall cause or allow such vehicle to be used unless once in every two months, it is disinfected with D.D.T or any other liquid insecticide approved for the purpose by the Director of Health Services of the State.

(2) The owner of a public service vehicle shall maintain and, on demand by an officer of the Transport or Police Department not below the rank of an Inspector, produce for inspection, a current register showing the dates on which the public service vehicle was disinfected from time to time, and shall also satisfy him that a mechanical spray which shall be used for the purpose of such disinfection is in working order.

95. Maintenance of Complaint Hooks in Stage Carriages. - (1) A bound complaint book in Form C.G.M.V.R.-60 (COMP) duly ruled, paged, signed and stamped with the seal of the permit holder and countersigned by the Secretary State/Regional Transport Authority concerned shall be maintained by such permit holder in every public service vehicle and at such bus stands as may be directed by the State/Regional Transport Authority, to enable passengers to record any legitimate complaint.

(2) Such complaint shall be written clearly and in an intelligible manner and the complainant shall also clearly and legibly record in the complaint book his full name, address and date on which complaint is written.

(3) The permit holder shall promptly look into every complaint recorded in the complaint book, remove the cause of the complaint or of its recurrence and submit within a month of recording of the complaint an explanation to the Transport Authority which granted the permit together with a copy of the complaint stating the action taken by him in connection with the complaint. A copy of the report shall be forwarded by the permit holder to the complainant.

(4) The complaint book shall be so securely kept in the public service vehicle and at the bus stands, as the case may be, and shall at all times be made available by the driver and the conductor, if any, of the vehicle to any passenger desiring to record a complaint or to an officer of the Transport or Police Department not below the rank of Assistant Sub-Inspector for purpose of inspection.

(5) If the complaint book is lost or destroyed, the permit holder shall within one week of such loss or destruction intimate the fact in writing to the Transport Authority.

(6) The fee for obtaining a complaint book shall be as specified in Rule 145.

96. Carriage of Corpses in Transport Vehicles. - No driver, conductor or person in charge of any transport vehicle shall permit any corpse to be placed or carried on such vehicle when such vehicle is plying for hire for the conveyance of any passenger other than the person or persons by whom the vehicle has been expressly hired for the purpose of conveying such corpse.

97. Carriage of person in Goods Carriage. - (1) No person shall be carried in a goods carriage other than a bona fide employee or the owner or the hirer and except in accordance with this rule.

(2) No person shall be carried in the cabin of goods carriage beyond the number for which there is seating accommodation at the rate of thirty-eight centimetres measured along with the seat for each person excluding the space reserved for the driver, and not more than-

(i) six persons in addition to the driver in any goods carriage other than light transport vehicle;

(ii) three persons in addition to the driver in any light goods carriage;

(iii) one person in addition to the driver in the light goods carriage having gross vehicle weight less than one thousand kilograms.

(3) Notwithstanding anything contained in sub-rule (1) but subject to provisions of sub-rules (5) and (6) a Regional Transport Authority may by an order in writing permit that a large number of persons may be carried in the vehicle on the condition that no goods at all are carried in addition to such persons and such persons are carried free of charge in connection with the work for which the vehicle is used, and that such other conditions as may be mentioned by the Regional Transport Authority are observed and where the vehicle is required to be covered by a permit, the conditions of permission aforesaid are also made conditions of the permit.

(4) Notwithstanding anything contained in sub-rules (1) and (2), but subject to the provisions of sub-rules (4) and (5)-

(i) for purpose of celebrations in connection with the Republic day or Independence day, the Regional Transport Officer, and

(ii) where it considers expedient in public interest in respect of vehicles owned or hired by it and in respect of other vehicles on such grounds of urgent nature to be specified in the order, the State Government may, by general or special order, permit goods carriage to be used for the carriage of persons for the purpose aforesaid and subject to the conditions as be specified in the order.

(5) No person shall be carried in any goods carriage-

(i) unless an area of not less than 3600 square centimetres of the floor of the vehicle is kept open for each person,

(ii) in such manner-

(a) that such person when carried on goods or otherwise is in danger of falling from the vehicle;

(b) that any part of his body, if he was in a sitting position, is not a height exceeding three metres from the surface upon which the vehicle rests.

(6) The provisions of this rule shall not apply to motor vehicles registered under Section 60 of the Act.

(7) Notwithstanding anything contained in sub-rules (1) and (2) but subject to the provisions of sub-rule (5) such tractor-trailer other than those registered in the name of industrial organisation. Municipal Institutions, water supply institution and non-agricultural cooperative societies, and the unladen weight of which does not exceed 7300 Kgs. may be used for the following purposes-

(i) for carrying labourers and the member of the family of agriculturist for the purpose of agriculture or any purpose connected with agriculture including sale and purchase of articles or agriculture.

(ii) for carrying persons at the time of Mela, Markets, Religious Functions, Marriages and at other ceremonial occasions provided that the number of persons so carried shall not exceed 20 at a time.

98. Duty to carry goods in Goods Carriage. - An owner or person incharge of a goods carriage shall not, save for reasonable and lawful excuses refuse to carry any goods of any person tendering the same for not less than the maximum freight, if any, fixed under sub-section (1) of Section 67 of the Act.

99. Change of address of Permit Holder. - (1) If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in (he permit he shall, unless the change be for a temporary period not exceeding three months shall intimate the change within fourteen days alongwith the permit to the Transport Authority by which the permit was issued-

(2) Upon receipt of intimation under sub-rule (1) the Transport Authority shall after making such enquiries as it may deem fit, enter in the permit the new address and shall intimate the particulars to the Transport Authority of any region in which the permit is valid by virtue of counter-signature or otherwise.

100. Intimation of damage to or failure of Public Service Vehicle. - (1) The holder of any stage carriage permit shall within two days of the occurrence, report in writing to the Transport Authority by which the permit was issued, any failure of or damage to such vehicle or to any part thereof, and such failure or damage is of such a nature to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.

(2) Upon receipt of a report under sub-rule (1) the Transport Authority by which the permit was issued may, subject to the provisions of Rules 84 and 85-

(i) direct the holder of the permit within such period not exceeding two months from the date of the occurrence as the Authority may specify either to make good the damage to or failure of the vehicle or to provide a substitute; or

(ii) If the damage to or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of occurrence, direct the holder of the permit to provide a substitute vehicle and where the holder of permit fails to comply with such direction, may suspend or cancel the permit or vary the conditions of the permit as the case may be.

(3) The Transport Authority after giving a direction for suspending or cancelling the permit or varying the conditions of the permit under clause (ii) of sub-rule (2) shall send intimation for the fact to the Transport Authority of any other region in which the permit is valid by virtue of counter signature or otherwise.

101. Alteration in Motor Vehicle. - (1) When a transport vehicle is altered in accordance with Section 52 of the Act, the permit holder shall intimate the alteration to the Transport Authority by which the permit was granted.

(2) Upon receipt of an intimation under sub-rule (1) the Transport Authority by which the permit was issued may, if the alteration is such as to contravene any of the conditions of the permit-

(i) vary the conditions of permit; or

(ii) require the permit holder to provide a substitute vehicle within such period as the Transport Authority may specify, and if the holder fails to comply with such requirement, cancel or suspend the permit.

(3) A Transport Authority suspending or cancelling a permit or varying conditions of the permit or causing another vehicle to be substituted for a vehicle covered by a permit, shall intimate the particulars to the Transport Authority of any other region in which the permit is valid by virtue of counter signature or otherwise.

102. Restriction on use of trailers as Permit Condition. - A State Transport Authority or a Regional Transport Authority granting or countersigning goods carriage permit, may require as a condition of the permit or of the countersignature, as the case may be, that no trailer or that no trailer of a specified description shall be attached to any transport vehicle covered by the permit.

103. Exhibition of certain particulars on Stage Carriage or Contract Carriage. - (1) In respect of Public Service Vehicle the following particulars shall be exhibited in the manner specified below :-

(a) In the case of public service vehicle covered with a valid permit following particulars shall be exhibited on the Upper edge of the left side of the wind screen in red colour :-

(i) Category of Service;

(ii) Permit Number with validity;

(iii) Granting Authority;

(iv) Route.

(b) In the case of vehicle, which is not covered with any permit the words "Reserve stage carriage or spare Bus" as the case may be shall be painted in red colour on the upper edge of the left side of wind screen.

(c) The size of letters mentioned in clauses (a) and (b) shall be 8 cm. in height and shall be clearly legible from a distance of twenty-five metres.

(2) No inscription on the wind screen shall be so painted which obstruct the vision of the driver on the steering wheel. Where any inscription on the wind screen obstructs the vision of the driver, it shall be removed forthwith and shall be properly repainted.

104. Distinguishing Boards for Goods Carriage. - Every goods carriage shall carry in a prominent place on the front of the vehicle a distinguishing board in Hindi with the letters ekyokgd painted respectively in black on white background and in white on black background. The height and the width of each letter shall be not less than 12 centimetres and 6 centimetres, respectively.

105. Inspection of Transport Vehicles and their contents. - (1) A Police Officer in uniform not below the rank of Sub-Inspector, or an officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector within his respective jurisdiction may at any time when a goods carriage is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such police officer or officer of the Transport Department to make reasonable examination of the contents of the vehicle.

(2) Notwithstanding anything contained in sub-rule (1), the Police Officer or the officer of the Transport Department shall not be entitled to examine the contents of any goods vehicle unless-

(i) the permit in respect of the vehicle containing a condition in respect of the goods which may or which may not be carried on the vehicle;

(ii) the police officer or officer of the Transport Department has reasons to suppose that the vehicle is being used in contravention of the provisions of the Act, Central rules or these rules.

(3) A Police Officer in uniform not below the rank of Sub-Inspector or an officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector within his respective jurisdiction may at any time when a public service vehicle is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the Police Officer or the officer of the Transport Department to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions and conditions of the permit in respect of the vehicle are being complied with.

(4) An officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector may at any time when a transport vehicle is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the officer to inspect such vehicle. The officer shall give to the driver or any other person incharge of the vehicle, a certificate stating the date on which, the hour at which and the period for which the vehicle was detained.

106. Motor Cabs may be required to carry Taxi Meters. - (1) The State Transport Authority may, by order require that within such limits and subject to such exceptions as may be specified in the order all motor cabs intended for hire shall be fitted with taxi meters.

(2) No motor cab, required to be fitted with a taxi meter under this rule, shall be used as motor cab unless it is so fitted. The taxi-meter shall be of the type or types approved by the State Transport Authority. Such taxi meter shall be fixed to, and operated from, a non-driving wheel and shall bear the seal of the registering authority or an officer of the Weights and Measures Department authorised in this behalf to indicate that it has been tested and is in proper working order.

(3) Every taxi-meter shall be fitted with an indicator or handle in the form of a flag which shall be inscribed with the words "For Hire". The taxi-meter shall be so fixed that, when the indicator is vertical, the taxi-meter shall be out of action. Such indicator shall be so placed as to be clearly visible to any person outside of and in front of the vehicle and to the hirer when inside.

(4) The vertical position shall indicate that the vehicle is available for hire and no driver shall, without reasonable excuse, refuse to accept for hire when the indicator is in a vertical position.

(5) Where an order as mentioned in sub-rule (A) has been issued, permits in respect of any motor cab covered by such order shall not be granted unless fitted with taxi meter.

107. Examination and Sealing of Taxi Meter. - A taxi-meter, after it has been affixed to a motor cab, whether for the first time or after repair or adjustment it shall be submitted for examination to the Registering Authority or any other officer of the Weights and Measures Department appointed by it in this behalf, for examination as to the correctness of the fittings and for a practical road test over a measured distance of not less than ten kilometres and for a time test of not less than a half-hour's duration. If found correct its fitting shall be sealed to the motor cab in such a manner that it cannot be removed or tampered without the breaking or removing the seals. No person shall break or tamper with or attempt to break or tamper with such seal or with the taxi-meter or its fittings.

108. Subsequent examination of Tax-meter. - A taxi meter shall be submitted for examination and test once every six months and at other lime if required by the Registering Authority or by an officer of the Weights and Measures Department authorised in this behalf. The result of each examination and test shall be entered in the fitness certificate of the motor cab.

109. Illumination of Tax-meter. - In every motor cab there shall he a light so placed as to illuminate the taxi-meter at night.

110. Operation of Taxi Meter. - The driver of a motor cab shall as soon as it is hired, set the taxi meter in motion, and upon the termination of the hiring shall immediately stop the same.

111. The fare recorded by the Taxi Meter. - The fare recorded by the taxi meter for detention by time and for distance travelled shall be according to the rates fixed by the State Government under Section 67 of the Act.

112. Power of Transport Department Officers to inspect Taxi Meter. - An officer of the Transport Department not below the rank of an Assistant Transport Sub-Inspector may, if he has reason to believe that a motor cab fitted with taxi meter has been tempered with, stop such motor cab and may test the meter over a distance not less than 10 kilometres and for not less than half an hour, and if the meter is found to be defective he shall seize the fitness certificate of the vehicle and cause the vehicle to be produced before the registering authority.

113. Lost Property. - (1) Where a permit holder or any responsible person receives any article under clause (xvii) of Rule 32, he shall keep that article for a period of two days and shall if the article is not claimed during that period hand over the same to the officer-in-charge of the nearest police station :

Provided that if the article is of a perishable nature, it may be handed over to the officer-in-charge of the nearest police station even before the expiry of two days.

(2) Where during the period mentioned in sub-rule (1)-

(i) the article is claimed by not more than one person, the permit holder may after making such enquiry as he deems fit and if necessary, after taking an indemnity bond from the claimant hand over the article to the claimant;

(ii) the article is claimed by two or more than two persons, the permit holder shall hand over the same to the officer-in-charge of the nearest police station.

114. Prohibition on painting or marking of Transport Vehicles in certain manner. - (1) No advertising device, figure or writing shall be exhibited on any transport vehicle save as may be specified by the Regional Transport Authority by general or special order.

(2) A public service vehicle when regularly used for carrying postal mail by or under a contract with the posts and telegraphs department, may exhibit in a conspicuous place upon a plate or a plain surface of the motor vehicle the words "Mail" in red colour on a white ground, each letter being not less than fifteen centimetres in height and of a uniform thickness of two centimetres.

(3) Save as aforesaid, no motor vehicle shall display any sign or inscription which includes the word "Mail".

(4) No transport vehicle, except those owned by the Central or State Government shall be painted wholly in red, olive green, khaki or dark blue colours and no vehicle painted in these colours shall be used by any person or shall be caused or allowed to be used in any public place :

Provided that if the State Government so directs fire-engines owned by local bodies and transport vehicles of State Road Transport undertaking may be painted in red colour.

(5) An Educational Institute bus as defined under clause (ii) of Section 2 of the Act shall be painted in yellow colour.

115. Painting and marking of Motor Cabs in certain manner. - (1) Except the motor cabs covered by All India Tourist permit and such other motor cabs or class of motor cabs as may be exempted by the State Transport Authority, the hood of every motor cab shall be painted in cream yellow and the rest of the body in black colour.

(2) In addition to the registration mark, a serial number of permit allotted by the Registering Authority shall be painted on the motor cab at each of the following different place, namely :-

(i) the left hand top portion of the front wind screen;

(ii) on rear boot on the side of the registration mark;

(iii) in the middle of the left front door; and

(iv) in the middle of the right front door.

(3) The aforesaid number shall be painted in white and in a red circle and the numerical shall not be less than 50 millimetres and 30 millimetres in breadth.

(4) The number on the left hand portion of the windscreen shall be so painted as to be readable from inside and the number on the rear boot, the left front door and the right front door shall be painted against the black background.

(5) Notwithstanding anything contained in these rules no permit shall be granted or renewed in respect of any motor cab which does not conform to the provisions of sub-rules (1) to (4).

(6) No motor vehicle other than a motor cab shall be painted in the manner prescribed in sub-rule (1).

115A. (1) The upper portion (hood) of maxi-cab shall be painted in yellow colour.

(2) The provisions of sub-rules (2), (3), (4) and (5) of Rule 115 shall mulatis mutandis apply in respect of maxi-cab also.

116. Classification of Stage Carriage Services. - (1) State carriage services shall be classified as Ordinary, Express and Deluxe. The Express and Deluxe services shall not ordinarily have stage at less than 50 Kms. apart unless the permit granting authority specifically allows otherwise.

(2) The State Transport Authority may, by general or special order, direct that vehicles plying as Express and Deluxe services shall be painted in such colours different from the colour of vehicles plying an ordinary service or may have such special markings, as the State Transport Authority may specify and no Motor Vehicle than those operating as Express or Deluxe service shall be painted or carry marking in the manners so specified.

117. Air conditioning and cooling. - Only vehicles whether omnibus or motor cabs fitted with air-conditioning units or air-cooling device of marks and specifications approved by the State Transport Authority shall be recognised as being air-conditioned or air-cooled and no other form of air-conditioning or air-cooling device shall be recognised for purpose of grant of permit or for charging of fare applicable to air-conditioned or air-cooled services.

118. Conveyance of animals in Stage Carriage. - Cattle and goats shall not be carried in stage carriages but dogs and other small pets may be carried on payment of half of the adults fare, if permitted by the conductors. All dogs and other small pets conveyed in stage carriage shall be securely fastened and shall be under full control of the owner.

119. Licensing and regulation of conduct of Agent for sale of tickets for travel by Public Service Vehicle. - In Rules 120 to 130 unless the context otherwise requires-

(a) "Travel Agent" means an agent or a convasser in the sale of tickets for travels or otherwise soliciting customers tor such vehicles;

(b) "Travel Agent Licence" means a licence granted under Rule 122;

(c) "Licensing Authority" means the Regional Transport Authority of the place where the applicant has his principal place of business.

120. Application for licence to act as a Travel Agent. - (1) An application for grant or renewal of a Travel Agent's licence shall be made in Form C.G.M.V.R.-61 (L.Ag. A) to the Licensing Authority and shall be accompanied by a fee as specified in Rule 145.

(2) Where the applicant has besides the main office, branch office within the jurisdiction of the Licensing Transport Authority referred to in sub-rule (1), the applicant shall indicate such place with full address in his application for grant of licence.

(3) Where the applicant has branch offices outside the jurisdiction of the Licensing Authority, a separate application shall be made to the Licensing Authority in whose jurisdiction the branch office situated in Form M.RM.V.R.-61 (PAGA) accompanied by a fee as specified in Rule 145.

121. Scrutiny of application. - A Licensing Authority, while granting or renewing a Travel Agent's licence, shall take into consideration the following, namely :-

(a) The financial stability of the applicant and his experience of passenger transport business.

(b) The number of public service vehicles either owned by the applicant or under his control.

(c) Suitability of the accommodation under the control of the applicant for sale of tickets for travel by public service vehicle.

(d) Facilities provided by the applicant for parking of public service vehicles for embarking or disembarking of passengers without hindrance to general traffic in the area.

122. Grant, Renewal of Travel Agent's Licence. - The Licensing Authority, on receipt of application under Rule 120 may for reasons to be recorded in writing, grant or renew or refuse to grant a licence :

Provided that the Licensing Authority shall not refuse to grant a licence unless the applicant is given an opportunity of being heard and reasons for refusal are communicated to him in writing.

123. Furnishing of Security Deposit. - A person who has been granted the Travel Agent's licence shall deposit a sum of Rupees Five Thousand through Treasury Challan under appropriate revenue head of the Transport Department. The amount of security deposit for a licence for branch office under sub-rule (3) of Rule 120 shall be Rupees Three Thousand.

124. Form and validity of Licence. - A Travel Agent's licence shall be in Form C.G.M.V.R.-62 (L Ag) and shall be valid for a period of three years from the date of grant or renewal :

Provided that if the licence is in respect of branch office referred to in sub-rule (3) of Rule 120 the validity of such licence shall be restricted to the validity of licence granted in respect of the main office.

125. Renewal of Licence. - An application for renewal of Travel Agent's licence may be made to the Licensing Authority within fifteen days before the expiry of the licence and shall be accompanied by the original licence and the fee as specified in Rule 145.

126. General conditions to be observed by the holder of Travel Agent's Licence. - A holder of a Travel Agent's licence shall-

(a) maintain a register containing names and addresses of the passengers booked, destination of their journeys and other details as mentioned in Form C.G.M.V.R.-63 (TV. Reg.);

(b) ensure that the public service vehicles for which he sold tickets or otherwise booked the passengers for travel, carries a valid permit for the route and complies with the other requirements of the Act, and that such vehicle departs from the Scheduled place and at the Scheduled time for its journey;

(c) keep the premises and all records and registers maintained by him, open for inspection at all reasonable times by the Licensing Authority or by any officer not below the rank of Transport Sub-Inspector as may be authorised in this behalf by the Licensing Authority;

(d) not shift the main office or branch office mentioned in the licence without the prior approval in writing by the Licensing Authority;

(e) display at a prominent place in its main office and its branch office the licence issued in original and certified copies thereof, attested by the Licensing Authority;

(f) maintain the main office and its branch office in conspicuous place a "Complaint Book" in Form C.G.M.V.R.-64 (Comp T Ag.) with serially numbered, paged in triplicate. The licensee shall despatch the duplicate copy of complaint, if any, to the Licensing Authority by registered post expeditiously and in any case not later than three days; .

(g) submit from time to time to the Licensing Authority such information and return as may be called for by it;

(h) in case engaged in issuing tickets for stage carriage-

(i) charge the fare in accordance with the fare table approved by the Transport Authority;

(ii) not charge fare less than the prescribed for attracting the passengers, and thereby creating unhealthy competition;

(iii) not curse or mislead any passenger to board his bus;

(iv) behave in a civil and orderly manner with a person who is demanding ticket; and

(v) issue tickets to the person in serial order.

127. Suspension or cancellation of Agent's Licence and forfeiture of Security. - (a) Without prejudice to any action which may be taken against a licensee, the Licensing Authority may, by order in writing cancel the licence or suspend it for such period, as it thinks fit, if in its opinion any of the conditions under which the licence has been granted, have been contravened.

(b) Before making any order of suspension or cancellation under clause (a), the Licensing Authority shall give the licensee an opportunity of being heard and shall, record reasons in writing for such cancellation or suspension.

(c) The Licensing Authority may order the forfeiture in whole or in part of the security furnished by the licensee under Rule 123 for contravention of any provision of this rule or Rule 126 for breach of any conditions specified therein :

Provided that no such forfeiture shall be made unless the licensee is given, an opportunity of being heard.

(d) In the event of a forfeiture of a security deposit or part thereof, by the Licensing Authority, the licence shall be ceased to be valid, if the licensee fails to make payment to bring the security already furnished by him to its original value within thirty days of the receipt of the order of forfeiture.

128. Issue of duplicate Licence. - If, at any time Travel Agent's licence is lost, destroyed, torn or otherwise defaced so as to be illegible, the agent shall forthwith apply to the Licensing Authority for the grant of a duplicate licence. The application shall be accompanied by the tee as specified in Rule 145. Upon receipt of such application the authority shall issue a duplicate licence stamped "Duplicate" in red ink. If the duplicate licence is issued on a representation that the licence originally granted has been lost or destroyed and the original licence has been subsequently found, the duplicate licence shall be surrendered to the Licensing Authority.

129. Appeal. - Any person aggrieved by an order of the Licensing Authority under Rules 122 or 127 may within thirty days of the receipt of the order appeal to the State Transport Authority.

130. Procedure for Appeal. - (1) An appeal under Rule 129 shall be preferred in duplicate in the form of a memorandum, setting forth grounds of objections to the order of the Licensing Authority and shall be accompanied by the fee as specified in Rule 145 and a certified copy of such order.

(2) The appellate authority or the Secretary, Regional Transport Authority may give any person interested in an appeal preferred under Rule 129 copies of any document connected with the appeal on payment of the fee as specified in Rule 145.

(3) The appellate authority after giving an opportunity to the parties to be heard and after such further enquiry, as it may deem necessary, may confirm, vary or set-aside the order for which the appeal is preferred and shall make an order accordingly.

131. Licensing of Agents engaged in the business of collecting or forwarding and distributing goods. - In Rules 132 to 143 unless the context otherwise requires-

(a) "Agent" mean any person engaged in the business of collecting or forwarding and distributing goods carried by road by goods carriage plying for hire;

(b) "Agent's Licence" means a licence granted to an agent under sub-rule (4) of Rule 133 for the principal establishment, and includes a supplementary licence granted to such agent for any additional establishment or branch office specified in such supplementary licence;

(c) "Licensing Authority" means the Regional Transport Authority of the region in which the applicant intends to carry on the business.

132. Prohibition to act as Agent except under Licence. - No person shall act as an agent unless he holds a valid licence authorising him to carry business pi' an agent at the place or places specified in the licence.

133. Agent's Licence. - (1) Any person desiring to obtain Agent's Licence shall make an application to the Regional Transport Authority of the region in which he has his place of business. Such application shall be made in Form C.G.M.VR.-65 [L Ag A (Goods)J.

(2) The application shall be accompanied by the fee as specified in Rule 145.

(3) In considering an application made under this rule, the Licensing Authority shall have due regard, among other things to-

(a) the number of goods carriages, if any, either owned by the applicant or under his control;

(b) the suitability of accommodation under the control of the applicant for the storage of goods at every operating place;

(c) the facilities provided by the applicant for parking the goods carriages while loading or unloading without hindrance to the general traffic in the area; and

(d) the financial resources of the applicant and his experience in the trade.

(4) The Licensing Authority shall either grant the licence including a supplementary licence for a branch office if any, in Form C.G.M.V.R.-66 [L Ag P (Goods)] or C.G.M.V.R.-67 [L Ag S (Goods)] as the case may be specifying the place or places where the business may be carried on, or refuse to grant the licence :

Provided that the Licensing Authority shall not refuse to grant a licence or a supplementary licence for a branch office applied for, unless the applicant is given an opportunity of being heard, and the reasons for refusal are recorded and communicated to him in writing.

(5) The Licensing Authority shall, while granting a licence (including any supplementary licence) or at any time during the validity of licence by order require the licensee to furnish a security in cash of rupees ten thousand and when a licensee has furnished earlier any security in pursuance of an order passed under this sub-rule additional security not exceeding rupees one thousand.

(6) The licence shall be in two parts, namely, the principal part (hereinafter referred to as "the principal licence") in which supplementary licence issued for every separate establishment or branch office for loading, unloading or receipt of delivery of consignments is carried on shall be mentioned and the supplementary part (hereinafter referred as "the supplementary licence"). The details of the establishment or branch office (such as, municipal house number, the nearest road, bye-lane, the postal delivery' district and other landmarks in the vicinity to enable identification of the place of licensee duly attested by the Licensing Authority shall be attached to the licence.

(7) The Principal licence shall be kept and displayed prominently at the head office, and the supplementary licence shall be kept and displayed prominently at each branch office to which it refers except when the principal licence or supplementary licence, as the case may be, is forwarded to the Licensing Authority for effecting renewal and the licensee is in possession of an acknowledgement to that effect. Such licence or acknowledgement shall be produced before any inspecting officer of the Transport Department.

(8) An Agent's licence shall be non-transferable.

(9) An agent's licence shall be valid for a period of one year from the date of grant or its renewal. The date of expiry of the supplementary licence shall be co-terminus with the date of expiry of the principal licence irrespective of the date on which the supplementary licence is granted.

134. Renewal of Agent's Licence. - (1) An Agent's licence may be renewed on an application in Form C.G.M.V.R.-65 [L Ag A (Goods)] made to the Licensing Authority not less than thirty days before the date of its expiry, and shall be accompanied by the principal and all supplementary licences, if any and the fee as specified in Rule 145.

(2) The renewal of a licence shall be made by endorsement of renewal thereof by the Licensing Authority on the principal and supplementary licences, if any.

135. Rate of Commission. - The State Government may, by notification in the Official Gazette, prescribe the maximum rates of commission which may be charged by licensees under these rules and the Regional Transport Authority may prescribe such rate of commission not exceeding the rates prescribed by the State Government, as it thinks fit.

136. Revocation of Agent's licence and forfeiture of Security. - (1) Without prejudice to any other action which may be taken against a licensee, the Licensing Authority by order in writing, revoke an agent's licence or suspend it for such period as it thinks fit, if in its opinion any of the conditions under which the premises have been approved or under which the licence has been granted have been contravened.

(2) Before making any order of suspension or revocation under sub-rule (1) the Licensing Authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such revocation or suspension.

(3) Where a licence is liable to be revoked or suspended under sub-rule (1) except in the contravention of condition (c) (iii) of Rule 138 and the Licensing Authority is of the opinion that having regard to the circumstances of the case, it would be inexpedient so to revoke or suspend the licence, if the licensee agrees lo pay certain sum of money, then notwithstanding anything in sub-rule (1) the Licensing Authority may, instead of revoking or suspending, as the case may be, the licence, recover from the licensee the sum of money agreed upon.

(4) The Licensing Authority may order the forfeiture in whole or in part of the security furnished by the licensee under sub-rule (5) of Rule 133 for contravention of any provision of this rule or Rules, 132, 133,138, 139, 140 or for breach of any of the conditions specified in Rule 138 by the licensee :

Provided that, no such forfeiture shall be made unless the licensee is given opportunity of being heard.

(5) In the event of the forfeiture of a security deposit or part thereof, by the Licensing Authority, the licence shall cease to be valid if the licensee tails to make payment to bring the security already furnished by him to its original value within thirty days of the receipt of the order of forfeiture.

137. Issue of duplicate Licence. - (1) If at any time an agent's licence is lost, destroyed, torn or otherwise defaced so as to be illegible the agent shall forthwith apply to the Licensing Authority for the grant of a duplicate licence. The application shall be accompanied by the fee as specified in Rule 145.

(2) Upon receipt of such application the Licensing Authority shall issue a duplicate agent's licence clearly stamped "Duplicate" in red ink.

(3) If the duplicate agent's licence is issued on a representation that the licence originally granted has been lost or destroyed and the original licence has been subsequently found the original licence shall be surrendered to the Licensing Authority.

138. Conditions of Agent's Licence. - An agent's licence shall be subject to the following conditions, namely :-

(1) The licensee shall, subject to the provisions of Rule 140 provide adequate space for the parking of vehicles for the purpose of loading and unloading of goods;

(2) the licensee shall be responsible for proper arrangement for storage of goods collected for despatch or delivery or both;

(3) the licensee shall-

(a) lake all necessary steps for proper delivery of the goods to the consignee;

(b) be liable to indemnify the consignee for any loss or damage lo goods while in his possession, by adequate insurance cover where available, at the cost of the consignor or consignee;

(c) issue to consignor and consignee a goods transport receipt only after he actually receives goods for despatch and state therein the weight, nature of goods, destination, approximate distance over which the goods are to be carried, the freight charged, the service charge, if any, such as for local transport insurance while in his custody and labour charge, if any, for loading and unloading provided that the service charges shall be reasonable and the Licensing Authority may, require the agent to prove the said charges to be reasonable;

(d) not deliver the goods to the consignee without actually receiving the consignee's note or any such note issued by the office which received the goods for despatch or if this note is lost or misplaced, an indemnity bond covering the value of the goods;

(e) issue a copy of every goods transport receipt issued to the consignor or consignee to the driver of the goods vehicle transporting the goods and shall not allow any consignment to be loaded without handing over a copy of the receipt in respect thereof to the driver;

(f) maintain proper record of collection, despatch or delivery of goods, the registration mark of the vehicle in which goods are carried for transport and make the same available for inspection by the Licensing Authority, or by any person duly authorised by it in this behalf and file an annual return in Form C.G.M.V.R.-68 (ART) to the Licensing Authority;

(g) not charge commission in excess of the rate fixed by the Regional Transport Authority subject to the orders of the State Government, if any;

(h) maintain proper account of the commission charged by him from every operator of goods carriage engaged by him;

(i) maintain a weighing device in good condition and capable of weighing at a time not less than 250 kilograms;

(j) not refuse to accept goods for transport without valid reasons; and

(k) not effect the transport unless he verifies the identity of the consignor and also obtains the signature of the consignor or his agent with details of material to be transported and full address of the consignor and shall not deliver the goods to the consignee unless he verifies the identity of the consignee or his agent and also obtains a receipt with signature, name and address in detail of the consignee or his agent when the goods are booked at consignee's risk with a condition that the consignor shall pay the transport charges;

(l) comply with the provisions of this rule and Rules 132, 133, 138, 139 and 140,

139. Particulars to be mentioned in contract of agency. - All contracts entered into or way bills issued by a licensee for the purpose of collecting forwarding or distributing goods shall be in writing and shall contain the following particulars, namely :-

(a) name and address of consignors and consignees;

(b) description and weight of consignment;

(d) freight on weight destination basis or weight distance basis or truck distance basis for long distance haulage and for local transport for collection at consignor's place or delivery at consignee's place if required;

(e) delivery instructions i.e. the approximate date by which and the place at which goods are to be delivered to the consignee, and

(f) terms for payment separately for long distance transport, local transport, home delivery and collection, labour charges for loading and unloading and the demurrage.

140. Place to be used for loading and unloading of goods etc. - (1) The Regional Transport Authority, may in consultation with the local municipal authority or Police authority having jurisdiction over the local area concerned, or both, approve any premises owned or to be used by an applicant for an agent's licence for loading, unloading and for parking goods vehicles or for the storage of goods while in the custody of the licensee having regard to the suitability of the site, traffic conditions obtaining in the locality, sanitary conditions, storage facilities, space for parking vehicles for the purpose of loading or unloading from transporting trucks provided at such premises, as the place of carrying on the business under the licence.

(2) Any approval under sub-rule (1) shall be subject to the following conditions, namely :-

(i) that the premises shall at all times be kept in clean condition and in good state of repair;

(ii) that the premises shall be administered in an orderly manner;

(iii) that the licensee shall not change the premises or make any external alteration to, it or in the parking arrangements thereat as may be likely to cause obstruction to the general traffic in the vicinity without prior approval of the Licensing Authority.

(iv) that the licensee shall take precautions to ensure that no breach of any provisions of the Act or these rules in so far as these provisions relate to the following matters is committed in respect of any vehicle engaged by him and which is entering or leaving or standing at such premises, namely :-

(A) Requirement that a goods vehicle shall be covered by-

(i) valid and effective permit/counter-signature of the route/area of travel;

(ii) valid certificate of fitness;

(iii) valid certificate of insurance; and

(iv) payment of tax under the Chhattisgarh Motor Yan Karadhan Adhiniyam, 1991;

(B) Observance of the regulation/conditions as to-

(i) construction, equipment and maintenance of motor vehicles to the extent the defects are easily noticeable from the exterior appearance of a motor vehicle;

(ii) limits of weight and prohibition or restrictions on use of motor vehicle;

(iii) loading of goods, overall height, length width and projections of load laterally, to the front, to the rear and in height;

(iv) transport of dangerous or explosive substances, contraband articles, under any law for the time being in force;

(v) parking or abandonment of motor vehicles on road in such a way as to cause obstruction to traffic or danger to any person or other user of roads;

(vi) leaving vehicles in dangerous position; and

(vii) driving of motor vehicles by person holding valid and effective driving licence.

(3) Where the Regional Transport Authority refuses to approve any premises under sub-rule (1) it shall communicate in writing the reasons for such refusal.

141. Power of entry and inspection. - Any officer of the Transport Department in uniform or any other person authorised in this behalf by the State Government, may enter upon the premises at all reasonable times for inspection of the premises used by the holder of the Agent's licence for the purpose of his business.

142. Appeal and Revision-Appeal and Revision against the orders of the State Transport Authority and Regional Transport Authority. - Any person preferring an appeal or revision against the order of the State Transport Authority or the Regional Transport Authority under Section 89 or Section 90 of the Act shall, within 30 days from the date of the order do so in writing to the Tribunal in the form of a memorandum setting forth concisely the grounds of objections against the order of the State Transport Authority or the Regional Transport Authority, as the case may be, and the memorandum shall, unless the Tribunal otherwise, permits be accompanied by a certified copy of the order against which the appeal or revision has been preferred. The memorandum shall also be accompanied by as many copies of it as there are parties to whom notice is required to be issued under Rule 143 and bear court-fee stamps of the value as specified in Rule 145.

143. Procedure in Appeals and Revisions. - (1) When a memorandum of appeal or revision application has been admitted, the Tribunal shall call for the concerned record of the State Transport Authority or the Regional Transport Authority and if any party at the proceedings prays that the record be called for through special messenger and deposits such amount as the Tribunal may direct to cover such expenditure, the Tribunal may call for the record through a special messenger.

(2) The Tribunal may either on its own motion or on an application made to it bearing court-fee stamps of the prescribed value, stay the order against which the appeal or revision has been preferred in such manner and to such extent as it may deem fit.

(3) The Tribunal shall intimate the time and place for the hearing of the appeal or revision lo the appellant or applicant as the case may be, and shall give notice of the appeal or application for revision as the case may be, to the authority against whose order the appeal or revision application is made and to any person likely to be prejudicially affected by the grant of the relief prayed for and such appellant or applicant or person may appear before the Tribunal in person or through a pleader or an advocate or an officer duly authorised by the Managing Director, Chhattisgarh State Road Transport Corporation, on the appointed date and at subsequent hearings.

(4) The Tribunal may after following the procedure prescribed in Sections 89 and 90 of the Act and after further enquiry, if any, as it may consider necessary confirm, vary or set-aside the order against which the appeal or revision is preferred or may pass such other order in relation thereto as it deems fit and shall make an order accordingly.

(5) Unless otherwise expressly provided in the Act or in these Rules the procedure laid down in the Code of Civil Procedure, 1908 (V of 1908) shall, so far as may be. followed in all proceedings under these rules.

(6) Subject to any express provision to the contrary, the provisions of the Limitation Act, 1963 (No. 36 of 1963) shall, so far as may be, followed in all proceedings under these rules.

144. Inspection of record and supply of copies to persons interested in appeal, revision or otherwise. - (1) Where an appeal or an application for revision is preferred or intended to be preferred the Secretary of the State Transport Authority or Regional Transport Authority or the Tribunal shall, on an application bearing court-fee stamps of the prescribed value made in this behalf allow inspection of the record concerning the appeal or revision as the case may be :

Provided that if the State Transport Authority, Regional Transport Authority or the Tribunal considers that any record of which inspection is sought is of a confidential nature, or the inspection would be prejudicial to the public interest it may refuse to allow inspection of such record.

(2) Where an appeal or revision has been preferred or intended to be preferred the authority to decide the appeal or revision or the authority against whose order the appeal or revision has been preferred shall give copies of the memorandum of appeal or revision application or of any document appended thereto and may give copies of any other document connected with appeal or revision to any person interested in the appeal or revision on payment of fee as specified in Rule 145.

[145. Fees. - The fees which shall be charged under the provisions of this Chapter shall be as specified below :-

Table

S.No.	Purpose	Amount
(1)	(2)	(3)
		Rs.
1	In respect of an application for grant or renewal of stage carriage/reserve stage carriage permit	1000.00
2	In respect of an application for grant or renewal of counter-signature of stage carriage/reserve stage carriage permit	1000.00
3	In respect of any application for grant or renewal of contract carriage permit	1000.00
4	In respect of an application for grant or renewal of counter-signature of contract carriage permit	1000.00
5	In respect of an application for grant/renewal of private service vehicle permit	1000.00
6	In respect of an application for grant/renewal of Motor Cab Permit	1000.00
7	In respect of grant/renewal of countersignature of Motor Cab Permit	500.00
8	In respect of an application for grant/renewal of a Goods Carriage Permit	1000.00
9	In respect of an application for grant/renewal of a countersignature of Goods Carriage Permit	1000.00
10	In respect of an application for grant/renewal of a National Permit for Goods Carriage	1000.00
11	In respect of an application for grant/renewal of a Tourist Vehicle Permit (Omni Bus)	1000.00
12	In respect of an application for grant/renewal of an All India Tourist Taxi Cab Permit	800.00
[13.	In respect of an application for temporary permit of transport vehicle other than motor cab -
	(a) Under Section 87 (l)(a)	200.00
	(b) Under Section 87 (l)(b)	300.00
	(c) Under Section 87 (l)(c)	300.00
	(d) Under Section 87 (l)(d)	300.00]
14	In respect of an application for temporary permit of Motor Cab	100.00
[15.	In respect of an application for a special permit under Section 88 (8)	500.00]
16	In respect of an application for extension or variation in area or routes on a permit or countersignature of stage carriage/contract carriage permit	1000.00
17	In respect of an application of change of carriage permit/reserve stage carriage	1000.00
18	In respect of an application for countersignature of a temporary permit: -
	(a) for Motor Cab	100.00
	(b) any other Transport Vehicle	500.00
[19.	In respect of an application for grant of a temporary replacement of a vehicle for the period not exceeding four months	300.00]
20	In respect of an application for grant of replacement of Vehicle of stage carriage or contract carriage permit	500.00
21	In respect of an application for transfer of each permit other than Motor Cab under Section 82 of the Act	1000.00
22	In respect of an application for transfer of each permit of Motor Cab under Section 82 of the Act.	500.00
23	In respect of an application for issue of permit	100.00
24	In respect of an application for issue of duplicate or a temporary permit	100.00
25	In respect of an application for obtaining complaint book	100.00
26	In respect of an application for issue/renewal of Travel Agent’s Licence for sale of tickets for travels by public service Vehicle.	5000.00
27	In respect of an application for issue of duplicate Travel Agent’s Licence	2000.00
28	In respect of an application for appeal or revision : -
	(i) Memorandum of appeal against the order of-
	(a) State Transport Authority	300.00
	(b) Regional Transport Authority	300.00
	(ii) In respect of an application for revision against the order of-
	(a) State Transport Authority	300.00
	(b) Regional Transport Authority	300.00
29	In respect of an application to inspect the records of Transport Authority or Appellate Authority	50.00
30	In respect of power of an attorney when presented to the Transport Authority or Appellate Authority	50.00
31	In respect of an application for stay if filed with the memorandum of appeal/application for revision.	100.00
32	Process fee, in case respondents exceed five in number	50.00
33	In respect of supply of copies of documents of Appellate Authority, State Transport Authority or Regional Transport Authority: -
	(a) Supply of copy of judgement or order of the Appellate Tribunal, State Transport Authority or Regional Transport Authority-
	(i) Ordinary- Rs. 20.00 for the first page and Rs. .10.00 for each subsequent page.
	(ii) Urgent- Twice the amount specified as in clause (i) above.
	(b) Any other documents of the record of Appellate Tribunal, State Transport Authority or Regional Transport Authority-
	(i) Ordinary- Rs. 15.00 for the first page and Rs. 5.00 for each subsequent page.
	(ii) Urgent- Twice the amount specified as in clause (i) above.
34	In respect of any other miscellaneous application when addressed to Appellate Tribunal, State Transport Authority, Regional Transport Authority or Secretary of these Authorities.	50.00
	Note.- (1) No fee shall be payable in respect of an application for grant/renewal of permit or for grant of temporary permit as specified in clauses 8 and 13 of this rule if the application is presented by the bonafide agriculturist for tractor, trolley owned by him.
	Explanation. - The expression "bonafide agriculturist" shall have the meaning as assigned to it in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).
35	The fees for the grant or renewal of Agent’s Licence or supplementary Licence or a duplicate thereof, shall be as follows: -
	1. For grant of a Licence	1000.00
	2. For grant of supplementary Licence of each branch office.	500.00
	3. For renewal of Licence	1000.00
	4. For renewal of supplementary Licence for each branch office	300.00 (Each)
	5. Issue of duplicate copy of-
	(i) Principal Licence	250.00
	(ii) For Branch Office Licence	200.00
	6. For tiling of appeal	500.00
	7. (a) For supply of certified copy of order of the Licensing Authority-
	(i) Ordinary	100.00
	(ii) Urgent	200.00
	(b) Certified copy of any other document -
	(i) Ordinary- Rs. 20.00 for the first page and Rs. 10.00 for each subsequent page.
	(ii) Urgent - Twice the amount specified as in clause (i) above.]

[Note. - No fee shall be payable in respect of an application for grant/renewal of permit or for grant of temporary permit in Sr.No. 8 and 13 of this rule, if the application is presented by the bona-fide agriculturist in respect of a tractor-trolley combination owned by him.

Explanation. - The expression "Bona-fide agriculturist" shall have the meaning as assigned to it in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).]

36.	The Fees for the grant of renewal of Agent's licence or supplementary licence or a duplicate thereof, shall be as follows -
	1.	For grant of a licence	Rs. 1000.00
	2.	For Grant of supplementary licence of each branch office	Rs. 500.00
	3.	For Renewal of licence	Rs. 1000.00
	4.	For Renewal of supplementary licence for each branch office	Rs. 300.00
	5.	Issue of duplicate copy of-
		(i) Principal Licence	Rs. 250.00
		(ii) for Branch Office Licence	Rs. 200.00.
	6.	For filing of appeal	Rs. 500.00
	7.	For supply of certified copy of order of
		(a) the licensing authority-
		(i) Ordinary	Rs. 100.00
		(ii) Urgent	Rs. 200.00
		(b) Certified copy of any other document -
		(i) Ordinary	Rs. 20/- for the first page and Rs. 10/- for each subsequent page.
		(ii) Urgent	Twice the amount specified in sub-clause (1) above.

Chapter VI

Special Provisions Relating to State Transport Undertaking

146. Definitions. - In this Chapter unless there is anything repugnant in the subject or context,-

(1) "Head of the State Transport Undertaking" means the Managing Director of Chhattisgarh State Road Transport Corporation.

(2) "Scheme" means a proposal regarding scheme prepared by the State Government under Section 99 of the Act.

(3) "State Road Transport Service" means a Road Transport Services provided by the State Transport Undertaking.

147. Preparation and publication of Scheme. - (1) Every scheme shall provide for the following matters, that is to say :

(i) the date on which the State Road Transport Service shall commence to operate;

(ii) the name of route or area or any portion thereof on which State Road Transport Service shall be provided;

(iii) (a) the nature of the State Road Transport Service to be provided on the route or area or any portion thereof;

(b) the number of vehicles proposed to be operated on each route; and

(iv) the prohibition, restriction or curtailment of road transport services, if any, other than those under the Scheme;

(v) whether the State Road Transport Service shall be run and operated to the exclusion complete or partial, of other persons or otherwise;

(vi) the extent, if any, to which persons other than the State Transport Undertaking will be permitted to provide road transport service on the route, area or any portion, thereof, specified in clause (b);

(vii) the type and carrying capacity of the transport vehicles to be used in such service;

(viii) the cancellation or modification of or refusal to renew or renewal for a specified period the existing permits, granted under Chapter V, of the Act;

(ix) the reduction in the number of transport vehicles plying on the route and the number of services to be operated;

(x) the curtailment of the route or portion thereof, covered by the existing permits or transfer of the permits to any other route or routes and giving of compensation if any;

(xi) convenience of passengers;

(xii) filing of objections to the scheme before an officer authorised by the State Government by notification in this behalf;

(xiii) such other consequential or incidental matters as may appear necessary or expedient for the purposes of the Scheme;

(xiv) the extent to which Contract Carriages may be permitted to operate.

(2) The Scheme shall be published in Form C.G.M.V.R.-69 (NS I) and in case of cancellation or modification of any approved scheme under sub-section (2) of Section 102 in Form C.G.M.V.R.-70 (NS II), in the Official Gazette of the State and in not less than one of the newspapers in Hindi language circulating in the area or route proposed to be covered by such Scheme and also by pasting it on a notice board of the office of the State Transport Authority, Chhattisgarh and of the office of the concerned Regional Transport Authority of the State.

148. Manner of tiling objections. - (1) Any person affected by the Scheme and desirous of filing objection under sub-section (1) of Section 100 of the Act, shall do so within a period of thirty days from the date of publication of the Scheme in the Form of a memorandum in duplicate, setting forth concisely the grounds of objections to the Scheme.

(2) The memorandum of objections shall be addressed to such officer as may be authorised by the State Government by notification in this behalf.

(3) A copy of memorandum shall be sent by the objector to the Head of the State Transport Undertaking.

(4) The memorandum of objections shall also contain the following information-

(a) full name and address of the objector;

(b) whether such person is a holder of a permit issued under the provisions of the Act;

(d) whether the objector, if a permit holder, agrees to the route, if any assigned to him under the Scheme.

149. Agreement to Scheme by permit holders. - A permit holder, who agrees to the Scheme in so far as it makes any provisions about him shall express his agreement by filing a statement in Form C.G.M.V.R.-71 (NS III), within a period of thirty days.

150. Consideration and disposal of objections. - (1) The officer authorised by the State Government under sub-rule (2) of Rule 148 above shall fix a date or dates, time and place for hearing of the objections and shall publish a notice in Form C.G.M.V.R.-72 (N.S. IV) specifying the date or dates, time and place so fixed, not less than seven clear days before the date on which the first hearing of objections is to commence :-

(a) in the Chhattisgarh Gazette;

(b) by affixing a copy thereof on the notice boards-

(i) in the office of the Collector of district in which area or route covered by the Scheme or part thereof lies;

(ii) in the office of the Regional Transport Authority or Authorities within whose jurisdiction the area or route covered by the scheme or part thereof lies; and

(c) in not less than one local newspaper in the Hindi language circulating in the area or route which is proposed to be covered by such scheme.

(2) Any objector may appear on the date appointed for hearing objections either in person or through his duly authorised representative.

(3) Head of the State Transport Undertaking or such other person as may be authorised in writing by him in this behalf may appear on behalf of the State Transport Undertaking to represent the case in regard to the scheme.

(4) The State Government shall hear such objectors or their duly authorised representatives as may desire to be heard and also the Head of the State Transport Undertaking or the person authorised by it in writing in this behalf.

(5) The State Government shall, after considering the objections, approve or modify the scheme as it thinks lit and shall subject to the proviso to sub-section (3) of Section 100 of the Act, publish the Scheme so approved or modified in Form C.G.M.V.R.-73 (N.S.V.) in the Official Gazette and in not less than one newspaper in the Hindi language circulating in the area or route covered by such scheme.

151. Implementation of the Approved Scheme. - Upon the publication of the scheme under sub-section (3) of Section 100, the Head of the State Transport Undertaking shall communicate the scheme published under Rule 147 to the State Transport Authority or Regional Transport Authority, as the case may be. The State Transport Authority or the Regional Transport Authority, as the case may be, shall give effect, to the approved scheme in accordance with the provisions of the Act.

152. Procedure for giving effect to Approved Scheme. - (1) The State Transport Authority or Regional Transport Authority as the case may be shall cause a copy of every order passed under sub-section (2) of Section 100 of the Act, to be pasted on the notice boards of the offices of the State Transport Authority and the Regional Transport Authority concerned.

(2) The State Transport Authority or Regional Transport Authority concerned shall also cause to be served upon the permit holder affected by the order a copy of the order either by sending it by registered post acknowledgement due or delivering it to permit holder in person. If the notice cannot be served in the manner aforesaid it may be served by delivering the same to any adult member of his family or servant residing with him or by affixing it on some conspicuous place at his residence or business or in such other manners as the State Transport Authority or Regional Transport Authority, as the case may be, think fit.

153. Disposal of Unclaimed Property. - (1) Where any article is found in the public service of the State Transport Undertaking by its employees, the person receiving such article shall deliver it immediately to the officer authorised by the head of the State Transport Undertaking in this behalf. The officer who will receive the article shall keep the article for a period of seven days and if the article is not claimed during the period he shall hand over the same to the in-charge of the nearest police station :

Provided that if the article is of a perishable nature and is not claimed within a period of 24 hours, it may be auctioned after giving sufficient publicity by the person authorised in this behalf by the head of the State Transport Undertaking.

(2) If the article is claimed within the prescribed time mentioned in sub-rule (1) then-

(a) If the article is claimed by not more than one person, the person authorised in sub-rule (1) may after making such enquiries as he deems fit and if necessary after taking indemnity agreement from the claimant hand over the article to the claimant.

(b) If the article is claimed by two or more than two persons, the officer authorised under sub-rule (1) shall hand over the same lo the officer-in-charge of the nearest Police Station.

Chapter VII

Construction, Equipment and Maintenance of Motor Vehicles

154. General. - (1) No person shall use and no person shall cause or allow to be used or to be in any public place, any motor vehicle which does not comply with the rule contained in this Chapter, or with any order thereunder made by any officer of the Transport Department not below the rank of Transport Inspector or any officer of the Police Department not below the rank of Deputy Superintendent.

(2) Nothing in this rule shall apply to a motor vehicle which has been damaged in an accident while at the place of the accident or to vehicle so damaged or otherwise defective while being removed to the nearest place of repair :

Provided that where a motor vehicle can no longer remain under the effective control of the person driving the same, it shall not be moved except by towing.

155. Maintenance of public service vehicle. - Every public service vehicle, and all parts thereof including paint work, varnish and upholstery shall be maintained in a clean and sound condition, and the engine mechanism and all working parts in proper working order.

156. Stability. - (1) The stability of a double decked public service vehicle shall be such that, when loaded with weight of sixty kilograms corresponding to a person placed in the correct relative positions to represent the driver and conductor, if carried and a full complement of passengers on the upper deck only, if the surface on which the vehicle stands were tilted to cither side to an angle of twenty-eight degrees from the horizontal, the point at which overturning occurs would not be reached.

(2) The stability of a single-decked public service vehicle other than a motor cab shall be such that under any conditions of load, at an allowance of seventy kilograms per passenger and his personal luggage, for which the vehicle is registered, if the surface on which the vehicle stands were titled to either side.

(3) For the purpose of conducting tests of stability the height of any stop used to prevent a wheel of the vehicle from slipping sideways shall not be greater than two thirds of the distance between the surface upon which the vehicle stands before it is titled, and that part of the rim of that wheel which is then nearest to such surface when the wheel is loaded in accordance with the requirements of this rule.

157. Side Overhang. - In the case of a vehicle used as a stage carriage no part of the vehicle other than a direction indicator, when in operation, or a driving mirror shall project laterally more than thirty-five centimetres beyond the centre line of the rear wheels in the case of single rear wheels or more than fifteen centimetres beyond the extreme outer edge of the outer tyres in the case of dual rear wheels.

158. Seating Room. - (1) The minimum and maximum seating space, back rest and gang-way to be provided in public service vehicles, other than motor cabs or maxi-cab deployed as Ordinary or Express services shall be as follows :

	Ordinary		Express
	Minimum	Maximum	Minimum	Maximum
(1)	(2)	(3)	(4)	(5)
1. Distance of Seats back to back -
(a) When seals are placed across the vehicle and facing in the same direction.	66 cm	70 cm	66 cm	74 cm
(b) When seats are placed across the vehicle but facing each other.	127 cm	130 cm	Not permissible
(c) When seats are placed along with length of the vehicle and facing each other.	137 cm	140 cm	Not permissible
II. Size of the seats.	38 cm Sq.	40 cm Sq.	38 cm Sq.	40 cm Sq.
III. Height of the back of the seat above seal level	40 cm	40 cm	40 cm	60 cm
IV. Type of seat and scat cushion	Rubberized coir or Polymanance Foam cushion with upholstery of PVC leather cloth.		Foam or Rubber foam cushion of minimum 5 cm thickness with upholstery of leather, the remix or like material.
V. Gangway	30 cm	30 cm	30 cm	35 cm

Provided that in any or all express services or in express service plying as night services, seats of size minimum 40 cm. square instead of 38 cms. square placed at a minimum back to back distance of 74 cms. instead of 66 cms. with square of back above seat level minimum 60 cms. instead of 40 cms. shall be provided.

(2) The specifications for Tourist Vehicles as provided under Rule 126 of the Central Rules, shall apply to the Deluxe buses.

(3) Notwithstanding anything contained in sub-rule (1) or (2), the seating capacity of a stage carriage of all makes and models, having following wheel base, shall not be less than the minimum capacity indicated against them :-

Wheel base	Minimum capacity of seats excluding seats of driver and conductor.
1. 166"	46
2. 205"	50
3. 210"	55

(4) The restriction imposed by sub-rule (3) in so far as they relate to the stage carriages registered before the coming into force of these rules, shall not be operative for a period of four months from the date of commencement of these rules.

159. Head Room. - (1) Every public service vehicle other than a motor cab or a maxi-cab shall have the following internal height or head-room measured along the centre of the vehicle from the top of the floor boards or battens to the under side of the roof support :

(i) in the case of single decked vehicle and the lower deck of double decked vehicle not less than one hundred and seventy-five centimetres and not more than two hundred centimetres respectively;

(ii) in the case of the upper deck of a double decked vehicle, not less than one hundred and seventy-two centimetres :

Provided that the Regional Transport Authority may vary the above measurements in respect of any public service vehicle plying solely on any specified corporation or municipal or cantonment limits and environs thereof.

(2) Nothing in sub-rule (1) shall apply to motor vehicles constructed before the commencement of these rules in conformity with the provisions of rules made under the repealed Act.

160. Permission to carry passengers standing and condition thereof. - (1) (a) Subject to the provisions of Rule 161 passengers may be carried standing on a single deck public service vehicles or on the lower deck of a double decked public service vehicles, if-

(i) there is fixed in the roof of the gangway along the vehicle a grabber fixed with hanger straps;

(ii) there is a heard room of not less than one hundred and seventy-five centimetres and not more than two hundred centimetres.

(iii) there is a clear space serving as a gangway along the vehicle is forty centimetres in width.

(b) The number of passengers standing under sub-rule (1) (a) shall not exceed the number arrived at by dividing by forty the length of the gangway in centimetres measured from the foremost seat behind the front exit to the rearmost of the scat in front of entrance door.

(2) The provision of sub-rule (1) shall apply provided :-

(i) the passenger standing travels a distance of not more than fifty kilometres or voluntarily agrees to travel standing for a longer distance;

(ii) the vehicle is operated only on first class or equivalent roads.

(3) The provisions in sub-rule (1) shall not apply to a stage carriage adopted to be used in as Express service.

(4) Notwithstanding anything contained in sub-rules (1), (2) and (3) of this rule, and Rules 158, 159 and 161 a Transport Authority may exempt any public service vehicle or class of such public service vehicles from the provisions of the said rules for a specified period of not more than three days from carriage of persons by 25 percent in excess of the actual seating accommodation on special occasions, such as to and from fairs and religious gathering, or to meet a particular temporary need.

161. Limit of carrying capacity. - Notwithstanding anything contained in these rules no public service vehicle other than a motor cab or a maxi-cab shall be licensed to carry a number of passengers, including those standing in excess of that number obtained by subtracting ninety kilograms from the difference between the registered laden and unladen weight of the vehicle and dividing the resulting figures by sixty-five in the case of a double decked vehicle and single decked vehicle operated exclusively within the Municipal and cantonment areas and by seventy-five in the case of other single decked vehicles.

162. Exemption. - Notwithstanding anything contained in Rules 158, 160 and 161, the State Government may by notification in the Official Gazette exempt any public service vehicle or class of such vehicles used in any specified area from the provisions of the said rules either generally or for a specified period and may prescribe the number of passengers that may be carried in excess of the registered seating capacity.

163. Driver's seat in public service vehicle. - (1) No public service vehicle shall be driven other than from the right hand side of the vehicle.

(2) On every public service vehicle space shall be reserved for the driver's seat as to allow him to have full and unimpeded control of the vehicle and in particular-

(i) the part of the scat against which the driver's back rests shall not be less than 28 centimetres from the nearest point on the steering wheel;

(ii) the width across the vehicle shall be not less than sixty-eight centimetres and shall extend to the left of the centre of the steering column in no case less than twenty-five centimetres and so that a line drawn parallel to the axis of the vehicle through the centre of any rear lever, brakes lever or other device to which the driver has to have frequent access lies not less than five centimetres inside the width reserved for the driver's seat.

(3) Arm rests tor the driver not more than ten centimetres wide may be provided within the space specified in clause (ii) of sub-rule (2).

(4) No public service vehicle shall be so constructed that any person may sit or any luggage may be carried on the right hand side of the driver.

(5) Every public service vehicle other than a motor-cab, shall be so constructed that there shall be a separate compartment containing proper sitting accommodation for the driver. This compartment may be separated by suitable rigid partition of expanded metal or adequately spaced metal bars both on the side and on the rear so as to isolate the driver without obstructing his vision.

(6) Every public service vehicle shall be so constructed that, save from the front pillar of the body, the driver shall have a clear vision both to the front and through an angle of ninety degrees to his right hand side. The front pillar of the body shall be so constructed as to obstruct the vision of the driver to the least possible extent.

164. Width of doors. - Every entrance and exit of a public service vehicle other than a motor car shall be at least fifty-three centimetres in width and of sufficient height.

165. Grab-rail. - A grab rail shall be fitted to every entrance or exit, excluding an emergency exit of a public service vehicle other than a motor cab to assist passengers in boarding or alighting from the vehicle.

166. Steps. - (1) In any public service vehicle other than a motor cab, the top of the tread of the lowest step for any entrance or exit, other than an emergency exit shall not be more than fifty centimetres or less than twenty-five centimetres above the ground when the vehicle, is empty. All steps shall be fitted with non-slip treads. Fixed steps shall not be less than twenty-five centimetres wide and shall in no case project laterally beyond the body of the vehicle unless they are so protected by the front wings or otherwise that they are not liable to injure pedestrians.

(2) In the case of a double decked vehicle :

(i) the risers of all steps leading from the lower to the upper deck shall be closed, and no unguarded aperture shall be left at the top landing board;

(ii) all steps leading from the lower to the upper deck shall be fitted with non-slip treads;

(iii) the horizontal distance from the nearest point of the riser of the top step to the vertical line passing through the nearest point of the seat opposite to the top tread of the staircase, excluding any grab rail which does not project more than eight centimetres from back of the seat shall not be less than sixty-six centimetres.

(iv) the outer stringer of an out-side staircase shall be so constructed or a bend shall be so placed, as to act as a screen to persons ascending or descending the height of the outer guard rail shall not be less than one hundred centimetres above the front of the tread of each step.

167. Body dimensions, guard rails and life guards. - (1) Every public service vehicle other than a motor cab or a maxi-cab shall so constructed that-

(i) in the case of a single decked vehicle with an enclosed body-

(a) the height of the body side from the floor to the sill of the window shall be less than seventy centimetres;

(b) if the height of the sides of the body or the sills of the body windows, as the case may be, above the highest part of any seat is less than forty-five centimetres, is made by means of guard rails or otherwise to prevent the arms of seated passengers being thrust through or the extent to which the side windows or Venetian can be lowered is such that when lowered their top edges is not less than forty-five centimetres above the highest part of any seat.

(ii) in the base of a single decked vehicle with open side, guard rails shall be provided along the right hand side of the vehicle to prevent any person other than the driver from mounting or alighting from the vehicle on the side;

(iii) in the case of a double decked vehicle with an uncovered top deck, the top deck shall be provided with side rails and end rails the top of which shall be atleast ninety centimetres above the deck boards of battens at the modes and forty-five centimetres above the highest part of any seat, and the top of front and back rails shall be at least one hundred centimetres above the deck boards or battens and shall follow the chamber or the deck.

(2) For the purposes of this rule, the seat back shall not be deemed to be a part of the seat.

(3) A Regional Transport Authority may in the case of stage carriages plying solely in any specified municipal or cantonment limits and in the environs thereof require that life guards of a type of the approved by the authority shall be fitted to the sides of the vehicle between the wheels.

168. Protection of passengers from weather. - (1) Save in the case of the uncovered top deck of a double decked vehicle, every public service vehicle other than a motor cab shall be constructed with a fixed and water-tight roof and every motor cab shall be constructed with a fixed and water tight roof or be equipped with water tight hood that may be raised or lowered as required.

(2) Save in the case of the uncovered top deck of a double decked vehicle, every' public service vehicle shall have suitable windows, Venetians or screens capable at all times of protecting the passengers from the weather without preventing adequate ventilation of the vehicle. When the screen are made of fabric, the whole of them shall be at all time of fastened securely to the vehicle :

Provided that in the case of vehicles plying as Express and Deluxe services, the windows shall be fitted with clear and tinted glass and with no other material.

(3) Where glass windows or Venetians are used they must be provided with effective means to prevent their rattling.

169. Internal lighting. - Every public service vehicle other than motor-cab, having permanent roof, shall be furnished with one or more electric lights adequate to give reasonable illumination throughout the passengers compartment or compartments including the landing but of such power or so screened as not to impair the forward vision of the driver.

Vehicles plying as night services shall be provided with blue coloured night lights.

170. Body construction. - The body of every public service vehicle shall be constructed and fastened to the frame of the vehicle in compliance with such directions as may from time to time be issued by the State Transport Authority.

171. Compulsory Electric lighting. - No light other than an electric light shall be fitted to any public service vehicle.

172. Fuel tanks. - (1) No fuel tank shall be placed in any public service vehicle within sixty centimetres of any entrance or exit of a single decked vehicle or the lower deck of a double decked vehicle.

(2) The fuel tank of every public service vehicle shall be so placed that no over flow therefrom shall fall on any wood work or accumulate where it can be readily ignited. The "off" position of the means of operation shall be clearly marked on the outside of the vehicle. The filling points of all fuel tanks shall be out side the body of the vehicle and the filling-caps shall be so designed and constructed that can be securely fixed in position.

173. Carburettors. - In every public service vehicle any carburettors and apparatus associated therewith shall be so placed and shielded that no fuel leaking therefrom shall fall on any part of fitting that is capable of igniting it on into any receptacle where it might accumulate.

174. Exhaust pipe. - The exhaust pipe of every public service vehicle shall be so fitted or shielded that no inflammable material can be thrown upon it from any other part of the vehicle and that it is not likely to cause a fire through proximity to any inflammable material on the vehicle; the outlet thereof shall be placed far enough to the rear to prevent, so far as practicable, fumes from entering the vehicle.

175. Electric Wires. - All electric wires or leads shall be adequately insulated.

176. Fire Extinguishers. - Every public service vehicle other than a motor car shah be equipped with one or more lire extinguishers of such type and capacity as may be specified by the State Transport Authority, and such lire extinguishers shall at all limes be maintained in working condition.

177. Locking of nuts. - All moving parts of every public service vehicle and all parts subject to service vibration connected by belts or suits and nuts shall be fastened by lock nuts or by nuts with efficient springs or lock nut washers or by castellated nuts and split pins or by some other efficient device so as to prevent them from working or coming loose.

178. Floor Boards. - (1) The floor boards of every public service vehicle shall be strong and closely fitted so as to exclude as far as possible drought dust.

(2) The floor boards may be pierced for the purpose of drainage but for no other purpose.

179. Spare Wheel and tools. - (1) Save as otherwise specified by the Regional Transport Authority in respect of municipal or cantonment areas, every public service vehicle shall at all times be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition ready inflated, and mounted in such a way that it can be readily dismounted and fitted to the vehicle in place of any one of the road wheels.

(2) Sub-rule (1) shall not apply to a public service vehicle during the completion of any journey during which it has been necessary to bring the spare wheel or rim and tyre into use.

(3) Every public service vehicle shall at all times be furnished with an efficient jack and other tools necessary to change a wheel or rim and tyre and with the equipment necessary to repair a puncture.

(4) Every public service vehicle shall at all times be furnished with one screw driver and at least with one spare fuse, one side light bulb, and head light bulb, and when such vehicle is fitted with sealed beam head light with one spare sealed beam unit :

Provided that the State Government may by general or special order exempt, for such period as may be specified, any public service vehicle or class of such vehicles in respect of any area, if it is satisfied that adequate arrangements exist for expenditious and efficient emergency repairs in such area.

180. First-Aid Box. - Every stage carriage shall carry a dust proof first-aid box containing the following articles, namely :-

(1) A leaflet containing first-aid instructions issued under the authority of the St. Johns Ambulance Association;

(2) Twenty-four sterilized finger dressing;

(3) Twelve sterilized hand and foot dressing;

(4) Twelve sterilized large or body dressing;

(5) One extra large, two large and three small sterilized burn dressings;

(6) Two-twenty-four packets of sterilized cotton wool;

(7) A bottle of 2 per cent tincture of iodine or a tube of antiseptic cream containing 0.5 per cent of centrimide B.P. in a non-greasy base;

(8) A bottle of Sal Volatile;

(9) Empty bottle fitted with cord and camel hair brush for eye drops;

(10) Two ounce medicine glass :

Provided that the State Government may by general or special order, exempt from the provisions of this rule, public service vehicles plying in such area or areas or on such particular route or routes, and on such conditions, if any, as may be specified in the order, if they are satisfied that medical aid is readily available in such area or areas or route or routes.

181. Chokes. - In order to prevent a goods vehicle from running backward on slopes or otherwise to render it immobile, every such vehicle not being a light motor vehicle, shall be equipped with two edge-shaped rigid chocks, each measuring thirty centimetres in length, thirty centimetres in breadth and twenty-five centimetres in height with one of its sides having a slope making an angle of 45 degree at the end. The plane surface of the sloped side of each chock shall be rendered concave so as to fit the other circumstance of the tyres normally fitted to the rear wheels of the vehicles. The registration number of the vehicle shall be painted on the chocks.

(2) Notwithstanding anything contained in sub-rule (1), where such vehicle is fitted with single rear wheels, the breadth of each such chock may be less than thirty centimetres but not less than fifteen centimetres.

(3) Each such chock shall have a hook and be kept,

(a) in a bracket fitted on the outer skirt of the tailboard of the vehicle; or

(b) where the vehicle has no tailboard, in a metal carrier fitted between the frame side members, underneath and body nearest to the rear wheel on either side.

The tailboard of the vehicle and where the vehicle has no tailboard the wooden planks above the frame side members shall also have a hook in the centre.

(4) Each such chock shall be linked with the tailboard or where the vehicle has no tailboard with the wooden planks above the frame side members by means of a metal chain or steel wire rope of sufficient length and strength fastened to the hook in the chock and the hook in the tailboard or the wooden planks as the case may be.

(5) No person shall use any boulder or any substance of a similar nature in lieu of wooden chocks on slopes or otherwise to prevent the goods vehicle other than light motor vehicle from running backwards on slopes or to render it immobile otherwise.

(6) Notwithstanding anything contained in this rule, the State Government may by notification in the Official Gazette exempt from the provisions of this rule any goods vehicle or class of such vehicles which in its opinion are not likely to slip backwards on the slopes.

(7) Every heavy transport vehicle shall at all times be furnished with at least five cautionary boards of size of 30 cms. square mounted on a stand of 50 cms. high with the words "Caution" written in black on white background and fitted with red-light reflector on the top.

182. Driver's seat in Goods Vehicles. - The provisions of Rule 163 applicable to a public service vehicle shall also apply to goods vehicle other than a light motor vehicle provided with bucket-type seats.

183. Securing of goods in open goods vehicles. - Goods transported in an open goods vehicle, shall be properly secured within the body of such vehicle in such a manner so as to prevent the goods from falling from such vehicle.

184. Checking of designs of locally manufactured Trailers. - (1) An application for approval of a new design of trailer manufactured in India and intended to be used as a transport vehicle shall be sent to the [Transport Commissioner] in triplicate by the manufacturer or his authorised assembler. Such application shall be accompanied by three copies of each of the following documents :

(i) full specification;

(ii) Drawings giving all dimensions and details; and

(iii) Set of design calculation of-

(a) Axles;

(b) Springs;

(d) Cross-bearers;

(e) Platform tank or anything that may be carried on the cross bearers;

(f) Tow bar;

(g) Turn table or any other scribbling device for the front axle, in case of two axle trailers;

(h) Braking arrangements; and

(i) Any other item such as shock absorbers, if included.

(2) (a) The [Transport Commissioner] shall forward the application and the copies of documents to such authority as he may think proper for verification and recommendation of the maximum laden and axle weights in respect of the trailer which is compatible with reasonable safety.

(b) The authority shall then go through the design and calculations and if the design is found satisfactory by it, certify what would be in its opinion the greatest laden and axle weights of trailer which is compatible with reasonable safely.

(c) When a design is found satisfactory by the authority it shall return two copies of the approved design, specifications and calculations with its recommendations as to the maximum laden and axle weights compatible with reasonable safety to the [Transport Commissioner] :

Provided that where the design of a trailer is approved in any other State by a competent or prescribed authority, the approval of such design shall not be necessary in this State.

(d) The applicant, on approval of his design, shall, if he wants to manufacture the trailers for trade, supply the [Transport Commissioner] with as many extra copies of the approved type of the design, specifications and calculations as may be required by him for sending them to different Registering Authority for their record.

(3) The fee chargeable for such checking of a design shall be as follows :

(1) Rs. 1000.00 for single axle trailer;

(2) Rs. 1500.00 for double axle trailer.

The fee shall be paid in cash with the application and such fee shall not be refunded.

185. Prohibition or restriction on the use of Audible Signals. - (1) No driver of a motor vehicle shall sound the horn or other device for giving audible warning with which the motor vehicle is equipped or shall cause or allow any person to do so continuously or to an extent beyond what is necessary to ensure safety.

(2) The District Magistrate may, by notification published in one or more regional newspapers circulating in the area, and by the erection in suitable place of mandatory traffic sign, M 18 as set forth in the Schedule lo the Act, prohibit the use by driver of a motor vehicle of any horn, going or other device for giving audible warning in any area within the district and during such hours as may be specified in the notification :

Provided that when the District Magistrate prohibits the use of any horn, going or other device for giving audible warning during certain specified hours he shall cause a suitable notice in Hindi and English to be affixed below the traffic sign setting forth the hours within which such use is so prohibited.

(3) The provisions of sub-rules (1) and (2) shall not apply to the driver of a Fire-brigade while proceeding to extinguish fire or the driver of an ambulance while carrying a serious patient or the driver of a vehicle in which the Chief Justice of India or of any State or the Judge of Supreme Court or the Judge of any High Court is travelling.

186. Particulars to be exhibited on transport vehicle. - (1) Save in the case of motor-cabs, the following particulars in respect of every transport vehicle shall be exhibited on the left hand side of the vehicle in serial order given below :

(i) the name of the owner as set forth in the certificate of registration and his address in brief.

(ii) the chassis number located at.........................

(iii) Engine No.........................................................................................

(iv) the unladen weight denoted by U.L.W. (Kgs.)

(v) the gross vehicle weight denoted by G.VW. (Kgs.)

(vi) the number of passengers permitted to be carried denoted by passenger ......................................................

(vii) the number, size and nature of tyres :

(1) Front axle denoted by F (Nos) size ply rating.....................

(2) Rear axle denoted by R (Nos.) size ply rating.

(2) In the case of motor cabs, such particulars like motor cab number, taxi plate and the like shall be displayed in such manner as may be directed by the Registering Authority.

(3) The above particulars shall be in letter and numerals each not less than two and half centimetres high legibly painted on a plain surface or a plate affixed on the vehicle.

187. The use of Trailers with motor vehicles. - (1) No trailer other than the trailing half of an articulated vehicle shall be attached to a public service vehicle.

(2) No motor vehicle which exceeds nine hundred and twenty centimetres in length shall draw a trailer :

Provided that this sub-rule shall not apply to any motor vehicle being towed in consequence of disablement.

(3) No invalid carriage shall draw a trailer.

(4) A motor cycle with two wheels and a side car shall not draw a trailer.

(5) A motor cycle with two wheels without a side car shall not draw a trailer unless combination complies with the following requirements :

(i) the connection of the trailer with the motor cycle shall be made within the wheel base of the motor cycle;

(ii) the motor cycle can rotate free about the vertical axis which lies between connection with the trailer and the centre of the rear wheel;

(iii) the motor cycle remains always in a vertical plane without the rider having to balance it;

(iv) the trailer has automatic over running brakes;

(v) the unladen weight and the laden weight of the trailer does not exceed ninety kilograms and one hundred eighty kilograms respectively;

(vi) the overall length, width and height of the trailer does not exceed one hundred and twenty centimetres;

(vii) the track of the two wheels of the trailer does not exceed 70 percent of its overall width.

(6) No motor cycle other than a motor cycle referred to in sub-rule (5) shall draw a trailer exceeding two hundred and twenty-five kilograms in weight unladen or one hundred and fifty centimetres in overall width.

(7) No tractor shall draw more than three trailers :

Provided that no tractor shall draw on a public road-

(i) a trailer exceeding five hundred kilograms in weight unladen and fitted with solid steel wheels less than sixty centimetres in diameter;

(ii) a disc harrow without trolley wheel used as trailing implements behind a tractor.

(8) No other goods vehicle shall draw more than one trailer.

(9) The sum total of the length of any vehicle and its attached trailer or trailers shall not exceed twenty-three metres.

(10) The provisions of sub-rules (1) to (9) shall not apply to any motor vehicle exempted from the operation of these rules by the State Government.

188. Distinguishing Mark for Trailers. - (1) No person shall drive offer or cause to be driven in any public place any motor vehicle to which a trailer is or trailers are attached unless there is exhibited on the back of the trailer or of the last trailer in train, as the case may be a distinguishing mark in the form set out in the dilagram contained in Fourth Schedule to these rules in restro-reflective red colour on white background.

(2) The mark shall be kept clean and visible and shall be so fixed to the trailer that-

(i) the letter on the mark is vertical and easily distinguishable from the rear of the trailer.

(ii) the mark is either on the centre or to the right hand side of the rear of trailer; and

(iii) no part thereof is at a height exceeding one hundred and twenty centimetres from the ground.

189. Attendant on trailer. - (1) When a trailer is or trailers are being drawn by a motor vehicle there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following persons not being less than twenty years of age and competent to discharge their duties that is to say :

(a) If the brakes of the trailer or trailers cannot be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle-

(i) one person on every trailer competent to apply the brakes; and

(ii) one person placed at or near the rear of the last trailer in train in such a position as to be able to have a clear view of the road in rear of the trailer to signal to the drivers of overtaking vehicles and communicate with the driver of the drawing motor vehicle.

(b) If the brakes of the trailer can be operated by the driver of the drawing motor vehicle, or by some other person carried on that vehicle such other person in addition to the driver shall be carried on that vehicle and one person on the last trailer in train in accordance with the provision of sub-clause (ii) of clause (a).

(c) If the trailer is or trailers are being drawn by tractor the unladen weight of which exceeds 7250 Kgs. notwithstanding that the brakes of the trailer or trailers can be operated by the driver or some other person on the tractor not less than two persons on the last trailer in train one of whom shall be the person required by the provisions of sub-clause (ii) of clause (a).

(2) This rule shall not apply-

(a) to any trailer having not more than two wheels and not exceeding 770 Kgs. in weight laden when used singly and not in a train with other trailers;

(b) to the trailing half of an articulated vehicle;

(c) to any trailer used solely for carrying water for the purpose of the drawing vehicle when used singly and not in a train with other trailers;

(d) to any agricultural or road making or road repairing or road cleaning implement drawn by a motor vehicle; or

(e) to any closed trailer specially constructed for any purpose and specifically exempted from any or all of the provisions of this rule an order in writing made by the Registering Authority, to the extent so exempted.

190. Placement of Audio-visual or Radio or Tape Recorder Devices in the vehicle. - In any motor vehicle other than taxi-cab, devices like an audio-visual, radio or tape recorder if fitted, shall be placed in such a manner that it is beyond the reach of the driver. The driver shall not operate such audio-visual devices if fitted in the vehicle while driving.

191. Mirror. - Every motor vehicle, other than a transport vehicle not being a motor-cab or a motor cycle having not more than two wheels and to which a side car is not attached, shall be fitted either internally or externally and every transport vehicle other than a motor-cab shall be fitted externally with a mirror so placed that the driver shall be able to have a clear and distinct vision of vehicles approaching from the rear :

Provided that the State Government may, by a general or special order exempt any transport vehicle or class of transport vehicles from the provisions of this rule on such conditions as may be specified in the order, if it is satisfied that having regard to the construction of such vehicle or class of vehicles, fitting of a mirror does not serve any useful purpose.

192. Dangerous Projections. - (1) No mascot or other similar fitting or device shall be carried by any motor vehicle registered in India in any position where it is likely to strike any person with whom the vehicle may collide unless the mascot is unlikely to cause injury to any person by reason of any projection thereon.

(2) No motor vehicle shall be permitted to be used which is so constructed that any axle hub or hub cap projects laterally more than ten centimetres beyond the rim of the wheel lo which it is attached, unless the hub or hub cap does not project laterally beyond the body or wings of the vehicle or is provided with an adequate guard.

193. Springing. - Every motor vehicle and every trailer drawn thereby shall be equipped with suitable and sufficient means of springs adequately maintained in good and sound condition between the road wheels and the frame of the wheels :

Provided that this shall not apply to ;

(i) Any motor vehicle registered in India before the first day of April, 1940 if any means of springing with which it is fitted are adequately maintained in good and sound condition;

(ii) any tractor not exceeding four thousand five hundred kilograms in weight unladen if all the unsprung wheels of the tractor are fitted with pneumatic tyres;

(iii) any land tractor, land implement, agricultural trailer, equipped with pneumatic tyres having axle weight not exceeding three thousand kilograms or any trailer used solely for the haulage of fallen trees or such other heavy loads as cannot be carried on springs;

(iv) Motor Cycles;

(v) Vehicles designed for use in workshop or in private premises and used on a road only in passing from one part of the workshop or premises to another workshop or premises within a distance of three kilometres;

(vi) Such motor vehicle or class of motor vehicles not fitted with the means of springing by the manufacturers which the State Government may by general or special order declare to be otherwise suitable for use on public road on the conditions specified in the order.

194. Turning Circle. - Every motor vehicle shall be so constructed as to be capable of turning in either direction in a circle not exceeding two hundred and forty-five centimetres in diameter. For the purposes of this rule such diameter shall be determined by reference to the extreme outer edge of the wheel track at ground level.

195. Electronic device for overtaking. - The State Transport Authority may by notification in the Official Gazette direct that all or any class of transport vehicles or transport vehicles plying in specified areas or routes shall be fitted with an electronic device of make and specifications approved by the State Transport Authority, which would amplify in the driver's cabin of the vehicle, the horn sound of a vehicle approaching from the rear and intending to overtake the vehicle.

196. Motor Vehicles fitted with left hand steering control. - A motor vehicle fitted with a left hand steering control shall exhibit at a conspicuous place to the rear words "Left Hand Drive" on a plain place or a plain surface of the vehicle in red colour on white background, each letter being not less than eight centimetres in height and of uniform thickness of 1.25 cms.

197. Mud Guards. - (1) Every motor vehicle except a tractor or trailer, shall unless adequate protection is afforded by the body of the motor vehicle, be provided with mud guards or other similar fittings to catch, so far as practicable mud or water thrown up by the rotation of the wheels.

(2) The rear wheels of every trailer shall be provided with mud guards as aforesaid.

198. Attachment to motor cycle. - (1) Every side car attached to a motor cycle shall be so attached, at the left hand side of the motor cycle, that the wheel thereof is not outside perpendicular planes at right angles to the longitudinal axis of the motor cycle passing through the extreme projecting points in front and in the rear of the motor cycle.

(2) Every pillion seat attached to a motor cycle shall-

(i) have two loot rests one on either side and directly below the seat fitted in such a manner that a person sitting on the pillion seat can rest his feet on such foot rests;

(ii) have a hand grip fitted to the front of the seat.

199. Signal to driver to stop vehicle. - Every motor vehicle for the use of passengers in which the driver's seat is separated from any passenger's compartment by a fixed partition which is not capable of being readily opened, shall be furnished with efficient means to enable the passengers in such compartment and the conductor, if any, lo signal to the driver to stop the vehicle.

200. Coupling. - The coupling by which a trailer is attached to a motor vehicle shall be rigid and so constructed as to bear the strain put upon it and in no case shall exceed 120 centimetres in length.

Chapter VIII

Control Of Traffic

201. Vehicle abandoned on road. - If due to mechanical breakdown or otherwise any vehicle is prevented from moving or has stopped at rest on road except at a duly appointed parking place in such a manner as to cause obstruction to traffic or danger to any person, the driver shall-

(i) forthwith cause the vehicle to be removed along making the road clear of any obstruction or danger;

(ii) unless a heavy goods vehicle or heavy passenger motor vehicle is moved to a position as stated above, put the following mandatory precautionary signals to indicate the presence of the vehicle on the road namely :-

(a) Switch on all the Hasher lights, or

(b) Place cautionary boards of the size 30 centimetres square mounted on a stand of 50 centimetres height with the word "Caution" written in black on white background and fitted with red light reflectors on the carriage way and along the side of the vehicle.

202. Installation and use of weighing devices. - (1) A weighing device for the purpose of Section 114 of the Act may be-

(i) a weighing bridge installed and maintained at any place by or under the order of the Government or a local authority or a railway administration;

(ii) a weigh-bridge installed and maintained by any person and certified by the weights and measures department of the State, or

(iii) a portable wheel-weigher of any kind approved by the Transport Commissioner.

(2) The driver of any goods carriage shall upon demand by an officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector or a Police Officer not below the rank of Sub-Inspector so drive and manipulate the vehicle as to place it on any wheel on wheels thereof, as the case may be, upon any weigh-bridge or wheel-weigher in such a manner that the weight of the vehicle or the weight transmitted by any wheel or wheels may be exhibited by the weigh-bridge or wheel-weigher.

(3) If the driver of a motor vehicle fails within a reasonable time to comply with a requisition under sub-rule (2), a person authorised under Section 114 of the Act may cause any person, being the holder of a licence authorising him to drive the vehicle, so to drive and manipulate the vehicle.

(4) When the weight or axle weight of a motor vehicle is determined by separate and independent determination of the weight transmitted by any wheel or wheels of the vehicle, the axle weight and the laden weight of the vehicle shall be deemed to be the sum of the weights transmitted by the wheel of any axle or by all the wheels of the vehicles as the case may be.

(5) Upon the weighment of the vehicle in accordance with Section 114 and this rule the person who required the weighment or the person incharge of the weighing device shall deliver to the driver or other person incharge of the vehicle a statement in writing of the weight of the vehicle and of any axle, the weight of which is separately determined.

(6) The driver or other person incharge of, or the owner of, a vehicle which has been so weighed may challenge the accuracy of the weighing device, by a statement in writing accompanied by a deposit of fifty rupees, deliver-

(i) within an hour of the receipt of the statement referred to in sub-rule (5) to the person by whom the statement was delivered to him; or

(ii) within fourteen days of the service on him of a notice of proceedings against him under Section 113 of the Act to the Court issuing such a notice.

(7) Upon receipt of a statement challenging the accuracy of weight device under sub-rule (6), the person or the Court by whom the statement is received shall write lo weights and measures department for the weighing device to be tested by an Inspector of the Department and the certificate of such Inspector regarding the accuracy of the weighing device shall be final.

(8) If, upon testing the weighing device under sub-rule (7) the weighting device is certified to be accurate or to be inaccurate to an extent less than any weight by which the laden weight or unladen weight of the vehicle is shown in the statement referred to in sub-rule (5) to have exceeded the gross vehicle weight or the unladen weight, as the case may be, a contravention of sub-section (3) of Section 113 of the Act shall be deemed to have been proved.

(9) If upon the testing of weighing device as aforesaid, the weighing device is certified to be inaccurate to an extent greater than any weight by which the laden weight or unladen weight of the vehicle is shown in the statement referred to in sub-rule (5) to have exceeded the laden weight or unladen weight, as the case may be, no further proceedings shall be taken in respect of any such laden weight or unladen weight if the device is certified to be inaccurate to the said extent in respect of every such laden weight or unladen weight actually weighed the amount of deposit provided in sub-rule (6) shall be refunded.

(10) No person shall, by reason of having challenged the accuracy of any weighing device under sub-rule (6) be entitled to refuse to comply with any order in writing under Section 114 of the Act.

203. Maintenance and management of parking places. - (1) The District Magistrate may, in consultation with the Superintendent of Police and the local body, by notification, in the Official Gazette or by the erection of appropriate traffic sign of the Schedule to the Act, declare any place as the parking place for motor vehicles. Different places may be declared as parking places for different category of vehicles.

(2) The District Magistrate may enter into an agreement with or grant a licence to any person or local body for the maintenance of the parking places under certain conditions. The agreement or licence may be terminated forthwith upon the breach of any conditions thereof.

(3) The maximum period for parking of a vehicle may be fixed by the District Magistrate.

(4) The District Magistrate shall prescribe fees for the use of the parking places. Uniform or different fee may be fixed for different vehicles.

204. Maintenance and management of stands. - (1) The Regional Transport Authority by notification in the Official Gazette, or by the erection of appropriate traffic sign of the Schedule of the Act or both, may in respect of t-he taking up or setting down the passengers or both by public service vehicles or by specified class of public service vehicles

(a) Conditionally or unconditionally prohibit the use of any specified place or of any place of a specified nature or class, or

(b) Require that within the limit of any Municipal Corporation, Municipality notified area or cantonment, or within such other limits as may be specified in the notification, certain specified stands only shall be so used :

Provided that no place which is privately owned shall be so notified except with the previous consent in writing of the owner thereof.

(2) Where a place has been notified or has been demareated by traffic signs or both, as being stand for the purpose of this rule, then notwithstanding that the land is in possession of any person, the place shall subject to the provisions of these rules, may be deemed to be a public place within the meaning of the Act and the Regional Transport Authority may enter into an agreement with, or grant a licence to any person or local body or State Transport Undertaking for the purpose of maintenance of the building or works necessary thereto subject to the termination of the agreement or licence forthwith upon the breach of any condition thereof and may otherwise make rules or give directions :-

(i) Prescribing the fees to be paid by the owners of public service vehicle using the place and providing for the receipt and disposal of such fees;

(ii) Specifying the public service vehicles or the class of public service vehicles which shall use the place or which shall not use the place;

(iii) Appointing a person to be the manager of the place and specifying the power and the duties of the manager;

(iv) Requiring the owner of the land, or the local body or the State Transport Undertaking as the case may be, to erect such shelters, lavatories and latrines and to execute such other works as may be specified in the rules or in the directions and to maintain the same in a serviceable clean and sanitary condition.

(v) Requiring the owner of the land or local body or the State Transport Undertaking as the case may be, to arrange for the free supply of drinking water for passengers including intending passengers;

(vi) Prohibiting the use of such place by specified persons or by other than specified persons.

(3) If the owner of the land, local body or State Transport Undertaking, as the case may be, fails to comply with any rule or direction made or given to him under this rule, the Regional Transport Authority may prohibit the use of such place for the purpose of this rule.

205. Prohibition on driving with gear disengaged. - No person shall drive a motor vehicle on any hill marked by traffic sign No. 9 of the Schedule to the Act, with the engine free that is to say with the gear lever in neutral, the clutch lever depressed or with any free wheel or other device in operation which frees the engine from acting as a brake when the vehicle is travelling down an incline.

206. Prohibition of taking hold of or mounting of vehicle in motion. - (1) No person shall mount or attempt to mount or dismount from any motor vehicle when the motor vehicle is in motion.

(2) No person shall take hold of, and no driver of a motor vehicle shall cause or allow any person to take hold of, any motor vehicle when in motion for the purpose of being towed or drawn, upon some other wheeled vehicle or otherwise.

207. Prohibition of the use of footpaths or pavements by motor vehicles. - Where any road or street is provided with footpaths, pavement or tracks reserved for pedestrians, cycles or specified classes of other traffic, no person shall drive any motor vehicle or cause or allow any motor vehicle to be driven of any such footpath, pavement or track.

208. Projection of loads. - (1) Nothing shall be placed or carried upon the roof of a double decked public service vehicle.

(2) No person shall drive, and no person shall cause or allow to be driven, in any public place any motor vehicle which is loaded in a manner likely to cause danger lo any person or in such a manner that the load or any part thereof or anything extends-

(i) Laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body;

(ii) To the front beyond the foremost part of the load body of vehicle;

(iii) To the rear beyond the rearmost part of the vehicle; and

(iv) In height by a distance which exceeds 380 centimetres in case of a goods carriage and 350 centimetres in case of any other motor vehicle from the surface which the motor vehicle rests.

(3) Clause (iii) of sub-rule (2) shall not apply to a goods carriage when loaded with any pole or other projecting thing so long as-

(i) The projecting load falls within the limit of the body of a trailer being drawn by the goods carriage or;

(ii) The distance by which the pole or other thing projects beyond the rearmost point of the motor vehicle does not exceed one hundred and eighty-five centimetres; and

(iii) There is attached to the rear of such pole or other thing in such a way as to be clearly visible from the rear at all times a white circular disc of not less than thirty-eight centimetres diameter; and during the period of commencing half an hour after sun-set and ending half an hour before sunrise a lamp in addition to the prescribed lamps on the vehicle so arranged as to show red light to the rear.

(iv) The Registering Authority may, on application accompanied by prescribed fee by order in writing exempt any motor vehicle, for such purpose, for such period and subject to such conditions as he may specify, from any or all the provisions of this rule.

(v) If the Registering Authority of the vehicle is located outside the State of Chhattisgarh, the registered owner of the vehicle may apply for exemption to the Registering Authority in whose jurisdiction the motor vehicle will start journey in the State or enter the State and shall obtain the exemption under clause (iv) prior to the entry into the State.

(vi) While granting exemption under sub-rules (4) and (5), the Registering Authority shall consult the authority of the public works department and the State Traffic police and only if satisfied that such exemption shall not cause any danger to the other vehicle or passengers travelling in other vehicles, shall grant such exemption.

(vii) Such exemption under clause (iv) or (v) shall be granted in form C.G.M.V.R.-74 (TODP) and copies thereof would be despatched to the Registering Authorities through whose jurisdiction the motor vehicle will travel.

209. Prohibition on use of cut outs. - No driver of a motor vehicle shall in any public place, made use of any cut out or other device by means of which the exhaust gases of the engine are released, save through the silencer.

210. Unguarded railway level crossing. - Every driver of a motor vehicle shall at the approach of any unguarded railway level crossing stop the vehicle to check and see both sides of the track to ensure that the way is clear and shall proceed only when he is convinced that no train is approaching from either direction.

211. Erection or placing of signs or advertisements on road prohibited. - No person shall place or cause or allow to be placed or erected, on any road any sign or advertisement which, in the opinion of District Magistrate or the Superintendent of Police, is so placed as to obstruct the visibility of any traffic sign or is so similar in appearance to a traffic sign as to be misleading.

212. Attendant. - The driver of a heavy goods carriage and heavy passenger motor vehicle shall be accompanied by an attendant, who shall be in a position to give warning of any traffic approaching from the rear and assist the driver by giving signals when the motor vehicle is being taken in reverse.

213. Head Gear. - (1) The head gear to be worn by any person while driving or riding on a motor cycle shall be of the I.S.I. specification No. 181-4151-19776 as amended from time to time.

(2) The provision of Section 129 of the Act, shall not apply to a woman or a child who is not more than 12 years of age.

214. Inspection of vehicle involved in an accident and penalty for causing obstruction to free flow of traffic. - (1) Subject to the provisions of Section 136 of the Act, any officer of the Police Department or Transport Department not below the rank of Inspector shall inspect any vehicle involved in an accident.

(2) Subject to the provisions of Section 201 of the Act, the police officers in uniform not below the rank of Sub-Inspector and all Officers of the Transport Department not below the rank of Assistant Transport Sub-Inspector are authorised to recover the penalties under sub-section (2) of the said section.

(3) Towing costs payable under Section 127 and sub-section (1) of Section 201 of the Motor Vehicles Act, 1988 in respect of different vehicles shall be levied as specified below, namely :-

1.	Scooter, Motor Cycle	Rs. 30.00 per vehicle
2.	Light Motor Vehicle (Car, Jeep, Auto rickshaw etc.)	Rs. 60.00 per vehicle
3.	Heavy Motor Vehicle (Empty Truck, Bus)	Rs. 100.00 per vehicle
4.	Heavy Motor Vehicle (loaded Truck, Bus)	Rs. 130.00 per vehicle
5.	Medium Motor Vehicle	Rs. 80.00 per vehicle.]

215. Power to restrict use of vehicle. - In accordance with Section 155 of the Act, the District Magistrate may, within the jurisdiction, prohibit or restrict the use of motor vehicles, driving of motor vehicles or of any specific class of motor vehicles or use of trailers in specified area or specified road in the interest of public safety, convenience or the condition of any road or bridge.

216. Main road. - In accordance with sub-section (1) (b) of Section 116 of the Act, the District Magistrate may, within his jurisdiction, designate any road to be main road.

217. Limit of speed. - In accordance with sub-section (2) of Section 112 of the Act, the District Magistrate having regard to the public safety or convenience or because of the nature of the road or bridge may, within his jurisdiction fix such maximum or minimum speed limits as he thinks fit for motor vehicles by placing or erecting appropriate traffic signs under Section 116 of the Act at suitable places.

218. Loading of public service vehicle on ferry boats. - The driver, conductor, or other person incharge of a public service vehicle shall cause all passengers to alight before embarking the said vehicle on any ferry boat and shall not allow them to take their places in the vehicle until it has been dis-embarked.

219. Construction of speed breakers or humps on roads. - The District Magistrate in consultation with the District Level Road Safety Committee, the Superintendent of Police and local authorities/bodies may construct speed breakers or road humps on public road at suitable places of such specifications as approved by the All India Road Researeh Institute from time to time.

Chapter IX

Claims Tribunal

220. Application for compensation arising out of an accident. - (1) An application for compensation arising out of an accident of the nature specified under the Act shall be in Form C.G.M.VR.-75 (COMP-A).

(2) Every such application shall be sent to the Claims Tribunal by registered post or may be presented to such Claims Tribunal and shall, unless the Claims Tribunal otherwise directs be made in duplicate and shall be signed by the applicant.

(3) There shall be appended to every such application, the following documents, namely :-

(i) injury certificate in Form MPMVR-76 (COMP-B) or in case of death certificate;

(ii) first information report in respect of the accident; and

(iii) certificate regarding ownership and insurance particulars of the vehicle involved in the accident obtained from Registering Authority or Accident Information Report in Form 54 of the Central Rules obtained from the Registering Authority or the Police.

(4) If any of the documents specified in clause (c) of sub-rule (3) are not appended to the application the reasons for not appending them shall be stated, and if the tribunal is satisfied, it may proceed with the application and require production of such document at a later stage.

221. Production of passport size photograph by applicant. - Notwithstanding anything contained in sub-rule (3) of Rule 220 the Claims Tribunal may require the applicant to produce a passport size photograph, which shall be attested by an Advocate. The photograph shall either be affixed to the original application or affixed to a separate sheet of paper which shall be fastened to the original application.

222. Fees. - An application for compensation shall be affixed with court-fee stamps of the value of fifteen rupees as well as an additional stamp at the rate of rupees ten as process fee for each person whom the applicant proposes to summon as a witness.

223. Examination of applicant. - On receipt of an application under Rule 220 the Claims Tribunal may examine the applicant on oath and the substance of such examination shall be reduced to writing and shall be signed by the Claims Tribunal.

224. Summary dismissal of application. - The Claims Tribunal may after considering the application and the statement of the applicant recorded under Rule 223 dismiss the application summarily, if for reasons to be recorded in writing, the Claim Tribunal is of the opinion that there are no sufficient grounds for proceeding therewith :

Provided that, the Claims Tribunal shall not reject the application made for compensation under Section 140 on the grounds of any technical defects but shall give notice to the applicant and get the defects rectified.

225. Notice to opposite party and its examination. - (1) If the application is not dismissed under Rule 224 the Claims Tribunal shall send a copy of the application and issue notice to the party or parties from whom applicant claims relief (hereinafter referred to as an opposite party) of the date on which it will consider the application and may call upon the parties to produce on that date any evidence which they may wish to tender.

(2) Where the applicant makes a claim for compensation under Section 140, the Claims Tribunal shall give notice to the owners and Insurer, if any, of the vehicle involved in the accident directing them to appear on the date, not later than fifteen days from the date of the issue of such notice. The date so fixed for such appearance shall also be not later than fifteen days from the receipt of the claim application filed by the claimant. The Claims Tribunal shall state in such notice that in case they fail to appear on such appointed date, the Claims Tribunal shall proceed ex parte on the presumption that they have no intention to make against the award of compensation.

(3) The opposite party may on or before the first hearing or within such time as the Claims Tribunal may permit, file a written statement dealing with the claim raised in the application alongwith the document on which it relies and any such written statement and such documents shall form part of the record.

(4) No document which is not produced by the opposite party on or before the first hearing shall not without the sanction of the Claims Tribunal be recorded in evidence on behalf of that party.

(5) If the opposite party contests the claim the Claims Tribunal shall proceed to examine the parties on the claim and shall reduce the result of examination to writing.

226. Obtaining of information and documents necessary for awarding compensation under Section 40. - The Claims Tribunal shall obtain whatever information and documents which may be found necessary from the police, medical and other authorities and proceed to award the claim whether the parties who were given notice, appear or not, on the appointed date.

227. Judgement and award of compensation under Section 140. - (1) The Claims Tribunal shall proceed to award the claim of compensation under Section 140 on the basis of-

(a) Application and Statement of the parties;

(b) Accident Information Report in Form 54 of the Central Rules or certificate regarding ownership and insurance particulars of the vehicle involved in the accident, obtained from the Registering Authority;

(d) Post-Mortem Report or Death Certificate or Injury Report in Form C.G.M.VR.-76 (Comp. B) by the Medical Officer who has examined the victim.

(2) The Claims Tribunal in passing orders shall make an award of compensation in respect of the death or permanent disablement to be paid by the insurer or owner of the vehicle involved in the accident, within a period of thirty days.

(3) The Claims Tribunal shall as far as possible, dispose of the application for compensation within forty-five days from the date of receipt of such application.

228. Procedure of disbursement of compensation under Section 140-Legal heirs in case of death. - Where the Claims Tribunal feels that the disbursement of actual amount due to the claimant is likely to take time because of the identification and the fixation of legal heirs of the deceased, the Claims Tribunal may call for the amount of compensation awarded, to be deposited with the Claims Tribunal and then proceed with the identification of the legal heirs for deciding the payment of compensation to each of the legal heir.

229. Local inspection. - (1) The Claims Tribunal may, at any time during the course of an enquiry before it, visit the site at which accident occurred for the purpose of making a local inspection or examining any persons likely to be able to give information relevant to the proceeding.

(2) Any party to a proceeding or the representative of any such party may accompany the Claims Tribunal for a local inspection.

(3) If the Claims Tribunal thinks it fit so to do. it may require the owner of the vehicle involved in the accident or in his absence the person in charge of such vehicle to produce the vehicle for inspection at the time and place to be mentioned by it, if necessary, in consultation with the owner or such person.

(4) The Claims Tribunal after making a local inspection shall note briefly in a memorandum any facts observed, and such memorandum shall form part of the record of enquiry.

(5) The memorandum shall be made available to any party who desires the same, and a copy thereof shall be supplied, if applied for, on payment of fee calculated at the rate of rupees ten for the first page and rupees four for each additional page.

230. Framing and determination of issues. - (1) After considering the written statement or the result of examination of the opposite party and the result of the local inspection, if any, the Claims Tribunal shall proceed to frame the issues.

(2) After framing the issues, the Claims Tribunal shall proceed to record evidence thereon which each party may desire to produce.

231. Summoning of witnesses. - If an application is presented by any party to the proceeding for the summoning of witnesses the Claims Tribunal shall on payment of the expenses involved, if any. issue summons for the appearance of such witnesses, unless it considers that their appearance is not necessary for a just decision of the case.

232. Appearance of parties. - Any appearance, application or any act required to be made or done by any person before or to a Claims Tribunal other than appearance of a party which is required for the purpose of his examination as a witness may be made or done on behalf of such person by a legal practitioner or by an official of the Insurance Company or with the permission of the Claims Tribunal by any other person so authorised.

233. Appointment of representatives on behalf of parties. - (1) Where any party to a proceeding is a minor or a person suffering from physical disability and on that account is unable to make an appearance, the Claims Tribunal shall appoint suitable person who consents to the appointment, represent such party for the purpose of the proceeding.

(2) If the Claims Tribunal considers that the interest of any party for whom a representative has been appointed under sub-rule (1) are not being adequately protected by that representative or if a person appointed to act as representative dies or becomes incapable of acting, or otherwise ceases to act as such, Claims Tribunal shall appoint in his place another person who consents to the appointment.

234. Power of summary examination. - (1) The Claims Tribunal during an inspection or at any other time, save at a formal hearing of a case pending before it, may examine summarily any person likely to be able to give information relevant to such case, whether such person has been or is to be called as a witness in the case or not, and whether any or all the parties are present or not.

(2) No oath shall be administered to a person examined under sub-rule (1)

(3) Statements made by person examined under sub-rule (1) if reduced to writing, shall not be signed by the person making the statement, nor shall they, except as hereinafter provided, be incorporated in the record or utilised by the Claims Tribunal for the purpose of arriving at a decision in the case.

(4) If a witness who has been examined under sub-rule (1) makes in evidence any material statement contradicting any statement made by him in such examination and reduced to writing the Claims Tribunal may call his attention to such statement and shall in that case direct that the parties be furnished with the relevant part of such statement for the purpose of examining or cross-examining the witness.

(5) Any statement or part of a statement which is furnished to the parties under sub-rule (4) shall be incorporated in record.

(6) Where a case is settled by agreement between the parties the Claims Tribunal may incorporate in the record any statement under sub-rule (1) and may utilize such statement for the purpose of justifying its acceptance of, or a refusal to accept, the agreement reached at.

235. Method of recording evidence. - The Claims Tribunal shall on examination of a witness, proceed to make a brief memorandum of a substance of the evidence of such witness and such memorandum shall be written and signed by the Claims Tribunal and shall form part of the record :

Provided that, if the Claims Tribunal is prevented from making such memorandum, it shall record the reason of its inability to do so and shall cause such memorandum to be made in writing from its dictation and shall sign the same, and such memorandum shall form part of the record :

Provided further, that the evidence of any medical witness shall be taken down, as nearly as may be, word by word.

236. Expert. - (1) The Claims Tribunal may, for the purpose of adjudicating upon any claim for compensation, other than claims for compensation under Section 140, choose not more than two persons having technical or special knowledge with respect to any matter before the Claims Tribunal for the purpose of assisting it in the holding of the enquiry.

(2) The remuneration, if any, to be paid to the expert shall be determined by the Claims Tribunal.

237. Procedure in connected cases. - (1) Where two or more cases pending before a Claims Tribunal arise out of the same accident, and any issue involved is common to two or more cases, such cases may, so far as the evidence bearing on such issue is concerned, be held simultaneously.

(2) Whereas action is taken under sub-rule (1) the evidence bearing on the common issue or issues shall be recorded on the record of one case and the Claims Tribunal shall certify under its hand on the records of any such other case, the extent to which evidence so recorded applies to such other case and the fact that the parties to such other case had the opportunity of being present, and, if they were present, of cross-examining the witnesses.

238. Award of compensation. - (1) The Claims Tribunal in passing orders, shall record concisely in a judgement the findings on each of the issues framed and the reasons for such findings and make an award specifying the amount of compensation to be paid by the insurers and the owner of the vehicle who may be found vicariously responsible for causing the accident and also the person or persons whom compensation shall be paid.

(2) Where compensation is awarded to two or more persons, the Claims Tribunal shall also specify the amount payable to each of them.

(3) The Claims Tribunal may in its discretion pass such order in respect of costs incidental to any proceedings before it as it may deem fit.

239. Receipt for compensation. - Upon payment of compensation a receipt shall be obtained by the Claims Tribunal and such receipt shall be forwarded to the Insurer concerned or, as the case may be, the owner of the vehicle, for the purpose of record.

240. Procedure to be followed by Claims Tribunal in holding enquiries. - Application of certain provisions of Code of Civil Procedure 1908; Save as otherwise expressly provided in the Act or these rules, the following provisions of the First Schedule to the Code of Civil Procedure, 1908 (V of 1908) namely, those contained in Order V, Rules 9 to 13 and 15 to 20, Order IX, Order XVIII, Rules 3 to 10, Order XVI, Rules 2 to 21, Order XVII, Order XXI and Order XXIII, Rules 1 to 3 shall apply to proceedings before a Claims Tribunal in so far as they may be applicable thereto.

241. Minor accident-Summary procedure. - Notwithstanding anything contained in these rules, in the case of minor accidents the Claims Tribunal may follow such summary procedure, as it thinks fit.

242. Form of appeal and contents of memorandum. - (1) Every appeal against the award of the Claims Tribunal shall be preferred in duplicate in the form of memorandum signed by the appellant or an Advocate or Attorney of the High Court duly authorised in that behalf by applicant and shall be presented within ninety days from the date of the award to the Registrar of the High Court or to such officer authorised by him in this behalf. The Memorandum shall be accompanied by a certified copy of the award.

(2) The memorandum in sub-rule (1) shall set forth concisely and under distinct heads the grounds of objection to the award appealed from without any argument or narrative; and such ground shall be numbered consecutively.

(3) Save as provided in sub-rule (1) and (2) the provisions of Order XXI and Order XLI of the First Schedule of the Code of Civil Procedure, 1908 (V of 1908) shall mutatis mutandis apply to appeals preferred to the High Court under Section 173.

Chapter X

Miscellaneous

243. Establishment of Motor Vehicles Department. - (1) The Motor Vehicles Department within the meaning of Section 213 of the Act shall be the Transport Department of Government of Chhattisgarh. The officer designated as Transport Commissioner, Chhattisgarh shall be in overall charge and control of the Department and subject to the general and specific guidance of the State Government. The following officers shall be deemed to be officers of the Motor Vehicles Department in terms of Section 213 of the Act, the officers in a lower category being subordinate to officers in the higher category.

Category	Designation of Officers
(1)	(2)
I.	Transport Commissioner.
II.	Secretary, State Transport Authority.
III.	Deputy Transport Commissioners.
IV.	(a) Assistant Transport Commissioners.
	(b) Regional Transport Officers.
	(c) Additional Regional Transport Officers.
V.	Assistant Regional Transport Officers.
VI.	Transport Inspectors.
VII.	Transport Sub-Inspectors.
VIII.	Assistant Transport Sub-Inspectors.
IX.	Transport Head Constables.
X.	Transport Constables.

(2) The Officers specified in categories V to X of sub-rule (1) above shall belong to the Chhattisgarh Transport Department Subordinate (Class III Executive) Service.

244. Jurisdiction of the officers of the Transport Department. - (1) The Transport Commissioner, the Secretary, State Transport Authority, the Deputy Transport Commissioners and Assistant Transport Commissioner posted in the Transport Commissioner's office shall exercise jurisdiction over the entire State of Chhattisgarh and the remaining officers shall exercise jurisdiction within the region or zone to which they are posted :

Provided that Transport Inspector and a Sub-Inspector posted to the office of the Transport Commissioner and any other Transport Inspector or Sub-inspector when accompanying the Transport Commissioner, Deputy Transport Commissioner or Assistant Transport Commissioners or when specifically directed in writing by the Transport Commissioner or the Deputy Transport Commissioners shall exercise jurisdiction throughout the State or Zone concerned.

245. Performance of functions of subordinate officers by superior officers. - Notwithstanding anything contained in these rules and subject to such general or special orders as may be issued by the Transport Commissioner in this behalf-

(a) The Transport Commissioner, Deputy Transport Commissioner or Assistant Transport Commissioners may at any time exercise the powers and perform the functions of a Regional Transport Officer or Transport Inspector under these Rules.

(b) A Regional Transport Officer, Additional Regional Transport Officers or Assistant Regional Transport Officer may, at any time, perform any of the functions of a Transport Inspector.

246. Performance of function of superior officers by subordinate officers. - Notwithstanding anything contained in these rules and subject to such general or special order, as may be issued by the Transport Commissioner, in this behalf-

(a) A Deputy Transport Commissioner may exercise the powers conferred under the Act and these rules and any other enactment in force, of the Transport Commissioner;

(b) An Additional Regional Transport Officer and Assistant Regional Transport Officer shall exercise the powers conferred under the Act or these Rules or any other enactment in force, of a Regional Transport Officer.

247. Powers including powers exercisable by police officers under the Act to be exercised by the officers of the Transport Department. - The officers of the Transport Department specified in Column (1) of the table below shall exercise the powers under the provisions of section of the Act as specified in column (2) of the said Table :-

	Officers	Sections of the Act
	(1)	(2)
1.	Transport Commissioner	Section 114 (1)
2.	All Deputy Transport Commissioners.	130 (1), 130 (2), 130 (3), 132 (1), 133, 134 (b), 136.
3.	All Assistant Transport Commissioners	158(1), 158 (2).
4.	Regional Transport Officers	158 (3), 154 (4)
5.	Additional Regional Transport Commissioners	202, 206 and 207.
6.	Assistant Regional Transport Officers.
7.	Transport Inspectors.
8.	Transport Sub-Inspectors.
9.	Assistant Transport Sub-Inspectors.

248. Uniform to be worn by officers in the subordinate transport service. - (1) The uniform to be worn by Transport Inspectors, Transport Sub-Inspector and Assistant Transport Sub-Inspector shall be as follows :-

(i) Dress on Duty-Blue woollen and one piece barret cap with badge, Khaki Shirt or bushirt, Whistle with Blue lanyard, Khakhi Socks and Brown boots;

(ii) Dress for formal occasions-Khakhi peak cap with badge. Khaki shirt whistle with blue lanyard, Khakhi trousers, brown cross belt with white metal fittings, khakhi socks and brown boots;

(iii) Winter Clothing-Woollen khakhi shirt, olive green jersey, Khakhi woollen, over coat and woollen khakhi socks may be worn with the dress;

(iv) Badges of rank-Transport Inspector, shall wear three stars with blue and red ribbon, Transport Sub-Inspectors shall wear two stars with red and blue ribbon and Transport Assistant Sub-Inspectors shall wear one star with red and blue ribbon. Cap badge stars and shoulder badges shall be as illustrated in the Filth Schedule to these Rules.

(2) The Uniform to be worn by Transport Constables and Constables shall be as follows :-

(i) Dress on duty-Blue barret cap with badge, khakhi shirt, whistle with blue lanyard, khakhi trousers, web belt, khakhi socks, and black boots.

(ii) Dress for formal occasions-Orange hackle, anklets and ammunition shall be worn on formal occasions.

(iii) Winter dress-Olive green jersey, khakhi woollen over coat and woollen socks may be worn during the winter season.

(iv) Badges of rank-Head constables shall wear red chevron on both shirt sleeves. The cap badge and shoulder badges shall be as prescribed in Fifth Schedule to these rules.

Note. - Sikh officer may wear Khakhi turban in place of barret cap or peak cap.

249. Certificate of appointment. - (1) Every officer of the Chhattisgarh Transport Department of Gazetted Service and the subordinate Transport Service shall be issued a certificate of appointment in Form C.G.M.V.R.-77 (C.A.P.P.). The certificate of appointment shall bear the signature and seal of the Transport Commissioner and shall be conclusive proof of the fact of appointment of the officer as such. The officer to whom the certificate of appointment has been issued shall keep it in his personal custody and shall surrender it when he ceases to be in the service of the Transport Department.

(2) In case the certificate of appointment is lost or stolen, the officer to whom it was issued shall immediately notify the fact of loss to his next superior officer, the Transport Commissioner and the nearest Police Station. Any person finding a certificate of appointment shall forthwith hand it over to the nearest Police Station and no person shall retain or in any way put to his own use, a certificate of appointment issued to an officer of the Transport Department.

250. Reward and Punishment. - (1) Officer belonging to the subordinate Motor Vehicles Department Service may be given special reward for :-

(i) Good Service or definite acts of good conduct, bravery or intelligence, or

(ii) For good detection of offence and prevention of evasion of taxes.

Rewards may take the form of either cash or commendation certificate or articles of value. The Authority competent to sanction reward of value upto Rs. 250/- shall be the Transport Commissioner, Reward of higher value shall require the sanction of the State Government. A cash reward shall not be less that Rs. fifty in the case of a Transport Inspector and Rupess twenty five in case of Transport Sub-Inspector and Assistant Transport Sub-Inspector.

(2) Notwithstanding anything contained in the Chhattisgarh Civil Service (Classification, Control and Appeals) Rules, 1966 the following punishment be imposed on any member of the subordinate Transport service by the officer and in the manner indicated herein below :-

(i) In the case of Transport Inspector. Transport Sub-Inspector and Assistant Transport Sub-Inspector, the Transport Commissioner or a Deputy Transport Commissioner may alter obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose fine of an amount not exceeding one month's pay.

(ii) In the case of Transport Head Constable and Transport Constable, the Transport Commissioner, Deputy Transport Commissioner, Assistant Transport Commissioner or Regional Transport Officer or Additional Regional Transport Officer may after obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose a fine of an amount not exceeding one month's pay.

(3) An appeal against the order of a Deputy Transport Commissioner, Assistant Transport Commissioner, Regional Transport Officer or Additional Regional Transport Officer shall lie to the Transport Commissioner whose orders shall be final.

251. Repeal and Savings. - On the commencement of these rules, the Chhattisgarh Motor Vehicles Rules, 1974, the Chhattisgarh State Transport Appellate Tribunal (Appeal and Revision) Rules, 1972, the Chhattisgarh Motor Vehicles (National Permits) Rules. 1975, the Chhattisgarh Motor Vehicles (Payment of Fee) Rules, 1974, and the Chhattisgarh Licensing of Agents, Collecting, Forwarding and Distributing Rules, 1972, in force in the State immediately before the commencement of these rules, shall stand repealed :

Provided that anything done or any action taken under any of the said rules so repealed, shall be deemed to have been done or action taken under the corresponding provisions of these rules unless such thing or action is inconsistent with any of the provisions of these rules.

The First Schedule

Form C.G.M.V.R.-1 (A.T.V.A.)

[See Rule 7 (i)]

An Application for the Grant of an Authorisation to Drive a Transport Vehicle

The Licensing Authority..........................................................................

I apply for the grant of an authorisation to drive a Transport Vehicle and forward herewith the following documents :

(1) Driving Licence No...........................................................................

Validity.....................................................................................................

Licensing Authority.................................................................................

Class of vehicle for which licence has been granted...........................

(2) A certificate issued by the Motor Driving Training School....................................

(3) A certificate of educational qualification, if any...........................................

Name of applicant (in block letters) .......................................................

Present address of applicant.................................................................

I have paid the fee of Rs....................................................................

Vide receipt No Book No / Try............

Chailan No...............dated...............................................................

Dated 199....

.........................................................

Signature or Thumb Impression
of applicant

Form C.G.M.V.R.-2 (D.T.V.B.)

[See Rule 8 (5)]

An Application for Duplicate of Transport Vehicle Authorisation Badge

The Licensing Authority.............................................

I (name in full)....................................................

Son of....................Resident of...............................

(Permanent Address).................................................hereby report that the original badge No is lost/ destroyed in the following circumstances :- ...................

(to be filled in)

..................................................................................................

2. I hold motor driving licence No. .......... issued by the licensing authority which is valid upto................

3. I hereby apply tor duplicate badge and tender Rs by cash receipt No Book No dated /Try Challan No....................................

4. I further declare that my motor driving licence has not been suspended or revoked and has not ceased to be valid by efflux of time.

Dated............

...................................................

Signature of the badge holder

Form M.RM.V.R.-3 (L.L.D.)

[See Rule 11 (1)]

Intimation of Loss or Destruction of Driving Licence and Application for Duplicate.

To,

The Licensing Authority............

I ..................................... of (Permanent address)....................... (Father's/Husband's) Name................................................hereby report that driving licence No..................issued by the Licensing Authority.............:.......on or about the......................:......day of ....... 199 .... has been lost/destroyed/or mutilated in the following circumstances :-

2. I hereby apply for a duplicate driving licence and tender the prescribed fees by cash/money order/cheque/challan No dated ..................

3. I attach three clear copies of a recent photograph of myself in passport size.

4. I further declare that my driving licence is not impounded by any authority.

5. I hereby declare that there has been following/no endorsement by the Court since the date of last renewal/grant

Date of endorsement and particulars of case	Court	Offence	Punishment
(1)	(2)	(3)	(4)

Dated.............199.....

............................................

Signature or thumb
impression of applicant.

............................................

Duplicate Signature or

Thumb Impression

............................................

Duplicate Signature or

Thumb Impression

For Use in the Office of the Licensing Authority

Part-I

Duplicate of driving licence No...........................................................................

First granted on has been issued by me on the day of 199..............................

Application refused vide letter No...............dated the...........to the applicant giving reason dated the 199 ....

...................................

Licensing Authority

Part-II

(Part II, III and IV will be printed on a separate sheet to Part I and will be used if the application is made to an authority other than the original licensing authority.)

Forwarded to the Licensing Authority...................for verification and completion of Part III.

Dated.............199.....

......................................

(Signature)

Licensing Authority.

Part-III

Returned to the Licensing Authority.................

The photograph and signature/Thumb impression have been compared with my records. No such driving licence appears to have been issued by this office.

I am not satisfied that the applicant was the holder of driving licence described.

I am satisfied that the applicant was the holder of a driving licence issued by this office as follows :-

(1) Name...........................................................................................

(2) Date of issue..............................................................................

(3) Last renewed by the Licensing Authority.................................

(4) Date of expiry.............................................................................

(5) Classes of vehicles...................................................................

(6) The driving licences :

(a) Carried authorisation to drive a transport vehicle, granted by

(b) Carried the following endorsements :-

Date...........

.....................................

Licensing Authority.

Part-IV

Returned to the Licensing Authority ............. for record.

A duplicate driving licence has been issued by me on the...........day of 199.....and a copy of the photograph affixed thereto is attached.

I have, in my letter No.............dated the declined to issue the duplicate driving licence applied for and I attach a copy of that letter.

Date ............. 199.....

.......................................

Licensing Authority.

Form C.G.M.V.R.-4 (L.L.D.)

(See Rule 14)

An Application for the issue of Duplicate of A Learner's Licence

To,

The licensing Authority...........................

I hereby apply for the issue of duplicate of my learner's licence No.....issued by the licensing authority..........and expiring on or about.......

I have remitted the prescribed fee of Rs................. for the issue of the duplicate learner's licence vide money receipt/ Treasury challan/Cheque No dated................

Dated ........... 199

.................................................

Signature or the Thumb
impression of the applicant

Form C.G.M.V.R.-5 (L.Tem.)

[See Rule 13 (1)]

Temporary Authorisation To Drive

I have taken possession of the licence hereunder described for the reasons...........

Name of holder...........................................................................

Father's Name...........................................................................

Present address.........................................................................

Driving Licence No.....................................................................

Issued by the Licensing authority..............................................

Date of expiry .................................................................

Entitling the holder to drive, vehicle of the following classes :

(1) Authorising the holder to drive a vehicle or vehicles of the above class or classes.............

(2) The holder is hereby exempted from the obligation to produce his licence so long as he is driving under this authorisation.

(3) This authorisation is valid until the ............. day of. or until the licence has been suspended or cancelled by competent authority, whichever is earlier.

Date............

..................................................

Seal and Signature of the authority
taking possession of licence.

The above authorisation is hereby extended upto the ............................day of on the same conditions.

Date............

..................................................

Seal and Signature of the
authority granting extension.

Form C.G.M.V.R.-6 (L.Ad.)

[See Rule 14 (1)]

An Intimation when an Addition has been made by one Licensing Authority Upon a Driving Licence Issued by Another Authority in Respect of the Classes of Vehicle which the Holder is Entitled to Drive.

From

To,

Driving Licence No...............dated the........issued by you for...........class of vehicle in favour of...........

Name..........................................................................

Name of Father/Husband........................................................

Permanent Address.............................................................

Present address .................................. has with effect from the.........day of 199.... been added by me to entitle the holder to drive the following further class of vehicles This addition has been registered at serial number..............of the driving licence register of my office.

Date ............. 199...

...................................

Licensing Authority.

Form C.G.M.V.R.-7 (D.L.R.)

[See Rule 14 (2)]

An Intimation Of Renewal Of Driving Licence.

From

To,

Driving Licence No..............dated the issued by you for..................class of vehicle and valid upto in favour of -

Name.........................................................................

Name of Father/Husband.......................................................

Permanent Address .......................................................................................................

Present address.................................. has been renewed by me for a period of three/five years with effect from the day of 199....This renewal has been registered at serial number .................. of the driving licence register of my office.

Date .............. 199...

...................................

Licensing Authority.

Form C.G.M.V.R.-8 (L.E.)

[See Rule 6 (1)]

An Intimation by Court of Endorsement on Driving Licence the Court of ...............................

To,

The Licensing authority.............

................................................................

Driving Licence...........dated the issued by you in favour of -

Name...................................................................

Name of Father/Husband.................................................

Permanent Address......................................................

Present address..............................has been endorsed by this Court in case........State Vs........as follows

Date of endorsement Section of the Motor Vehicles Act, 1988 and Rule 22 of the Central Rules.

Punishment ordered by the Court ..........................

Date ............. 199....

...................................

Seal and Signature

Copy forwarded to the Licensing Authority................by whom the Licence was last renewed on...................

Date ............. 199....

...................................

Seal and Signature

Form C.G.M.V.R.-9 (D.C.R.)

[See Rule 17 (1) (xi)]

Certificate of Refund issued by Driver of Stage Carriage

To,

Certified that Shri ................................... S/o............................... R/o ...............commenced his journey in Bus No from .................... to on dated against ticket No..................dated Due to failure of the vehicle at (Specify the place where the vehicle failed) onward journey could not be completed.

Therefore the passenger Shri...........is entitled for refund of amount of Rs...........a fare for the non-completed journey.

........................................

Signature of the Driver.

Form M.RM.V.R.-9-A (F.D.L.R.)

[See Rule 23 (2)]

Other Region Driving Licence Renewal Register

SI. No. and date of renewal or addition	D.L. No. and Issuing Authority	Date of initial grant	Name of holder with permanent address	Present address
(1)	(2)	(3)	(4)	(5)

Class of vehicle for which licence is valid and addition of class/classes datewise	Validity of licence Authority by which last renewed	Details of medical certificate, date of issue and Name of Doctor
(6)	(7)	(8)	(9)

Intimation letter No. and date sent to original licensing authority	Fee paid receipt and date	Signature of Licensing Authority	Photo of licence holder	Remarks
(10)	(11)	(12)	(13)	(14)

Form C.G.M.V.R.-10 (L.Con. INT)

[See Rule 26 (2) (i)]

An Intimation to Licensing Authority when Acting as a Conductor Without Licence

To,

I, ........... son of ........... residing at intend to act as a conductor of the stage* carriage running on route for a period of...................day from.............to............

I further declare that:

(a) My age today is................years.

(b) I neither held nor posses conductor's licence.

(d) I have acted on previous occasion as a conductor without a licence for the period from to on the service run by..........and have informed the licensing authority..................(vide letter dated the 199.............

Date.............

.........................................

Signature of applicant.

(To be forwarded through the permit holder of the stage carriage who intends to employ him.)

I, holder of permit in respect of route issued by authority employ the person of above particulars temporarily as conductor for the reasons..................

Date.............

...................................................

Signature of the permit holder.

*Strike out whichever is not applicable here specify name of area.

Form C.G.M.V.R.-11 (L.Con.A)

[See Rule 27 (1)]

An Application for A Conductor's Licence

1. Name ..............................................................

2. Name of Father......................................................

3. Date of birth (Proof to be attached)................................

4. Present Address.....................................................

5. Permanent Address...................................................

6. Educational Qualifications (Proof to be attached)...................

7. I enclose herewith Medical Certificate and First-Aid Certificate issued by Civil Surgeon or Distt. Health officer...................

8. I have not previously held a conductor's licence/previously held a conductor's licence issued by...............................

9. I have the following conviction/no conviction.......................

10. I am not disqualified for holding a conductor's licence.............

11. I hereby declare that I am not less than 18 years of age and that the above statement is true. I attach two copies of a recent photograph of myself of the size of six centimetres by five centimetres.

I further declare that, I ordinarily reside* /carry on business at in district...............................................................................................

12. I hereby tender Rs............. paid vide R. No...........Book No. ..........dated.........Try. Challan No.............................................

Date...........

.......................................

Signature of applicant

.......................................

Duplicate Signature
of applicant

*Strike out whichever is not applicable.

Form C.G.M.V.R.-12 (M.C.Con.)

[See Rule 27 (1) (a)]

Form Of Medical Certificate for A Conductor

(To be filled by a Registered Medical Practitioner)

1. Name of person examined..............................................

2. Father's Name.................................................................

3. What is the Applicant's apparent age............................

4. Is the applicant to the best of your judgement subject to epilepsy, vertigo or any medical ailment likely to effect his efficiency?

5. Does the applicant suffer from any heart or lung disorder which might interfere with the performance of his duties as a conductor?........................................................

6. Does the applicant suffer from any degree of deafness? If so, would the deafness impede easy converse with passengers?

7. Has the applicant any deformity or loss of members which would interfere with the efficient performance of his duties as a conductor?...............................................................

8. Does he show evidence of being addicted to the excessive use of alcohol, tobacco or drugs?............................................

9. Is he, in your opinion generally, fit as regards :-

(a) Bodily health, and...............................................

(b) Eye sight........................................................

10. Marks of identification...............................................

11. Signature or thumb impression of person examined......................

I certify that the person examined has affixed his signature in my presence and that to the best of my knowledge and belief the above statement is true and that the attached photograph is a reasonably correct likeness of the person described.

Name of Registered

Medical Practitioner.

....................................

Registration No.

............................

Signature

Space for photograph

(Registered Medical Practitioner shall also sign on the photograph in a manner that part of his signature is on the form).

Form C.G.M.V.R.-13 (F.A.)

[See Rule 27 (1) (b)]

Medical Certificate Showing Competency In First-Aid Work

(To be granted by the Member of St. John Ambulance Association of India)

I certify that Shri........son of aged about..........resident of..................has successfully undergone a course of training in First-aid and he is qualified to render it to the injured.

Dated..................

...........................................

Signature of the Member
of St. John. Ambulance
Association of India

Place.............................

Form C.G.M.V.R.-14 (L.Con.)

[See Rule 27 (4)]

Conductor's Licence

No..............................................................

Name (in full)...................................................................................

Son of..............................................................................................

Date of birth.....................................................................................

(Present address)............................................................................

(Permanent address)......................................................................

Photograph

.................................................

Affix Duplicate signature of
applicant from Form I, Con. A.

Is licenced as a conductor and has been issued-

Conductor's badge No.................................................................

This licence..........................................................................

Date... 199..

.......................................................

Signature of Licensing Authority.

This licence is hereby renewed upto the-

...........................day of...........................19 Licensing Authority

Date	Particulars of the orders of disqualification in brief	Endorsements Reasons for order of disqualification in brief	Signature of endorsing authority.
(1)	(2)	(3)	(4)

Form C.G.M.V.R.-15 (L. Con B)

[See Rule 28 (1)]

An Application for Renewal of a Conductor's Licence

To,

I hereby apply for a renewal of my conductor's licence No. ..... which is due to expire/has expired on and was issued to me on the.........................day of 199... by the Licensing Authority.

I attach herewith the Valid First-Aid Certificate issued by the Civil Surgeon or the District Health Officer and Medical Certificate.

I hereby declare that I am not subject to any disease or disability that is likely to hamper me in the performance of my duties as a conductor of stage carriage.

I hereby tender Rs.............paid vide R.T No...........

Book No..........................	Dated..........................
	...................................
Dated ..................... 199...	Signature of Applicant.

Form C.G.M.V.R.-16 (L. Con B.B.)

[See Rule 28 (3)]

An Intimation of Renewal of A Conductor's Licence

From :

To,

Conductor's Licence No. ...................... dated issued by you in favour of ................ (name) Father's name......................Permanent address has been renewed by me for a period of 3 years with effect from the...............day of..........19....

Dated............ 199....

..................................

Licensing Authority

Form M.RM.V.R.-17 (Con Cert.B)

[See Rule 32 (1) (xiv)]

Certificate of Refund issued by Conductor of Stage Carriage

To,

Certified that Shri .............. S/o R/o........... has commenced his journey in Bus No. against ticket number from to .............. on dated Due to failure of the vehicle at..........(Specify the place where vehicle failed) onward journey could not be completed. Therefore the passenger Shri .................is entitled to refund of amount of Rs.............fare for the non-completed journey.

Dated............199...

................................................

Signature of the Conductor.

Form C.G.M.V.R.-18 (C.L.D.)

[See Rule 35 (1)]

An Intimation of Loss or Destruction of Conductor's Licence and Application for Duplicate

I, ......... of (Permanent address) and (Present address)..........(Father's Name) hereby report that conductor's licence No............issued by the Licensing Authority ............ on or about the.. day of ..............19... has been lost/to be filled in/destroyed in the following circumstances.............................

2. I hold a conductor's badge No............... issued by the Licensing authority...........................

3. I hereby apply for a duplicate conductor's licence and tender the prescribed fee Rs by...................

4. I attach two clear copies of a recent photograph of myself, of the size, of six centimetres by five cm.

Dated............199......

.......................................

Signature of applicant

Part-I

Duplicate of conductor's licence No first granted on.................has been issued by me this day of.....................19.....Application refused in letter No...........dated the............19.. to the applicant giving reasons.

Dated ........199 ....

..................................

Licensing Authority

Part-II

(Part II, III and IV will be printed on a separate sheet to Part I and will be used if the application is made to an authority other than the Original Licensing Authority.)

Forwarded to the Licensing Authority ................ for verification and completion of Part III.

Dated.................19......

..................................

Licensing Authority

Part-III

Returned to the Licensing Authority.........................................................

The photograph and signature have been compared with my records.

No such conductor's licence appears to have been issued by this office.

I am not satisfied that the applicant was the holder of the conductor's licence issued by this office as follows :-

(1) Badge No................................................................................

(2) Conductor's Licence No..................................,...............................

(3) Date of issue...........................................................................

(4) Date of expiry..........................................................................

Date............19.....

..................................

Licensing Authority

Part-IV

Returned to the Licensing Authority for record. A duplicate has been issued by me on the day of 199.... and a copy of the photograph affixed thereto is attached.

I have in my letter No dated declined to issue the duplicate conductor's licence applied for and I attach a copy of that letter.

Date ........... 199......

..................................

Licensing Authority

Strike out alternative not required.

Form C.G.M.V.R.-19 (D.C.B.)

[See Rule 38 (2)]

An Application for Duplicate of Conductor's Badge

To,

The Licensing Authority.........................................................................

I (name in full) .......... of (Permanent address) ..... and (present address) hereby report that conductor's badge No issued by you is lost/destroyed in the following circumstances.

..........................................................................................................................................................(to be filled in).............................................................................

2. I hold conductor's Licence No........................issued by you which is valid upto...........

3. I hereby apply for a duplicate conductor's badge and tender (rupees ten) by cash/money order/cheque/challan.

4. I further declare that my conductor's licence has not been suspended or revoked and has not ceased to be valid by efflux of time.

Dated.............. 199..........

........................................

Signature of Applicant.

Strike out alternative which is not required.

Form C.G.M.V.R.-20 (Cr. Tem.A)

[See Rule 45 (1)]

An Application for Temporary Registration

1. Full name, name of father or husband and address of person to be registered as registered owner....................................

2. Age of person to be registered as registered owner..............................

3. Name and address of the person from whom the vehicle is purchased ...........................................................

4. Date of purchase................................................................

5. Maker's name....................................................................

6. Class of Vehicle................................................................

7. Type of body....................................................................

8. Year of manufacture.............................................................

9. Number of cylinders............................................................................................

10. Horsepower......................................................................

11. Maker's classification or, if not known, wheel base......................

12. Chassis number...........................................................

13. Engine number............................................................

14. Seating Capacity.........................................................

15. Unladen weight...........................................................

16. particulars of previous registration and registered number (if any)........................................................................

17. I hereby declare that this vehicle had not been registered in any State of India...............

Additional particulars to be completed only in the case of transport vehicles other than motor cars.

18. Colour or Colours of body, wings and front and end.......................

19. The place where the vehicle is proposed to be removed....................

20. The address of the owner at the place where the vehicle is proposed to be removed......................................................

21. A sale certificate in Form 21 of the Central M.V. Rules, 1989

22. I have paid the fee of Rs vide R. No............................Book No. ............T.C. No......................dated....................................

Dated ..............199...

...........................................

Signature of Applicant.

Form C.G.M.V.R.-21 (C.R. Tem.)

[See Rule 45 (3)]

Temporary Certificate of Registration

Temporary registration mark....................................................

Name, name of father/husband and address of owner..............................

Description of Vehicle

1. Class of vehicle.....................................................

2. Maker's name.........................................................

3. Type of Body.........................................................

4. Seating capacity.....................................................

5. Colour...............................................................

6. Engine Number........................................................

7. Chassis Number.......................................................

Under the provision of Section 43 of the Motor Vehicles Act, 1988, the vehicle described above has been temporarily registered by me and the registration is valid until the day of 19.... Details of M.V. tax paid amount R. No Book No T.C. No dated

Dated............. 199..

..............................................

Signature and designation
of Registering Authority or
Issuing Authority.

Form C.G.M.V.R.-22 (C.F.A.)

[See Rule 48 (2)]

An Application for Grant/renewal of Certificate of Fitness

To,

The Registering Authority/Authorised Testing Station.

..........................................................................................

I hereby apply for the issue/renewal of a certificate of fitness as required by Section 56 of the Motor Vehicles Act, 1988.

Registration mark of vehicle....................................................

Name of owner...................................................................

Place where the vehicle is ordinarily kept......................................

Name of manufacturer of vehicle.................................................

Manufacturer's model or if not known, wheel base................................

Date of registration............................................................

Type of vehicle.................................................................

Engine No.......................................................................

Chassis Number..................................................................

Particulars of any previous certificate of fitness granted in respect of the vehicle.........................................................................

Authority by which granted......................................................

Date when certificate of fitness ceased to be valid.............................

Reasons for a cessation of validity.............................................

Reasons for not producing certificate of fitness................

Amount of fee Rs paid vide R. No Book No T.C....................................dated ..........................................................................

I also enclosed herewith the tax clearance certificate as required under Rule 73 of Central Rules, and valid insurance certificate number issued by...........having validity from to..................

Date................ 199.....

Signature or thumb
impression of Applicant.

Form C.G.M.V.R.-23 (T.C.C.)

[See Rule 48 (2)]

Tax Clearance Certificate to be Submitted to the Testing Station

To,

Certified that all the taxes have been paid in respect of the Vehicle bearing Registration Mark.................have......and registered in the name of Shri...........upto.........

No tax arrears or any compounding fee under sub-sections (5) and (6) of Section 86 of the Act is due against the said vehicle/owner.

Place..............	Regional Transport Officer
Date .............	............................................
	............................................

Form C.G.M.V.R.-24 (C.F. Sub.)

[See Rule 48 (3)]

Temporary Authorisation of use of Vehicle when the Certificate of Fitness Has Expired

The certificate of fitness of ........... Registration mark ......... last renewed by for has expired.

I hereby authorise the use of the vehicle until the day of................19.. provided that it is forthwith renewed with all reasonable despatch to the area of the authority by whom the certificate of fitness is due to be renewed :

Provided also that, while being used this authorisation, the vehicle shall not :-

(a) Carry more than persons excluding the driver.

(b) Carry any goods.

........................................................

Signature and Jurisdiction of
the Inspector of Motor Vehicles.

Dated on the day of 19.

(1) Here, enter brief description of vehicle.

(2) Strike out if not required.

To,

I have today 19... authorised temporarily the use of motor vehicle No..........tor its removal to..................

The C.F. sub-issued is valid upto........

...............................................

Signature and jurisdiction of
Inspector of Motor Vehicles.

Form C.G.M.V.R.-25 (M.V.INS)

[See Rule 48 (4)]

Inspection Report of A Transport Vehicle

Registration Number...................

General

Note. - Inspecting officer will fill-in the inspection report at the lime of grant/renewal or refusal of a certificate of fitness.

1. Name and designation of Inspecting officer/Authorised testing station...................................................................

2. Date of Inspection.....................................................

3. Place of Inspection....................................................

4. Last certificate of fitness issued by... from.... to...................

5. Fee Rs for grant/renewal of C.F. paid vide C.R./TC. No.................

dated (Proof to be enclosed)...........................................

Part-II

Verification of Particulars of Registration Certificate.

Note. - Details will be entered after verification of the physical features of the vehicle with the particulars noted in the certificate of registration.

1. Name and address of registered owner...................................

2. Registration mark, class and type of vehicle...........................

3. Make, Model and Type of body (cab, bus, truck, delivery van, Tanker etc.).....................................................................

4. Date of initial registration...........................................

5. Chassis No.............................................................

6. Engine No.....................................................................................

7. Wheelbase.....................................................................................

8. Seating Capacity..............................................................................

9. G.V.W.........................................................................................

10. U.L.W...............................................................................................................................................................................

11. Number and Size of Tyres :-

Front axle No. Size

Rear Axle

Any other axle

12. Comments of Inspecting officer...............................................................

Part-III

Currency of Records

Note. - Details will be entered of a reference to the connected documents and report of the section concerned.

(a) Permit No. (if any) ........... Validity................ route/ area .....................issuing authority...............................................................................

(b) Insurance certificate No Validity upto ... Issued by the Insurance company of places..............................................................

(c) Tax clearance certificate/N.O.C. No dated.................issued by ...............................................................................

(d) Motor vehicle Tax paid upto..............at R.TO..........................................

(e) Reported dues of Taxes/Penalty/Interest or pending case of Section 86..................................................................................................................

(f) Certificate of Asstt. Controller of Weights and Measures regarding sealing of taxi meter, received vide No dated............................

(g) Remarks of the Inspecting Officer.........................................................

Part-IV

Condition of Important Units and Systems

Note. - State the condition as satisfactory or defective. If the condition is defective, state the defects in briefs.

1. Front Axle, springs and steering system-including kingpin, Bushes, Bearings, Wheel alighment, turning circle, wheel free movement/joints, U-belts, and other items of units......................

2. Fuel and Electric System including performance of fuel line, lamps Electric Horns, Mandatory signalling device and other items...................................................................

3. Engine performance including clutch, gears, propeller shafts, Exhaust system, Differential, U-joints Transmission system..............

4. Chassis Frame, Rear Axle and Rear Springs-including Pins/claimps, U-belts, Bushes and other related items..................

5. Body-including paint work safety glasses wind screen and condition of body installed on chassis/frame with particular references to rattling, tilt and fasttenings of body etc..........

6. Wheels and Tyres-including performance of braking system and other related units...............................................

7. Compulsory and emergency equipments including bulb, horn, wind screen wiper, rear view mirror, speedometre, Tool box, Spanner wheel, luggage carrier, Tarpaulin Taxi-meter, First-Aid Box, route board, and other items.................................

Part-V

Measurements and Exhibition

Note. - Details will be entered on physical measurements. A sketch map will also be attached indicating board measurements of the vehicle. In the case of P.S.V. other than motor cab, sketch map will also indicate seating arrangement, and various measurements inside of the body. After completion of sketch map it will be signed with date by the Inspecting officer and representative of the owner.

1. Board Measurements :-

(a) Overall length..............................cms.

(b) Overall Width..............................cms.

(d) Size of separate Driver's Cabin sq. Cms.

(e) Size of loading platform available in Goods Carriages..............Sq. Cms.

(f) Size of Tank of a Tanker :-

(i) Diameter of Tank.......................Cms.

(ii) Length of Tank....................... Cms.

(iii) Capacity of Tank................... Litres.

2. Floor spaces in a P.S.V. other than Motor Cab.

(a) Total floor space.........................sq. cm.

(b) Space for Driver's seat...................sq. cm.

(d) Size of gangway cm x cm = Sq. Cm.

(e) Idle space for front door cm x.............cm = sq. cm.

(f) Idle space for back dQor cm x cm = sq. cm.

(g) Floor space available for passengers seat sq. cm.

(h) No. and size of seats found in the vehicle :-

	Number	Size of each scat		Size of total seats
(i) Single Seat	..............	..................		....................
(ii) Double seat	..............	..................		....................
(iii) Three seats in a row	..............	..................		....................
(iv) Four seats in a row	..............	..................		....................
(v) Six seats in a row.	..............	..................		....................
Total	Sq. Cm...............................................		Sq. Cm..................................................

(i) Number of passenger's seats which shall be installed as per available floor space.................................

3. State the position in "Yes" or "No".

(a) Registration mark, exhibited properly...............................

(b) Compulsory particulars displayed on the left side of the body.....................................................................

(c) Class label and emergency informations panel as required by sub-rule (2) of Rule 134 of the Central Rules, are marked on the goods carriage used for transporting dangerous or hazardous goods....................................................................

(d) Emergency door provided properly in a P.S.V. other than Motor Cab ....................................................................

(e) Route Board exhibited properly on a P.S.V...........................

(f) Taxi distinguishing marks, exhibited properly.......................

(g) First-Aid box provided as per specification .......................

(h) Cleanliness maintained properly.....................................

4. Any comments, observations or defects worth mentioning (State all the defects in brief)....................

Part-VI

Order of Grant/refusal

1. Issue/renewal of certificate of fitness is refused for the reasons that the vehicle does not comply with requirements of the M.V. Act, 1988 and the rules made thereunder vide the above defects.

2. Issue/renewal of certificate of fitness is hereby sanctioned for the period from to as the vehicle comply with the requirement of the M.V. Act, 1988 and the rules made thereunder.

Place...............

Dated ............

...............................................

Signature and designation
of Inspecting Officer/
Authorised Testing Station.

Form C.G.M.V.R.-26 (D.F.C.R.)

[See Rule 49 (1) (a)]

Datewise issue and Check Register of Certificate of Fitness

S. No.	Date	Vehicle Number	Type of Vehicle	Fee Paid and receipt No.
(1)	(2)	(3)	(4)	(5)

Validity		Name of Inspecting officer	Date of next Inspection	Signature
from	to
(6)		(7)	(8)	(9)

Form C.G.M.V.R.-27 (V.F.C.R.)

[See Rule 49 (1) (4)]

Vehiclewise issue Register of Certificate of Fitness

Vehicle No................................				Type of Vehicle................................
S. No.	Date of App.	Fee Paid		Name of Inspecting Officer	Name and Signature of the granting officer	Validity
S. No.	Date of App.	Amount	Receipt No.	Name of Inspecting Officer	Name and Signature of the granting officer	From	to
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

Form C.G.M.V.R.-28 (F.C.S.)

[See Rule 49 (2)]

Monthly Report of issue of Certificate of Fitness

Name of Month	Name of office	Name of Officer	Name of F.C. granted	Name of F.C. Rejected
				RTO/Add. R.T.O.

Form C.G.M.V.R.-29 (C.F.C.)

[See Rule 50 (2)]

Notice Stating Reasons for Cancellation of Certificate of Fitness

Office of the Regional Transport Officer (C.G.)

dated the...............................

No. ...............................

To,

Whereas I am satisfied that your Motor Vehicle No has ceased to comply with the requirements of the Central Motor Vehicles Rules, 1989 and the Chhattisgarh Motor Vehicles Rules on account of the mechanical defects mentioned below. I hereby cancel the certificate of fitness in accordance with Section 56 (4) of the Motor Vehicles Act, 1988, until such time as it has been required and passed as mechanically fit by this office.

Please note that the certificate of registration and any permit granted in respect of this vehicle shall also be deemed to be suspended until a new certificate of fitness has been obtained.

Registering Authority............. (C.G.)

Form M.RM.V.R.-30 (C.F.X.)

[See Rule 50 (3)]

Temporary Authorisation for the Removal of A Motor Vehicle when the Certificate of Fitness has been Cancelled

Registration mark of vehicle..................................................

Make and model................................................................

Type of Vehicle...............................................................

Certificate of fitness....................Number..............................

Issued by.............................Last renewed by.........................

Date of inspection............................................................

Name and address of owner.....................................................

The vehicle described above fails in my opinion to comply with the provisions of Chapter VII of the Motor Vehicles Act, 1988, Central M.V Rules, 1989, and the C.G. Motor Vehicles Rules, 1992, because of the following defects :

I have therefore impounded the certificate of fitness. The vehicle may be produced for re-inspection at..................on..........or at the office of the Regional Transport Officer................on or before the.............day of........19.... The vehicle may be driven to the place for repairs and thereafter to the place ................. It shall not be driven at a speed in excess of.....kilometres per hour. No passenger and goods may be carried in it. For special reasons.............Kg. of load (goods) may be carried upto place.

Dated.................

Signature and designation
of Authority.

Form C.G.M.V.R.-31 (C.F.L.D.)

[See Rule 51 (1)]

Intimation of Losses/Destruction of Certificate of Fitness and Application for The Issue of a Duplicate Certificate of Fitness in place of the Certificate Lost/Destroyed Torn/Defaced.

To,

The Registering Authority/Authorised Testing Station

..........................................................................................

The certificate of fitness of my motor vehicle the registration mark of which is ........... has been lost/destroyed/torn/defaced in the following circumstances :-

I hereby declare that to my knowledge the said certificate of fitness has not been either suspended or cancelled under any of the provisions of the Act or Rules made there under and I herewith deposit the fee of Rs vide R. No Book No..................... dated .......... and apply for the issue of a duplicate certificate of fitness.

Address.............

Dated.................19....

..................................................

Signature/Thumb impression
of Applicant.

Form C.G.M.V.R.-32 (C.R.T.I.)

[See Rule 54 (2)]

Communication to Original Registering Authority for Transfer of Ownership of Motor Vehicle

Dated the ....

No. ..........

From :

The Registering authority..............

To,

The Registering Authority.....................

Motor Vehicle No registered by you in the name of (Transferor) Shri............has with effect from the....day of......... 19.... been transferred to the name of (Transferee) Shri .................. son/daughter/wife of.............resident of..........

The other party to the hire purchase agreement* /lease* /hypothecation has been consented lo the transfer and has entered into an agreement of hire purchase* /lease* /hypothecation with the transferee and accepted the transferee as hirer, lessee or mortgagee.

All the endorsement of hire purchase* /lease* /hypothecation in the name of has been cancelled with effect from .....................

Registering Authority (C.G.)

Copy forward to :

1. The Registering Authority.... (who recorded the last transfer of ownership/H.P.A. endorsement) for information.

2. Shri/M/s.............(Party H.P.A./lease etc.) for information.

Registering Authority (M.P)

*Strike out in applicable.

Form C.G.M.V.R.-33 (R.M.I.)

[See Rule 55 (3)]

Intimation of Assignment of New Registration Mark and Call for Records from Original Authority

Dated..........

No...............

From :

The Registering Authority..............(C.G.)

To,

The Registering Authority..................

The motor vehicle bearing registration mark assigned by you and bearing following particulars has been brought and kept in this State on..........

(1) Engine No...................................................................................................

(2) Chassis No...................................................................................................

(3) Type of body.................................................................................................

(4) Class of Vehicle............................................................................................

(5) Maker's name................................................................................................

(6) Year of manufacture.........................................................................................

(7) H.P.A. with....................................................................................................

It has been assigned the fresh registration mark in this office in accordance with Section 47 of the Motor Vehicles Act, 1988.

You are requested to take a note of the same and to forward the registration record of the vehicle or a certified copy thereof to this office along with a photocopy of the chassis impression of the said vehicle.

Registering Authority............ (C.G.)

Copy forward to :-

1. Shri/M/s...................................................................(other party to H.P.A./hypothecation i.e. financer) for information.

2. Incharge of tax section for information and record.

Registering Authority............ (C.G.)

Form C.G.M.V.R.-34 (B.T.I.)

[See Rule 59 (1)]

Notice in Regard to an Alteration in a Motor Vehicle

To,

I..................I he owner of the motor vehicle No...............residing at............. hereby give you the notice under Section 52 (1) of the Motor Vehicles Act, 1988 that I desire to make the following alterations in the said vehicle

Dated.................

....................................

Signature of Owner.

(for the use of the Regional Transport Office)

Office of the Regional Transport Officer..................... (C.G.)

dated the..................

No............................

To,

Approval is hereby accorded/refused under Section 52 (2) of the Motor Vehicles Act, 1988 for making the following alterations in the Motor Vehicle No. ...........

Registering Authority ................ (C.G.)

Form C.G.M.V.R.-35 (M.V.T.)

[See Rule 60 (1)]

Intimation of Theft of Motor Vehicle to the State Transport Authority, Chhattisgarh

Dated the ...............

No. ................

From :

To,

It is hereby informed that Shri/Shrimati has reported that his/her Motor Vehicle has been stolen away from the place ................... on A complaint to that effect has been registered with this Police Station under C/r number...............

The details of the Motor Vehicle are as follows :-

1. M.V. No.................. Register at (name of R.T.O.Office...........)

2. Name of the registered owner.......................................................................................................

3. Address of the registered owner....................................................................................................

4. Make...............................................................................................................................

5. Model..............................................................................................................................

6. Chassis No.........................................................................................................................

7. Engine No..........................................................................................................................

8. Colour.............................................................................................................................

9. Any other identification mark of the vehicle.......................................................................................

It is requested to inform all the Registering Authorities in the State accordingly.

In-Charge, Police station.........................................................................................................

Copy-forwarded to the Registering Authority.......................................................................................for necessary action.

In-charge, Police Station............

Form C.G.M.V.R.-36 (M.V.T.R.)

[See Rule 60 (2)]

Intimation of Theft of Motor Vehicle to all Registering Authorities in the State

Office of the State Transport Authority, Chhattisgarh, Gwalior.

Dated the...........

No......................

To,

It is informed by .......... police station that a motor vehicle of the following description has been stolen away from the place on A complaint to that effect has been registered under number......................You are requested to instruct the executive staff to keep a vigilant watch on the motor vehicle and if found lying, detain the same or hand over to the nearest Police Station along with the person in possession of the vehicle and report the matter to this office. In case the motor vehicle is brought to you for transfer of ownership, do not transfer the vehicle in any other name and inform the police authorities and detain the vehicle.

The details of the motor vehicle are as follows :-

1. Motor Vehicle No.................................................................................

2. Name of the registered owner.................................................................................

3. Address of the registering owner.................................................................................

4. Make.................................................................................

5. Model.................................................................................

6. Chassis No.................................................................................

7. Engine No.................................................................................

8. Colour.................................................................................

9. Any other identification mark.......................................................................

.................................................

Secretary,
State Transport Authority,
Chhattisgarh, Gwalior.

Office of the Registering Authority .................... (C.G.)

dated the....................

No...................

Copy forwarded to ....................... for information and necessary action.

Registering Authority (C.G.)

Form C.G.M.V.R.-37 [M.V.T. Reg. (T)]

[See Rule 60 (3)]

Register of Stolen Vehicles to be Maintained by the Office of the State Transport Authority, Chhattisgarh

S. No.	M.V. No.	Make	Model	Chassis No.	Engine No.	Colour
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Name of Owner	Intimation received from P.S	Ref. and date	R.A.S. intimated on.	Whether traced details of information received	Any other Remark
(8)	(9)	(10)	(11)	(12)	(13)

Form C.G.M.V.R.-38 [M.V.T. Reg. (R)]

[See Rule 60 (4)]

Register of Stolen Vehicles, to be Maintained by Registering Authority

SI. No.	M.V. No.	Make	Model	Chassis No.	Engine No.	Colour
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Name of Owner	Intimation received from P.S	Ref. and date	Whether traced details of information received	Any other Remark
(8)	(9)	(10)	(11)	(12)

Form C.G.M.V.R.-39 (M.V.T.B.R.)

[See Rule 60 (5)]

An Intimation Of Traced Motor Vehicle By The Concerned Police Station

Dated the ..................

No. ......................

To,

It is hereby informed that the motor vehicle No which was stolen on and informed to the Secretary, State Transport Authority on................................................................under reference No has been traced out on...............

You are, requested to cancel the look out notice in the matter.

In-charge Police Station

...........................................

Dated the..........................

No.............................

C.C. forwarded for necessary action to the Regional Transport Authority

In-charge Police Station

...........................................

Form C.G.M.V.R.-40-41 (R.P.A.D.)

[See Rule 65 (8) (a) and (b)]

Return of Pending Application for Permit and Disposal Thereof

Office.....................

Month.......................

Year.....................

S. No.	Application made for
(1)	(2)

1. No. of applications pending for grant of permit at the beginning of the month...........................................................

2. No. of applications received during the month........................

3. No. of applications disposed of during the month.....................

4. Applications on which permits granted................................

5. Applications which are refused.......................................

6. No. of applications Pending at the end of the month..................

7. No. of temporary permits which granted pending renewal temporarily............................................................

8. No. of such vehicles/routes which are being operated, exceeding six months on the basis of temporary permits granted, (pending renewal).......................................................................................

Class

Stage carriage	Contract carriage	Goods Carriage	Taxi Cab	Auto Rikshaw	Tempo	Mini-bus	City Bus	National Permit goods carriage
(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Form C.G.M.V.R.-42 (S.C.P.A.)

[See Rule 72 (1) (a)]

An Application for A Permit in Respect of Grant/Renewal/Countersignature of a Stage Carriage/Reserve Stage Carriage

To,

The Regional/State Transport Authority...........(C.G.)

In accordance with the provisions of Sections 69, 70 and 71 of the Motor Vehicles Act, 1988 I/we the undersigned hereby apply for a permit under Section 66 of that Act in respect of stage carriage/reserve stage carriage as hereunder set out:-

1. Full name..........................................Age.........

2. Name of Father (in the case of an individual)..................

3. Full address...................................................

House No Lane No.......................Vill/City..............

Tahsil............District..............Pin Code No..........

Tel. No...............

4. Whether the applicant is :-

(i) Scheduled Castes/Schedule Tribe...........................

(ii) Ex-serviceman............................................

(iii) Educated Unemployed......................................

(iv) Swatantrata Sangram Senani................................

(Proof to be enclosed).

5. The route or routes or the area for which the permit is desired sketch map of the route showing the stages in-between the terminal of the route.............................................

6. Number of trips

7. Distance of the route .................... pacca ................ Kaccha................(Proof to be attached).

8. Details of the vehicle offered to operate on the route applied for :-..........

Vehicle No.................... Model Make......... Seating Capacity....................(Proof to be enclosed).

9. Proposed stagewise time table..........................

10. The number of vehicles intended to be kept in reserve to maintain the service and to provide for special occasion on the route applied for. (applicable in case of an application for stage carriage permit)....................................

11. Applicable in case of application for reserve stage carriage permit:-

(a) Details of reserve stage carriage for which reserve stage carriage permit is desired :-

Vehicle No.	Model and Make	Seating capacity	Classification Ordinary/Express/Deluxe.
(1)	(2)	(3)	(4)

Details of stage carriage permits against which reserve stage carriage will be used
Permit No.	Route	Validity	Classification of Service	Remarks
(5)	(6)	(7)	(8)	(9)

(b) Details of reserve stage carriage permits already held by the applicant:-

S. No.	Reserve Stage Carriage Permit No.	Validity	Vehicle No.	Make and Model	Classification of Service Ordinary/Express/Deluxe.	Seating Capacity
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Details of stage carriage permits on which vehicle mentioned in column 4 is
authorised to use as reserve stage carriage.

Stage Carriage Permit No.	Daily Trips	Vehicle No.	Route
(8)	(9)	(10)	(11)


Validity	Make and Model	Seating capacity	Classification of service
(12)	(13)	(14)	(15)

12. The arrangements intended to be made :-

(a) For the housing maintenance and repairs of the vehicle.

(b) For the comfort and convenience of passengers.

13. Any other information as desired by the R.TA.

(a) Whether the proposed route is covered by any notified scheme, if so, the portion of route covered by any notified scheme if so specified number, portions overlapping covered with the distance in kilometre.

(b) Other information-

(i) .....................................

(ii) ....................................

(iii) ....................................

14. Particulars to be furnished in case of application of renewal :-

(i) Permit No.................................

(ii) Valid upto.............w.e.f.............

(iii) Route/area..............................

(Attach route map)

(iv) Trips....................................

(v) Details of vehicle covered by the permit,-

(a) Vehicle No...........................

(b) Type of vehicle .....................

(d) Year of manufacture..................

(e) Make of Model........................

(f) Seating Capacity.....................

(vi) Time Table sanctioned....................

(vii) Whether the applicant has been declared insolvent or decree for payment of debts remaining unsatisfied within 30 days prior to the date of consideration of application, (viii) Whether the applicant had been punished twice for any of the following offences within 12 months reckoned from 15 days prior to the date of consideration of application as a result of the operation of stage carriage service by the applicant, namely :-

(a) Ply by any vehicle :

(i) Without payment of tax due on such vehicle.

(ii) Without payment of tax during grace period allowed for payment of such tax and than stop the plying such vehicle.

(iii) On any unauthorised route.

(iv) Prolong unauthorised trips.

15. Particulars of all stage-carriage permits held by the applicant or held by him in the name of any other person and permits held by any company of which the applicant is a director.

No.	Permit No.	Name of the permit holder and address.	Route	Validity of Permit
(1)	(2)	(3)	(4)	(5)

Daily Trips	Vehicle No.	Make and Model	Seating Capacity	Classification of service	Remarks
(6)	(7)	(8)	(9)	(10)	(11)

16. Applicable only in the case where permit applied for is required to be counter-signed by other authority :-

(a) Permit No.........................................................

(b) Validity..........................................................

(d) Route with intermediate station...................................

(f) Date of grant/renewal order of original granting authority... (enclose certified copy of grant order).

(g) Details of the portion of the route falling in the area of countersigning authority..............................................

(h) Distance of the route :-

(i) Total distance..............................................

(ii) Distance in the area of original granting authority .......

(iii) Distance in the area of countersigning authority..........(Attach complete route map indicating intermediate station).

I, hereby, declare that the above statement is true and agree that it shall form part of conditions of any permit is to me.

I enclose herewith the fee of Rs............vide PL No..........Book No............Treasury Challan No........... Date...........

Dated...........

Place...........

...............................................

Signature or thumb
impression of the Applicant.

(To be filled in the office of the Transport Authority)

1. Date, of receipt of application Registration No.......................

2. Amount of fee Rs Received vide R. No Book No..................Dated................

3. Date of publication of substance on the office notice board.....................

4. Date of final hearing...........................

5. Granted/Granted in modified form/Rejected vide S.TA /R.TA order dated issued in case No.........................

6. Communication sent vide registered letter No dated....................

7. Permit No issued on and validity given upto...........................

Certified that the disposal of application and details of permit issued are noted in application register and permit register respectively.

Secretary,

State/Regional Transport Authority
...............................................(C.G.)

Form C.G.M.V.R.-43 (C.C.P.A.)

[See Rule 72 (1) (b)]

An Application for Grant/renewal of a Permit in Respect of a Contract Carriage to be Regularly so Used

Taxi Car/Auto-Rickshaw/Contract Carriage/Omnibus/Maxi Cab/Three Wheeler Tempo.

To,

The Regional Transport Authority,

........................................................

In accordance with the provisions of Sections 69, 73 and 74 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply for the permit under Section 66 of the Act in respect of a contract carriage as hereunder set out:-

1. Full name of applicant/ *Company..........................................(Father's/ *Husband's Name)

2. Age.......................................................................

3. Full Address II. No.......................................................

Name of Road/Lane........................................................

Name of Locality.........................................................

Town City................................................................

Pin Code No..............................................................

4. Telephone No..............................................................

5. Whether the applicant belongs to :-

Scheduled Caste/ *Scheduled Tribe/ * Ex-service-men/ * Educated unemployed graduate/ *Swatantrata Sangram Senani.............(Attach Proof).

6. Area or route for which permit is required.......................................

*7. Details of Type of Vehicle offered for permit :-

(a) Type of vehicle......................................................

(b) Make and Model.......................................................

(d) Year of manufacture offered..........................................

*8. Details of ready vehicle offered for permit:-

(a) Vehicle No

(b) Make and Model.

(d) Year of manufacturing............................

(e) Seating Capacity...........

9. Arrangement made for customers to contact permit holder, office address and phone number.........................................

10. Particulars of any stage carriage or contract carriage permit valid in the State or any other State and held by the applicant in respect of:-

(a) This vehicle........................................................................................................

(b) Any other vehicle....................................................

11. Particulars of any permit held by the applicant in respect of the use of any transport vehicle in any state during the last four years which has been the subject of any other order of suspension or cancellation...............................

*12 I am owner of the vehicle No (certificate of Registration of which is enclosed).

*13. **(I have not yet obtained possession of the vehicle and I understand that the permit will not be issued until I have done so and have produced the certificate of registration, I further declare that I offer to purchase a vehicle as proposed in clause 7 above within months from the date of grant of permit to me.

14. **I intend to drive the vehicle No. My Driving Licence No TV.A. Badge No............................Valid upto for class of vehicle ..................... issued by Licensing Authority

15. Applicable in the case of renewal of permit only :-

(i) Permit No.....................................................................................

(ii) Valid upto...................w.e.f...........................................................

(iii) Route/area........................................................

(iv) Details or vehicle covered by the permit :-

(a) Vehicle No................................................................................

(b) Type of vehicle...........................................................................

(d) Year of manufacture.......................................................................

(e) Seating Capacity..........................................................................

(f) Make and Model............................................................................

16. I hereby declare that the above statements are true and agree that they shall form part of condition of permit issued/renewed.

17. I have deposited the fee of Rs vide R. No...............Book No.............Dated.........................................................................

Dated...............	....................................................
Place................	Signature or thumb impression of the Applicant.

*Strike out which is not applicable where the application is for renewal of permit write words "Application for renewal of permit No" on the top of the application in red ink.

**Strike out in applicable alternatives.

(To be filled in the office of the Transport Authority).

1. Date of receipt Registration No.....................................................................

2. Amount of fee Rs received vide receipt No Book No..................dated.........................................................................

3. Date of Circulation to members......................................................................

4. Date of final hearing...............................................................................

5. Granted/Granted in modified form/Rejected vide S.TA./R.TA. order dated passed in case No............................

6. Communication letter No....................dated........................

7. Permit No validity issued on.........................

Certified that disposal of application is noted in respective registers.

Secretary

...........Transport Authority

........................... (C.G.)

Form M.RM.V.R.-44 (G.C.P.A.)

[See Rule 72 (1)(c)]

An Application in respect if Grant if Goods Carriage Permits

To,

The Regional Transport Authority,

........................................................

In accordance with the provisions of Sections 69, 77, 78, 79 and 80 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply for a goods carrier's permit under Section 66 of the M.V. Act as hereunder set out of :-

1. Full name of the applicant/company .................................

(Surname)...........................................................

(Name) (Father's/Husband's Name)....................................

2. Age.................................................................

3. Full Address H. No..................................................

Road/Lane...........................................................

Name of Locality....................................................

City/Town..............................Pin Code.....................

4. Route/Routes or Area for which the permit is desired................

5. The nature of goods proposed to be carried ........................

6. Type and capacity of vehicle (including trailer and alternative trailers of articulated vehicle)

Registration Marks

Make, Type and No. of Vehicle

Load Capacity

Laden weight Kg.

Overall length

Width

7. I have not yet obtained possession of the vehicle and I understand that the permit will not be issued until I have done so and have produced the certificate of registration and further declare that I propose to purchase vehicle manufactured in the year............................

8. Particulars of any goods carriage permit valid in any State and held by the applicant which has been the subject of any order of suspension or

9. I forward herewith ............. the certificate of registration of the vehicle/or I will produce the certificate of registration of the vehicle before the permit is issued.

10. Applicable in the case of renewal of permit only-

(i) Permit No..............................................................

(ii) Valid upto.......................w.e.f.................................

(iii) Route/area............................................................

(iv) Details of vehicle covered by the permit.

(a) Vehicle No.........................................................

(b) Type of vehicle (2 axle/articulated/attached with trailer superimposed) ........................................................

(d) Year of manufacture.................................................

(e) Gross vehicle weight...............................................

(f) Unladen weight.....................................................

(g) Carrying capacity..................................................

(h) Make and Model of Vehicle..........................................

(i) No. of Axles.......................................................

(j) No. of trailers....................................................

11. I hereby declare that the above statements are true and agree that they shall be conditions of new permit issued to me on renewal of permit.

12. I have deposited the fee of Rs................. vide R. No Book No. .......... dated................

Dated...............	....................................................
Place................	Signature or thumb impression of the Applicant.

Note. - Where the application is for renewal of permit write words "Application for Renewal of permit No..." in red ink on the top of the application.

(To be filled in the office of the Transport Authority).

1. Date of Receipt.........................................................

2. Amount of rupees..................received, vide receipt No.............dated..................................................................

3. Granted/Granted in modified from/Rejected on the........................

4. Permit Number issued on.................................................

Secretary,

Regional Transport Authority

Form C.G.M.m-45 (T.P.A.)

[See Rule 72 (1) (d)]

Application In Respect Of A Temporary Permit

To,

In accordance with the provisions of Sections 69 and 87 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply for a temporary permit under Section 87 of the Act as hereunder set out:-

1. Full Name...................................................................................................(Surname) (Name) (Father's/Husband's Name)..................................................................

2. Age.........................................................................................................

3. Full address H. No........................Road/Lane.........................................................Name of the Locality.........................City/Town.........................................................

4. Purpose for which permit is required........................................................................

5. Route or routes or area.....................................................................................

6. Period duration of permit from..............................................................................(both days inclusive)

To ............:...........................................................................................(Laden Weight)

7. Type and....................................................................................................Seating capacity of the vehicle tor which the permit is required............................................

8. Registration mark of the vehicle............................................................................

9. I hereby declare that the above statements are true and agree that they shall be conditions of any permit issued to me.

10. I deposited fee Rs....................R. No.........................Book No....................dated...........................................................................................

Dated...............19	....................................................
Place................	Signature or thumb impression of the Applicant.

(To be filled in the office of the Transport Authority)

1. Date oi receipt...........................................

2. Amount of rupees received vide receipt number.......................dated...................19............

3. Granted/Granted in modified form/rejected on

4. Permit number issued............................

5. Registration mark of vehicle if intimated after issue...................

Secretary,

..................Transport Authority

............................. (M.P)

Form C.G.M.V.R.-46 (RS.V.P.A.)

[See Rule 72 (I) (e)]

An Application in Respect of A Private Service Vehicle Permit

To,

The Regional Transport Authority

................................................(C.G.)

In accordance with the provisions of Section 69 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply for private service vehicle permit under the provisions of Sections 66 and 76 of the Act, as hereunder set out:-

1. Full Name/Name of Co...................................................(Surname) (Name) (Father's/Husband's name).............................

2. Age....................................................................

3. Full Address/H. No....................(Road/Lane)......................Name of the Locality..................City/Town.............PIN........Tel. No...............................(if any)

4. The area or route or routes to which the application relates...........

5. Type and seating capacity and registration mark of the vehicle.........

Note. - The certificate of registration be presented to the Transport Authority so that the registration marks may be entered in the permit before the permit is issued.

6. The nature of the applicant's business and location with proof thereof..........................................................................

7. Specify the manner in which it is claimed that the purpose of carrying persons otherwise than for hire or in connection with the trade or business carried on by the applicant will be served.

8. I hereby declare that the above statements are true and agree that they shall be conditions of the permit issued to me.

9. I deposited fee of Rs R. No Book No Dated..............................

Dated ..............

Place...............

..............................................

Signature of the Applicant.

(To be filled in the office of the Transport Authority)

1. Date of receipt............................................;...........................................

2. Fee amount of rupees....................................received vide receipt number..................................dated.....................19.................

3. Date of consideration..............................Decision..............................

4. Granted/Granted in modified form/rejected on............................................

5. Permit number issued...............................................................................

Secretary,

..............Transport Authority,

......................................(C.G.)

Form C.G.M.V.R.-47 (S.RA)

[See Rule 72 (1) (1)]

An Application for a Special Permit in Respect of a Contract Carriage Under Section 88 (8)

To,

The State,/Regional/State Transport Authority,

.................................................................... (C.G.)

In accordance with the provisions of sub-section (8) of Section 88 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply for a special permit in respect of a public service vehicle as hereunder set out :-

1. Full name/Name of Co..................................................(Surname) (Name) (Father's/Husband's Name)............................

2. Full address H. No......................Road/Lane....................Name of the Locality.....................City/Town....................Pin..................Tel. No.............(if any)

3. Route or routes or areas for which permits desired with itinerary.....

4. Period for which it is required.......................................

5. Registration mark of the vehicle :-

(a) Chassis No........................

(b) Engine No.................

(d) Particulars of taxes paid to other States............................

6. Seating Capacity...............................................................................

7. Particulars of the permit, if any, under which the vehicle is already covered and the authority by whom it is issued..........

8. List of persons/passengers proposed to be carried is attached.

9. I deposited fee of Rs.......................... vide R.No................Book No...............dated..........................................................

Dated :	....................................................
Place :	Signature or thumb impression of the Applicant.

(To be filled in the office of the Transport Authority)

1. Date of receipt.................................................................................

2. Amount of rupees ....................................... received vide receipt number........................dated..............19...................................

3. Granted/Granted in modified form/rejected on....................................................

4. Permit number issued............................................................................

Secretary,

Transport Authority.

Form M.RM.V.R.-48 (S.C.P.)

[See Rule 73 (1) (a)]

Permit In Respect Of A Stage Carriage

Office of the Transport Authority (C.G.)

(Permit granted vide STA/RTA Order dated................passed in case No) (under Section 72 of the Motor Vehicles Act, 1988).

S.C.P. No.......

1. Name of holder....................................................

2. Father's Name.....................................................

3. Address...........................................................

4. (a) Registration mark.............................................

(b) Make and Model.................................................

(d) Year of Manufacture............................................

5. Classification of service/Ordinary/Express/Deluxe.................

6. Standing Passengers : NOT PERMITTED/PERMITTED on the following conditions :

(a) Number of Standing passengers permitted........................

(b) Conditions in this regard......................................

7. Routes/area for which the permit is valid.........................

8. Trips.............................................................

9. Date of expiry......................w.e.f.........................

10. Rate of fares : As per approved fare table attached herewith subject to modification by the Authority or revision of fare by the State Government from time to time.

11. Particulars of time-table to be observed : As per stage-wise approved Time Table attached herewith subject to modification by the authority at any time.

12. Details of reserve stage-carriages, permitted to operate, in case of emergency or any contingency arises due to the breakdown of regular vehicle or otherwise, to maintain the service of regular permit.

(a) Details of vehicle.

Reserve Stage Carriage No.	Seating Capacity	Make and Model	Year of Manufacture.	Reserve stage carriage permit
				Permit No.	Validity	Issuing
(1)	(2)	(3)	(4)	(5)	(6)	(7)
(1)
(2)
(3)

(b) Conditions imposed on the operation of Reserve Stage Carriage.

(i)

(ii)

(iii)

13. Whether goods may be carried solely or in addition to passengers and their personal luggage and conditions subject to which the goods may be so carried..........

14. The vehicle may be used under this permit as contract carriage subject to the following conditions.......................

(a) Regular trips under this permit shall not be disrupted or missed under any condition without the permission of this Authority.

(b) When the vehicle is used as contract carriage separate permit on each occasion shall be obtained.

15. This permit shall be subject to the conditions specified below in addition to the conditions laid down in Sections 72 and 84.

(a) Fare tables and the time-table of the routes approved by the Transport Authority shall be exhibited on the stands and halts specified below................................

(b) Arrangements stated in the application for housing, maintenance and repair of the vehicle and for storage and safe custody of luggage and goods will be maintained (write details).......................................................

(c) Conditions in respect of Model, Make and year of Manufacture of vehicle authorised to operate...........................................................................

(d) Conditions in respect of Seating Capacity of Vehicle authorised to operate.................................................................................................

(e) Conditions in respect of operation on route/area authorised by the permit.................................................................................................

(f) Conditions in respect of nationalization scheme (if any)..............

(g) The records to be maintained and the dates on which returns are to be made to the Transport Authority............................

(h) Whether permit requires countersignature by any Authority.........

(i) The Transport Authority may after giving notice of not less than one month-

(i) vary the conditions of the permit;

(ii) attach to the permit further conditions.

(j) Any other conditions..............................................

16. This permit shall, to the extent specified in Entry No. 13 above, be deemed to be a public carrier's permit.

17. This permit shall to the extent specified in Entry No. 14 above be deemed to be a contract carriage permit.

Secretary,

Transport Authority

Dated..........................

.....................(C.G.)

Renewals

This permit renewed from to vide STA/RTA order dated ......... passed in Case No.......... subject to the following further conditions..............

It is effective also upto the date above written and subject to the conditions of previous countersignatures in the following regions......

Dated...........

Secretary,

Transport Authority

.................... (C.G.)

Countersignature

Countersigned as required by Section 88 (1) of the Motor Vehicles Act, 1988, tor Route/area vide STA/RTA order dated passed in Case No.... Subject to the following of conditions :-

Secretary,

Transport Authority

Dated..........................

.....................(C.G.)

Renewal of Countersignature.

This above countersignature is hereby renewed from to...................vide STA/RTA order dated passed in case No subject to the following conditions-

............................................	Secretary,
Dated ........... 19.....	…........Transport Authority
	................................. (M.P)

Form C.G.M.V.R.-48-A (R.S.C.P.)

[See Rule 73 (1) (a)]

Permit in Respect of Reserve Stage Carriage

Office of the Transport Authority (C.G.)

(Permit granted vide STA/RTA order dated in Case No ......................(under Section 72 of the Motor Vehicles Act, 1988.)

R.S.C.P. No............

1. Name of the holder......................................................

2. Father's Name...........................................................

3. Complete Address........................................................

4. Details of Reserve Stage Carriage :-

(a) Registration mark.......................................................................................

(b) Make and Model......................................................

(d) Date of initial registration...............................;........

5. Above mentioned vehicle is permitted to be used as reserve stage carriage on the following permits of the holder :-

S. No.	Stage Carriage Permit No.	Route of the permit	Trips	Validity		Classification of service (Ordinary/Express/ Deluxe)
S. No.	Stage Carriage Permit No.	Route of the permit	Trips	From	To	Classification of service (Ordinary/Express/ Deluxe)
(1)	(2)	(3)	(4)	(3)	(6)	(7)

6. Validity of permit from to..................

7. All conditions of stage carriage permit, on which reserve stage Carriage is used shall be observed.

8. Stage Carriage permit, on which reserve Stage Carriage is operated, shall be carried with the vehicle and shall be produced before the inspecting their on demand.

9. Holder of the permit shall intimate the operation of Reserve Stage Carriage in case of emergency within 24 hours and in other cases prior intimation to the Secretary of the permit issuing authority.

10. Holder of the reserve Stage Carriage permit shall maintain a record of the use of reserve stage carriage in a register and produce the same on demand by the permit issuing authority.

11. The Transport authority may after giving notice of not less than one month-

(a) vary the conditions of the permit;

(b) attach to the permit further conditions.

12. The following conditions are imposed by the permit issuing authority for the use and maintenance of reserve stage carriage thus permit :-

(a)

(b)

(c)

(d)

13. This permit shall be valid in other region subject to countersignature by the STA/RTA of region.

Secretary,

..............Transport Authority

.................................... (C.G.)

Form M.RM.V.R.-49 (C.C.P.)

[See Rule 73 (1) (b)]

Permit in Respect of A Contract Carriage

Office Of The Transport Authority (C.G.)

(Permit granted vide STA/RTA order dated .............. passed in Case No. ........ Under Section 74 of the Motor Vehicles Act, 1988.

C.C.P. No........

1. Name of Holder/Company..............................................

2. Address.............................................................

3. (i) Registration Mark...............................................

(ii) Chassis No.....................................................

(iii) The vehicle is held under a hire purchase agreement with......

4. Maximum number of passengers permitted to be carried................

5. Route/Area for which the permit is valid............................

6. Date of expiry.....................................w.e.f............

7. Whether a taxi meter is to be fitted and (if so) then Make and Sr. No. (in case of motor cab only)...........................................................................

8. Rate of fare per km.................................................

9. This permit shall be subject to the following conditions in addition lo the condition laid down in Sections 74 and 84 of the Motor Vehicles Act, 1988

(a) The Regional Transport Authority may, after giving notice of not less than one month-

(i) vary the conditions of the permit.

(ii) attach to the permit further conditions.

(b) The records to be maintained and the date on which returns to be made lo the Transport Authority .....................

10. This permit does not entitle the holder to use the vehicle herein described as a stage carriage or as a goods carriage for hire.

11. Under the provisions of Rule 76 this permit is valid also in the regions and subject to the conditions set out below :-

Valid in the region	Route/area	Conditions
(1)	(2)	(3)

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Renewal

This permit is hereby renewed from...............to vide............STA/RTA order dated passed in case No.... Subject to the further conditions........

It is effective also upto the date above written and subject to any conditions attached to the previous countersignature in the following regions :-

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Countersignature

.........Transport Authority................ Counter C.C.P. No.......

Countersigned for Route/Area vide STA/RTA order dated................passed in Case No.........Subject to the following conditions :-

...........................................................................................................................................................................................................................

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Renewal of Countersignature

The above countersignature is here by renewed from to................vide STA/RTA order dated passed in case No...................subject to the following conditions :-

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Form C.G.M.V.R.-50 (G.C.P.)

[See Rule 73 (1) (c)]

Goods Carriage Permit

Office of the Transport Authority (C.G.)

(Permit granted vide STA/RTA order dated passed in Case No.......... under Section 79 of the Motor Vehicles Act, 1988)

G.C.P. No.............................

1. Name of Holder.........................................................................

(Name of Father/Husband)..................................................................

2. Full address...........................................................................

3. Area for which permit is valid.........................................................

4. Type and capacity of vehicle (including Trailers and the alternative trailers of articulated vehicle)-

Registration mark of vehicle	Type (Make and Model of body)	Load capacity (Kgs.)	Gross Vehicle weight (Kgs.)	Unladen Weight (Kgs.)
(1)	(2)	(3)	(4)	(5)

5. Date of expiry of permit..................w.e.f. ............................................

6. Nature of goods to be carried :-

...................................................................................................................

7. This permit shall be subject to the conditions specified below in addition to the conditions laid down in sub-sections (2) and (3) of Sections 79 and 84 of the Motor Vehicles Act, 1988 :-

(a) The records to be maintained and the dates on which returns are to be made to the Transport Authority.

(b) Arrangements stated in the application for housing, maintenance and repair of the vehicle(s) and for storage and safe custody of goods will be maintained;

(1) vary the conditions of the permit;

(2) Attach to the permit further conditions.

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Renewed from ............. to....... vide Secretary STA/RTA order dated ..............passed in Case No and also valid in regions......... on usual terms and conditions and following further conditions :-

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Form C.G.M.V.R.-51 (T.P.)

[See Rule 73 (1) (d)]

Temporary Permit

Office of the Transport Authority (C.G.)

(Permit granted vide Secretary STA/RTA order dated under Section 87 of the Motor Vehicles Act, 1988.)

1. Name of the holder.................................................................

2. Name of Father.....................................................................

3. Address............................................................................

4. Type of Vehicle....................................................................

5. (a) Registration mark..............................................................

(b) Seating Capacity...............................................................

6. Route/Routes/Area..................................................................

7. Purpose of journey or journeys.....................................................

8. Number of single trips.............................................................

9. Time table to be performed.........................................................

10. Nature of goods, if to be carried.................................................

11. Validity of the permit from.................to....................................

12. Any other conditions..............................................................

13. Under the provisions of sub-section of Section 88 of the Act and with the particulars/general consent of the Transport Authority concerned this permit is valid also in the following regions :

(1) .................................................

(2) .................................................

(3) .................................................

(4) .................................................

14. Position of Tax...................................................................

15. Further conditions ...........................................................

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Countersignature

............Transport Authority (C.G.) Counter T.P. No...................

Countersigned for the regions of vide STA/RTA order dated ................passed in Case No subject to the following conditions :-

Secretary,

............Transport Authority
Dated..........................

..................................(C.G.)

Form C.G.M.V.R.-52 (P.S.V.P.)

[See Rule 73 (1) (e)]

Private Service Vehicle Permit

Office of the Transport Authority (C.G.)

(Permit granted vide STA/RTA order dated ................ passed in case No) under Section 76 (3) of the Motor Vehicles Act, 1988.

P.S.V.P. No.......

1. Name of the holder/Company.............................................

Name of father/husband...............................................

2. Address................................................................

3. The route or routes/area for which the permit is valid.................

4. Type of seating capacity of the vehicle :-

Registration mark of vehicle	Type, make and model	Year of manufacture	Seating Capacity	Chassis No.
(1)	(2)	(3)	(4)	(5)

5. Number of persons to be carried and the terms under which they will be carried.............................................................................

6. Validity of permit from........................ to.........................

7. Conditions..................................................................

8. Under the provisions of Rule 76 this permit is valid also in the regions and subject to the conditions as set out below :-

Region	Route/area	Conditions
(1)	(2)	(3)

Secretary,

............Transport Authority

Dated..........................

..................................(C.G.)

Form C.G.M.V.R.-53 (S.P.)

[See Rule 73 (1) (f)]

Special Permit in Respect of a Contract Carriage

Office of the Transport Authority (M.R)

(Permit granted vide Secretary STA/RTA order dated .................. under Section 88 (8) of the Motor Vehicles Act, 1988).

S.P. No.........

Certified that the vehicle bearing-

(i) Engine No................................................

(ii) Chassis No..............................................

(iii) Registration Mark.......................................

Registered by the Registering Authority (C.G.) and owned by S/o (Permanent Address)........................covered by substantive permit No.............(Type) issued by Transport Authority (C.G.) has been engaged by the person/persons, whose particulars are given below :-

Full name of the leader of the party and name of father or husband	Age	Full address
(1)	(2)	(3)

(Please attach a list of all persons included in the contract in the above proforma.)

The above person/persons will be visiting the following places..........

This permit is valid from........................to.........................

Certified that in respect of the vehicle mentioned above, all taxes and fees payable in the State upto the date of expiry of this permit have been paid.

This permit is valid throughout India, without countersignature by any other Regional/State Transport Authority subject to the conditions which may have been prescribed by rules framed by other State under Section 96 (2) (xi) of the Act.

This permit shall be subject to the following conditions :-

...........................................................................................................

It shall be produced on demand by any officer of (Motor Vehicles) Department.

..................................................

Signature and Designation
of the Issuing Authority.

The validity of this permit is extended upto during this period the party may visit the following places also............

........................................

Signature of the
Competent Authority.

Form M.RM.V.R.-54 (T.V.R)

[See Rule 73 (1) (g)]

Permit in Respect of A Tourist Vehicle

Office of the State Transport Authority (C.G.), Gwalior

(Permit granted vide STA/RTA order dated) in case No. ............... under Section 88 (9) of the Motor Vehicles Act, 1988.

T.V.P. No.

1. Full Name.....................................................................................

2. Address.......................................................................................

3. Registration mark.............................................................................

4. Type of Vehicle...............................................................................

(State if Luxury/Semi-Luxury/Omni bus/Motor Cab).

5. Seating Capacity..............................................................................

6. Weight of additional luggage in excess of free allowed :

7. Validity...............................w.e.f.............................

8. Route/Routes/Area in which permitted to ply.

9. (A) Fare rate-

(i) on distance basis and waiting charge.

(ii) on time basis.

(B) Freight Rate (in buses).

10. In addition to the condition specified under Section 84 and under sub-section (11) of Section 88 of the Motor Vehicles Act, 1988 the permit is subject lo the following further conditions, namely :-

(1) The permit holder shall cause to be prepared in respect of each trip a list in triplicate of tourist passengers to be carried in the vehicle, duly attested by the Executive Magistrate or Sub-Inspector of Police or A Gazetted Officer of the State Transport Authority or Regional Transport Authority authorised in this regard of the area from which the tour originates giving full particulars as under :-

(a) Name of the passengers.

(b) Address of the passengers.

(d) Starting point and the point of destination.

(2) One copy of the list shall be sent by Registered A.D. Post to the Authority which issued the permit for record, the second copy shall be carried in the tourist vehicle and shall be produced on demand by the officers authorised to demand production of documents by or under the Motor Vehicles Act 1988 and the third copy shall be preserved by the permit holder.

(3) The tourist vehicle shall either commerce its journey or end its journey, circular or otherwise in the home State, subject to the condition that vehicle shall not remain outside the home State for a period of more than 2 months. The permit holder shall see that every return of the tourist vehicle to the home State is reported to the authority which issued the permit :

Provided that where the contract journey ends outside the home State, the vehicle shall not be offered for hire within that State or from the State to any State except for the return journey to any point in the home State.

(4) The tourist vehicle may operate circular tours of places lying exclusively in home State or in the home State and outside the State if such circular tours are in the list approved by the tourist department of the home State to visit place of tourist historical or religious importance and the tour is duly advertised before hand.

(5) The permit holder or his authorised agent shall issue a receipt to the hirer of the amount and the counterfoil of the same shall be kept available with him and produced on demand to the officer empowered to demand document by or under the Act.

(6) The tourist vehicle shall not be parked on any bus stand used by stage carriage and shall not operate from such bus stand.

(7) The tourist vehicle shall be painted in white colour with blue ribbon of five centimetres width at the centre of the exterior of the body and the word "Tourist" shall be inscribed on two sides of the vehicle within a circle of sixty centimetres diameter.

(8) The permit holder shall display in the front lop of the tourist vehicle a board in yellow with letters in black with inscription "Tourist permit valid in State(s) of..." in English and Hindi. The letters shall not be less than 75 mm. in height and twelve mm in the thickness.

(9) The permit holder shall not operate the tourist vehicle as a stage carriage.

(10) The permit holder shall maintain a day to day log book indicating the name and address of the permit holder and the registration mark of the vehicle, name and address of the driver with particulars of his driving licence and the starting and destination points of the journey with the time of departure and arrival and the name and address of the hirer.

(11) The permit holder shall furnish every 3 months the information contained in condition (10) to the State Transport Authority which granted the permit and the log book shall be preserved for a period of 3 years and shall be made available to the said authority on demand alongwith the records referred to in conditions (2) and (4).

(12) No advertisement shall be exhibited on any part of the vehicle either inside or outside or on any glass thereof.

(13) The contract carriage shall not be used for exclusively carrying goods.

(14) The permit holder shall not cause or permit transport of contraband luggage nor shall be used in connection with any cognizable offence.

(15) All taxes payable for operation of the vehicle shall be paid regularly.

(16) That the State Transport Authority may after giving notice of not less than one month-

(a) Vary the conditions of the permit;

(b) Attach to the permit further conditions.

(17) That the vehicle shall be used only in the area or State for which the permit is granted.

(18) That motor vehicle in respect of which all India Tourist Permit is granted shall conform lo such description, requirement regarding the seating capacity, standards of comforts, amenities and other matters as has been specified under Rule 128 of the Central Motor Vehicles Rules, 1989.

(19) The permit holder shall ensure that the driver of the tourist vehicle shall comply with the following :-

A driver of a tourist vehicle shall possess the following qualifications, namely :-

(a) A driver's licence with atleast two years' experience.

(b) Elementary knowledge of the mechanism and maintenance of tourist vehicle he drives.

(d) Working knowledge of English and Hindi or any language of the region where he works.

Conditions:-

A driver of a tourist vehicle shall satisfy the following conditions, namely :-

(A) In summer months he shall wear white uniform of the following descriptions, namely :-

(i) Loose trousers.

(ii) Bushshirt or coat with two pockets and the letter "T" sewn on the left-hand pocket of the bushshirt or coat in red thread;

(B) In winter months he shall wear a blue or gray uniform of the following descriptions, namely :-

(1) Loose trousers.

(2) Buttoned up coat with two pockets and the letter "T" sewn on the left hand pocket in red thread or open coat with two pockets and the letter "T" sewn in left hand pocket in red thread, white full sleeved shirts and blue tie.

(3) The driver of the tourist vehicle shall behave in a civil and quiet manner to the passengers and intending passengers and shall not while on duly be in the state of intoxication or in a state in which by reason of his having taken or used any sedative, nareotic or stimul of preparation in his capacity to drive the vehicle is impaired.

(20) This permit shall always be used for the sole purpose for which it is being issued and permit of which shall not cease to operate or shall not be kept for non-use at any time, without prior permission of the Secretary, State Transport Authority, Chhattisgarh, Gwalior.

(21) Any other conditions provided in the Act or prescribed by the Rules.

(22) The following shall be additional conditions of every tourist permit in respect of Motor cabs :-

(i) The words "Tourist Vehicle" shall be painted on both the sides of the vehicle within a circle of twenty-five centimetres diameter.

(ii) A Board with the inscription "Tourist permit valid in the State(s) of in black letters in yellow background shall be displayed in front of the vehicle above the registration number plates.

(23) According to the provisions of Rule 84 of the Central Motor Vehicles Rules, 1989, no tourist permit shall be deemed to confer the right of operation in any State not included in the authorisation referred to in Rule 83 of the said rules, nor shall it exempt the owner of a vehicle from the payment of tax or fee, if any, leviable in any State.

Date and Seal

Secretary,

State Transport Authority,

Chhattisgarh Gwalior (C.G.)

Endorsement of Renewal

This permit is renewed upto w.e.f., vide STA order dated..........passed in Case No subject to the following further conditions

.........................................................

Date and Seal

Secretary,

State Transport Authority,

Chhattisgarh Gwalior (C.G.)

Form C.G.M.V.R.-55 (G.C.N.P.)

[See Rule 73 (1) (R)]

National Permit for Goods Carriage.

Office of the State/Regional Transport Authority (M.R)

(Permit granted vide STA/RTA order dated in case No.....................under Section 88 (12) of the Motor Vehicles Act, 1988).

G.C.N.P. No........

1. Name of the permit holder.............................................

2. Father's Name (in the case of an individual)..........................

3. Address...............................................................

4. Name of State/Union Territories for which the permit is valid.........

5. Type and capacity of vehicle including trailer and the alternative trailer of articulated vehicle.

Reg. No. of Vehicle	Type and Model No. Date of initial Requisition	Load capacity (Kgs.)	Gross Vehicle weight (Kgs.)	Chassis and Engine No.
(1)	(2)	(3)	(4)	(5)

6. Valid from.................to......................19............

7. The record and to be maintained and the dates on which returns are to be sent to the authority..............................................................

8. Nature of goods to be carried in the vehicle.....................................

9. Conditions attached to the permit........................................

10. The holder of this permit shall exercise such supervision over the work of his employees as is necessary to ensure that the vehicle is operated in conformity with the Act and the rules made thereunder and with due regard to the comfort, convenience and safety of the public.

11. No National Permit shall be deemed to confer the right of operation in any State not included in the authorisation referred to in Rule 87 of the Central Motor Vehicles Rules, 1989 nor shall it exempt the owner of a vehicle from the payment of tax or fee, if any, leviable in any State.

Dated.................

Secretary,

State/Regional Transport Authority

.................................................... (C.G.)

Renewal

Renewed from .......... to .......... vide STA/RTA order dated................passed in case No.............subject to following conditions............Also valid in........

Dated ...............

Secretary,

State/Regional Transport Authority

..................................................... (C.G.)

Form C.G.M.V.R.-56 (A.P.A.)

[See Rule 74 (2)]

Acknowledgement of Permit Application

Received application of Shri S/o................R/o..........regarding grant/renewal/countersignature/ variation of any condition/replacement of vehicle presented by Shri.........on.............(date).......in the office of................and the same has been entered at S. No............of the prescribed register.

Dated...............

Initial of the officer Suptd./
Head Clerk of the office.

Form C.G.M.V.R.-57 (R.P.A.)

[See Rule 74 (2)]

Permit Application Register

S.No.	Time and date of presentation of application	Name of the applicant	Name of the person presenting it
(1)	(2)	(3)	(4)

Details of fee deposited	Subject	Initials of head clerk	Initials of the dealing assistant	Remarks
(5)	(6)	(7)	(8)	(9)

Form C.G.M.V.R.-57-A (N.C.F.P.)

[See Rule 82 (4)]

Notice to Permit Holder to Show Cause for the Conversion of Form of Permit

Office of the State/Regional Transport Authority.....

To,

Sub : Conversion of forms of permit No...............valid for the route

Your are holding a permit for service of stage carriages/contract carriages in Form PSt.S/P.St.P. No...........

You are hereby given notice to show cause why the form of above said permit should not be converted as per provision of Rule 82 of the Chhattisgarh Motor Vehicles Rules, 1994. Your return reply should reach this office within a period of 15 days from the date of service of this notice.

You are directed to appear before the Regional Transport Authority/State Transport Authority on ............... personally or through an authorised representative at the office of .......... at................ positively failing which an ex parte action will be taken in the matter.

Secretary

State/Regional Transport Authority

Form C.G.M.V.R.-58 (M.V.Rep.A)

[See Rule 84 (1)]

An Application for Replacement of Motor Vehicle Covered by A Permit

To,

The State/Regional Transport Authority,

.........................................................(C.G.)

1. Name of the applicant (in full)..................................

2. Address....................................................................................................................

3. Number of permit............................valid upto....................

4. Registration mark.........................................................

5. I desire to replace the present motor vehicle No by another motor vehicle bearing registration mark................the details of which are given below :-

Particulars

Present Motor Vehicle

Proposed replacer motor vehicle*

(i) Make.........................................................................................

(ii) Year of manufacture.........................................................................................

(iii) Type.........................................................................................

(iv) Fuel.........................................................................................

(v) Seating capacity/GVW.........................................................................................

(vi) Validity of certificate of fitness.........................................................................................

(vii) Other details considered necessary such as tax and insurance.........................................................................................

6. The reasons for replacement are......................................................................

7. The replacing vehicle will be ready for operation on or before

8. In enclosed Cash/Challan for Rs paid by R. No Book No being the prescribed fee dated

Dated......................

......................................

Signature of Applicant

*If the replacing vehicle is not in the possession of the applicant he shall state details except registration mark of the vehicle he proposes to purchase.

Form C.G.M.V.R.-59 (Tr.P.A.)

[See Rule 87 (1)]

An Application for the Transfer of Permit

To,

The State/Regional Transport Authority,

..................................................................

1. Name of the applicant (in full).............................................

2. Address.....................................................................

3. Registration mark(s)........................................................

4. Permit No............... issued by and valid upto.....................details of countersignature, if any............:......................................

5. Name of the present permit holder...........................................

Part-I

6. I.....................(name of transferor) hereby apply for transfer of my above mentioned permit to..................................................(name of transferee)

7. We hereby declare the price agreed to be paid for each vehicle as stated below.......................................................................

8. We hereby declare that the following agreement is made for transfer of the permit......................................................................

9. We further declare that no premium, payment or other consideration is agreed to pass or has been passed between us for the permit.

10. The transfer is proposed to be effective from...........................

11. Rupees .......... in cash or deposited through challan being the prescribed fee is enclosed.

Dated................

Signature or thumb impression

1. Transferee

2. Transferor

*Take details of agreement made, if any, such as any amount paid or goodwill accepted etc.

Part-II

I,..........apply for transfer of the above mentioned permit, which was held by Shri who died on at (death certificate attached), in my name.

My relation to the demised permit-bolder is of and the said vehicle is in my possession.

...........................................

Signature or thumb
impression of Applicant.

Form M.RM.V.R.-60 (Comp.)

[See Rule 95 (1)]

Complaint Book

1. Name of the permit holder..................

2. Vehicle No.....................................

3. Route......................................

4. Name of Driver ..............................................

5. Driver's Licence No.............................Badge No

6. Name of Conductor....................................................

7. Conductor's Licence No.................Badge No.....................

8. Name and address of the complainant ................................

9. Name and address of the witnesses....................................

10. Date of complaint...................................................Time...............................................

11. Details of complaint:-

Signature of
Driver/Conductor

Signature of
Witness No. 2

Signature of
Witness No. 1

Signature of
Complainant

Form C.G.M.V.R.-61 (L.Ag.A)

[See Rule 120 (1)]

An Application in Respect of Travel Agent Licence

The Regional Transport Authority,

......................................................

In accordance with the provisions of sub-section (1) of Section 93 of the Motor Vehicles Act, 1988, I, the undersigned, hereby apply tor a licence lo work as an agent for the sale of tickets to the passengers of Public Service Vehicles.

1. Name in full...........................................................

2. Name of father/husband (in the case of individual).....................

3. Age...................................................................

4. Full present address...................................................

5. Permanent address......................................................

6. Educational qualification ............................................

7. Place of business :

1. Principal office .................................................

2. Branch office......................................................

8. I have not previously held an agent's licence/have previously held an agent's licence.

Issued by and that it was not suspended/cancelled/renewed.

9. I hereby declare that I am not less that 18 years of age and that the above statements are true, I attach two copies of recent photograph of passport size of myself.

Dated : .....

............................................

Signature of the applicant.

Duplicate signature.

Form C.G.M.V.R.-62 (L.Ag.)

(See Rule 124)

Agent's Licence

Office of the Licensing Authority (Rta) (C.G.)

(Granted vide RTA order dated)

L.Ag. No.................

Name .............................. S/o ............................................ of (present address)....................(permanent address).................

..............................................	Duplicate signature of
..............................................	applicant from Form L.Ag.A.

is licenced as an agent for (1)....................at and on (2)...............and has been issued an agent's badge No.................

Note. - (1) Name of the service (2) place and route(s)

This licence is issued on and is valid upto............

Dated.............

Secretary,

Regional Transport Authority

................................. (C.G.)

Renewal

Renewed from.................to...............

Dated.............

Secretary,

Regional Transport Authority

................................. (C.G.)

Renewed from.................to...............

Dated.............

Secretary,

Regional Transport Authority

................................. (C.G.)

Form C.G.M.V.R.-63 (T.V.Reg.)

[See Rule 126 (a)]

Tourist Vehicle Register to be Maintained by the Travel Agent

Name of Travel Agent...............

Licence No.........................

Validity...........................

S. No.	Name and address of the permit holder.	Registration number of the Vehicle	Name of Driver of the vehicle	Address of the driver	D.L. No. with validity	Badge No.
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Starting place	Destination with places of visits	Date and time of departure	Date and time of arrival	Name of the hirer	Full address
(1)	(2)	(3)	(4)	(5)	(6)

Form C.G.M.V.R.-64 (Com.T.Ag.)

[See Rule 126 (i)]

Complaint Book

Name of the Travel Agent.........Licence No..........

Validity .......... Place of Business (1) Principal..............

Branch...........................at...................

S. No.	Name of the Passenger	Full address	Ticket No and Date of issue.	Place		Vehicle Number
S. No.	Name of the Passenger	Full address	Ticket No and Date of issue.	From	To	Vehicle Number
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Driver's name and Badge Number.	Details of Complaint	Name and address of witnesses	Date	Signature of the Complainant	Remarks
(8)	(9)	(10)	(11)	(12)	(13)

Form C.G.M.V.R.-65 [L.Ag.A (Goods)]

[See Rule 133 (1)]

An Application For Grant/Renewal of Licence to Work as Collecting Agent/Forwarding Agent/Collecting and Forwarding Agent

To.

The Secretary,

Regional Transport Authority

................................... (C.G.)

1. Name in Full................................................

2. Name of father or husband (in the case of individual).......

3. Address......................................................................

4. Particulars and nature of Agent's Licence if any, held by the applicant...............................................................................

5. Educational qualification or experience in the management of transport business......................................................................

6. (a) Place where the applicant proposes to engage as an agent..................

(b) Place where he proposes to establish his sub agencies/offices.............

7. Nature and extent of financial resources of the applicant.....................

8. Particulars of goods carriages either owned by the applicant or under his control :-

(a) Total Number of Goods Carriages...........................................

(b) Makes.....................................................................

(d) Gross vehicle weights.....................................................

(e) Registration marks........................................................

9. Additional particulars to be supplied where the application is for a licence as forwarding agent or collecting and forwarding agents.

(a) Particulars of the site and its location (Principal Office/Branch Office).............................................................................................................

(b) Description of the premises (nature of building extent of the site etc.) ..................................................................

(c) Facilities, if any, provided by the applicant for parking the goods vehicles......................................................................

(d) Facilities provided by him for loading and unloading of goods.

(e) Particulars of weighing device provided at the above mentioned place.........................................................................

I/We enclosed each receipt/challan No dated for Rs...............................being the prescribed fees.

I am/we are fully conversant with the conditions of goods carriage permits and the provisions of the Motor Vehicles Act, 1988 and the rules made thereunder so far as they relate to the restrictions regarding the route, weights, loading and unloading of goods and the duties and functions of agents.

I/We hereby declare that to the best of my/our knowledge and belief the particulars given above are true.

Signature of Applicant.

Place.......................

Date........................

Form M.RM.V.R.-66/67 [L.Ag.P (Goods/L.Ag.S (Goods)]

(See Rule 133)

Agent's Licence Granted Under Rule 133 for the Licensing of Agents, Collecting, Forwarding and Distribution of Goods

Office of the Regional, Transport Authority (C.G.)

Licence No..................Principal office/Branch Office.

Full Name.................................................................

Name of father or husband (in the cases of an individual).................

Address...................................................................is licensed to engage as Forwarding Agent* /Collecting Agent* /Collecting and Forwarding Agent at (1) Principal offices ........................... maintain sub-agencies/offices for the purpose at (1) subject to (2).....................the licence is valid from................. to........................

So long as this Agent's Licence is valid and renewed from time to lime the holder is authorised to use the premises the particulars of which are given below in connection with his business subject to the provisions of Rule

Particulars of premises.....................................................

Date ..........

.................................................

Secretary,

Regional Transport Authority

*Strike out whichever is inapplicable.

(1) Specify the place or places where the agent's office or offices are or will be located.

(2) Specify the condition.

Renewals

This licence is hereby renewed upto............................

Date ..........

.................................................

Secretary,

Regional Transport Authority

Form M.RM.V.R.-68 (A.R.T.)

[See Rule 138 (3) (I)]

Annual Return For The Period Ending 31 St December, 19.......................

To,

The Secretary,

Regional Transport Authority,

......................................(C.G.)

1. Licence No.............................................................................

2. Date of its grant or last renewal ....................................................

3. Total Number of goods vehicle owned by the agent......................................

4. Total Number of goods vehicle under the control of the agent .............

5. Number of goods vehicle out of those mentioned in item Nos. (3) and (4) above which were actually used during the year..........................................

(a) For more than 8 months in the year....................

(b) For more than 9 months in the year....................

6. Tonnage of goods collected and delivered to the following agents.

Name and address of the forwarding agent.

Tonnage of the goods delivered to the forwarding agent.

Total of
agents.

Total No.
tonnage.

Note. - In case the space given above under item No. 6 is not sufficient attach a separate sheet.

7. Total tonnes of the goods collected, forwarded and delivered by the agent himself...................................................................................

8. Minimum and maximum distance for which the goods forwarded from the forwarding point to the delivering point...............................................

Distance:

(a) Distance not exceeding 80 Km.......................................................

(b) Distance exceeding 80 Kms. but not exceeding 160 Km................................

(d) Distance exceeding 240 Kms. but not exceeding 280 Km..........................

(e) Distance exceeding 280 Kms. but not exceeding 400 Km..........................

(f) Distance exceeding 400 Kms. but not exceeding 480 Km...............

(g) Distance exceeding 480 Kms.........................................................

9. In respect of the entry made in item No. 8 (g) above specify the nature of the goods (e.g. fruits, house-hold effects, corn, coral etc.)

10. Total length of journey performed by the goods vehicle mentioned in item Nos. (3) and (4) above in kilometres ..................................................

11. Maximum time taken in delivering a ..................... consignment from the date of its booking, by the forwarding agent.

Time	Tonnage of the Consignment	Distance from the forwarding point to the delivering point.
(1)	(1)	(3)

12. Claims received and settled .................................................................

1. Number of claims pending from previous year.

2. Number of claims received during the year.

3. Compensation claimed during the year.

4. Number of claims settled during the year.

5. Compensation paid during the year.

6. Number of claims pending at the end of the year.

Freight and Commissions

1. Total Freight realised in respect of the vehicle mentioned in item No. (3) above.

2. Total freight realised in respect of the vehicle mentioned in item (4) above.

3. Total freight realised and paid to other operators.

4. Total amount of commission realised.

14. Total amount of the premium paid to insurance companies for insurance of the goods...................................................................................

15. Total amounts realised from the insurance companies in respect of claims for loss or damage of goods.......................................................................

16. Maximum time for which a consignment was held by the forwarding agent in his godown before despatch..............................

17. Maximum time for which a consignment was held by the forwarding agent in his godown at the distributing point before delivery to the consignee..........

Date.........................

Signature of the Agent.

..........................................

Form C.G.M.V.R.-69 (N.S.I.)

[See Rule 147 (2)]

In exercise of the power conferred by Section 99 of the Motor Vehicles Act, 1988 (No. 59 of 1988) read with Rule 147 of the Chhattisgarh Motor Vehicles Rules, 1994 the State Government hereby publishes the scheme annexed hereto in respect of the State Road Transport Schemes. Each of the schemes will also be found pasted on the notice board of the offices of the State Transport Authority, Chhattisgarh, Gwalior and the Regional Transport Authority concerned. Any person affected by this scheme/these schemes may, within 30 days of the date of publication of the scheme in the Official Gazette file objections, if any, before the Secretary, Government of Chhattisgarh, Transport Department, Bhopal in accordance with the procedure laid down in Rule 148 of the said rules.

Scheme

1. The State Road Transport Service shall commence to operate from or thereafter.

2. State Road Transport Service shall be provided on route/area/portion of the route region.

3. (Nature and extent).................State Road Transport Services are to be provided on the routes or area or the portion thereof mentioned in clause 2 above. The provision of transport service otherwise than under the scheme is prohibited except the vehicle of reciprocating State or their nominee plying under the terms of reciprocal transport agreement between that State and the State of Chhattisgarh shall be allowed to ply.

4. No person except as mentioned in clause 2 other than the State Transport Undertaking will be permitted to provide Road Transport Services on the route or the portion thereof specified in clause 2 above.

5. Road Transport Service will subject the provision made in the subsequent clauses be provided by the State Transport Undertaking exclusively/by the State Transport Undertaking in conjunction with others.

6. The transport vehicle which may be used on the route indicated in clause 2 above shall be of type and their carrying capacity shall be.......

7. The permit No./Nos.............. which has/have been granted to ............. under Chapter V of the Motor Vehicles Act, 1988 shall be cancelled/shall be modified to the extent that.......

8. The number of transport vehicles plying on the route or portion thereof specified in clause 2 above shall be reduced to...............

9. The route covered by permit No./Nos.............shall be curtailed so as to exclude ............. permit No./Nos shall be transferred to route/routes ......... the holder of the permit No./Nos shall get compensation for premature cancellation of or curtailment of any route or area covered by the aforesaid permit/permits.

10. The following conveniences shall be provided to the passengers.

(Herein give consequential or incidental matters necessary or expedient for the purposes of the scheme).

By Order and in the name of the
Governor of Chhattisgarh

Sd/-

Deputy Secretary to Government
Transport Department.

Form C.G.M.V.R.-70 (N.S.II)

[See Rule 147 (2)]

In exercise of the powers conferred by Section 99 of the Motor Vehicles Act, 1988 (No. 59 of 1988) read with sub-rule (2) of Rule 147 of the Chhattisgarh Motor Vehicles Rules, 1994 the Scheme No.................... published in Chhattisgarh Rajpatra dated................part.......is modified or cancelled to the extent mentioned as under. Any person affected by this modification or cancellation to the above schemes may within 30 days of publication of the schemes in the Official Gazette file objections, if any, before the Secretary, Government of Chhattisgarh, Transport Department, Bhopal in accordance with the procedure laid down in Rule 148 of the said rules. Details of the modifications or cancellation of the Scheme No is shown as under.

.......................................................................................................................................................

By Order and in the name of the
Governor of Chhattisgarh

Sd/-

Deputy Secretary to Government
Transport Department

Form M.RM.V.R.-71 (N.S.III)

(See Rule 149)

Statement of the Permit Holder Agreeing to the Transfer of his Permit/permits, the Curtailment of Route Covered by the Permit/permits, Payment of Compensation in Lieu of the Remainder Period of Validity of the Permit as of any Route or Area Covered By It.

To,

Sir,

With reference to the notification No................dated published in the Official Gazette dated S/o holder of the permit No................................valid for.............route/routes......................hereby agree to the transfer of my aforesaid permit....................route/routes the curtailment of routes or area covered by the said permit/permits, payment of compensation in lieu of the cancellation of the permit for the remainder period of its validity.

Date..............................	Your faithfully,
Address........................	.......................................
.....................................	Signature of permit holder.

Copy to the Managing Director, C.G. State Transport Undertaking Chhattisgarh................for information.

Signature of permit holder.

Form C.G.M.V.R.-72 (N.S.I.V.)

[See Rule 150 (1))

Notice

In pursuance of the provisions contained in the Chhattisgarh Motor Vehicles Rules, 1994, notice is hereby given that the objection to the scheme published in the Chhattisgarh Gazette, dated under Notification No. ..........dated will be heard by on at .....................................o'clock at........dated..................

Signature and designation of
the Competent Authority.

Form C.G.M.V.R.-73 (N.S.V.)

[See Rule 150 (5)]

[Under Sub-Section (3) Of Section 100 of the Motor Vehicles Act, 1988]

In exercise of the powers conferred by sub-section (3) of Section 100 of the Motor Vehicles Act, 1988 (No. 59 of 1988) and with the previous approval of the Central Government the State Government hereby publishes the scheme as approved or modified under sub-section (2) of the said section the same having been previously published by State Government vide their notification No...............dated as required by Section 99 of the said Act.

Signature and designation of
the Competent Authority.

Form C.G.M.V.R.-74 (T.O.D.P.)

[See Rule 208 (3) (vii)]

Permission To Carry Lengthy Materials

To,

Ref:

(1) Your application No.............................dated......................

(2) P.W.D. Authority Letter No...................dated................

(3) Traffic Police Letter No.....................dated................

Permission is hereby granted to you to carry materials in M.V. No. for the route from............................to........for the period from...........to........... This permission is further subject to the following conditions :-

1. The vehicle shall not be driven with speed exceeding 20 km. per hour.

2. The projecting portion of the load should be clearly visible to the on coming traffic and other road users. A separate light should be provided at the front and the rear end of the load. The vehicle should pass through the ghat section only in the day time.

3. It should be ensured that the load does not slide or shift while the vehicle is in motion.

4. An attendant is carried in the body of the vehicle to attend to the load and to give warning to the driver of that vehicle and to their persons of any danger likely to be caused by the presence of the load on the vehicle.

5. The vehicle must ply on road only during day time and not after the sunset and before sunrise.

6. The vehicle must be covered with valid permit, fitness certificate, insurance and taxes.

7. The local road restriction imposed by Government of Chhattisgarh shall be strictly observed.

8. During the night halt all projection outside the body of the vehicle or trailer should be illuminated with red lamps and extra round disc of 38 cm diameter painted in red retro-reflective colour.

9. This permission is granted in respect of Trip/ Trips only.

Registering Authority.

Form C.G.M.V.R.-75 (Comp.A)

[See Rule 220 (1)]

An Application for Compensation

To,

The Motor Accidents Claims Tribunal,

................................................................

I, ....., son/daughter/wife/widow of....... residing at..... having been injured in motor vehicle accident, hereby apply for the grant of compensation for the injury sustained. Necessary particulars in respect of the injury, vehicle etc. are given below :-

I, ........, son/daughter/wife/widow of .............. residing at ......hereby ......... apply, as a legal representative/agent, for the grant of compensation on account of death/injury sustained by Shri/Kumari/ Shrimati son/ daughter/wife/widow of Shri.....................who died/was injured in a motor vehicle accident.

Necessary particulars in respect of the deceased/injured, the vehicle etc. are given below :

1. Name and father's name of the person injured/dead (Husband's name in the case of married woman and widow)..........................

2. Full address of the person injured/ dead............................

3. Age of the person injured/dead......................................

4. Occupation of the person injured/dead...............................

5. Name and address of the Employer of the deceased, if any............

6. Monthly income of the injured/dead..................................

7. Does the person in respect of whom compensation is claimed pay income-tax? If so, state the amount of income tax (to be supported by documents and evidence)..................................

8. Place, date and time of accident..................................

9. Name and address of Police Station in whose jurisdiction the accident took place or was registered.............................

10. Was the person in respect of whom compensation is claimed travelling by the vehicle involved in the accident? If so, give the names of places of starting of journey and destination............

11. Nature of injuries sustained and continuing effect, if any, of the injury............................................................

12. Name and address of the Medical Officer/Practitioner, if any, who attended on the injured/dead..................................

13. Period of treatment and expenditure, if any, incurred thereon (to be supported by documents and evidence).......................

13. (a) Nature of the injury and whether it caused permanent disability..................................................

14. Registration number and the type of the vehicle involved in accident.............................................................................................................

15. Name and address of the owner of the vehicle.......................

16. Name, Policy number, insurance particulars and address of the insurer of the vehicle............................................

17. Has any claim been lodged with the owner/insurer? If so, with what result

18. Name and address of the applicant.................................................

19. Relationship with the deceased....................................................

20. Title to the property claimed.....................................................

21. Amount of compensation claimed....................................................

22. Any other information that may be necessary or helpful in the disposal of the claim...............I wish to claim compensation under Section 140 only.

I wish to make a claim for compensation under Section 140 and also in pursuance of the right on the principal of fault.

I ................. solemnly declare that the particulars given above are true and correct to the best of my knowledge and belief and that no claim in respect of the same accident has been filed or pending before any other forum.

...................................................

Signature or thumb
impression of the Applicant.

Form C.G.M.V.R.-76 (Comp. 'B')

[(See Rule 220 (3) (i)]

Original

No. A.

No.

................................Hospital.

Date..............

I certify that I have this day examined who states he was accidentally injured on and was admitted to this Hospital on and discharged on and treated in the O.RD. from to...........................

In my opinion, the injury or injuries which he has suffered by reason of the accident involve..............

(a) permanent privation of the sight of either eye or the hearing of the either ear or privation of any member or joint;

(b) destruction or permanent impairing of the power of any member or joint; or

..............................................

Medical Officer incharge
Signature or thumb
impression of the Applicant.

Transport Department Chhattisgarh

Certificate of Appointment

Form C.G.M.V.R.-77 (C.A.P.P.)

[See Rule 249 (1)]

Certificate of Appointment Government of Chhattisgarh

Transport Department

Office of the Transport Commissioner Chhattisgarh, Gwalior

C.A.P.P. No.....................

Name of the holder (in full)................................................

Father's name...................................................................................................appointed as...................................................................................................................on...........................................................................in the Transport Department, Madhay Pradesh, present designation/rank

..........................................

Dated...................

Transport Commissioner,
Chhattisgarh.

PHOTO

Seal

Signature of the holder.............

Dated......................................

The Second Schedule

Driver's and Conductor's Badges

1. Driver's Badge

[See Rule 8 (2)]

Diameter of badge 6 centimetres

Number to be in large figure.

*Here mention name of the region, as the case may be.

2. Conductor's Badge

[See Rule 38 (1)]

Badge to be rectangular in shape.

Measuring 6 centimetres
by 4 centimetres.

*Herc mention name of the region, as the case may be.

II-Star

Star shall be live pointed. The circle of the Star shall be 2.51 centimetres.

III-Shoulder's Badge

e-iz- ifj-

Measurement of Shoulder's Badge

Length 3.8 centimetre

Breadth 1.3 centimetres

Third Schedule

[See Rule 45 (6) (i)]

Temporary Registration Mark To Be Assigned

ANS

S. No.	Registering Authority	Temporary Registration mark
1.	Registering Authority, Chanibal	CFG/T,	followed by not more than four figures.
2.	Registering Authority, Gwalior	MPG/T,	MPH/T	do
3.	Registering Authority, Guna	MPW/T,		do
4.	Registering Authority, Bhopal	MPB/T,	MPC/T	do
5.	Registering Authority, Hoshangabad	CPB/T
6.	Registering Authority, Indore	MPE/T
		MPF/T
		CPE/T,	CPE/T
7.	Registering Authority, Dhar	MKE/T
8.	Registering Authority, Khargone	MKF/T
9.	Registering Authority, Khandwa	MKO/T
10.	Registering Authority, Ujjain	MPU/T,	CPU/T
11.	Registering Authority, Mandsaur	CIU/T
12.	Registering Authority, Sagar	CPQ/T
13.	Registering Authority, Chhatarpur	CIQ/T
14.	Registering Authority, Rewa	MPA/T, CPA/T
15.	Registering Authority, Shahdol	CIE/T
16.	Registering Authority, Stana	MKA/T
17.	Registering Authority, Jabalpur	MPJ/T, MPK/T, MPQ/T
18.	Registering Authority, Seoni	CPJ/T
19.	Registering Authority, Katni	MKI/T
20.	Registering Authority, Raipur	MPR/T, MPS/T, MPT/T
21.	Registering Authority, Durg	CIR/T, CIS/T
22.	Registering Authority, Bilaspur	MPL/T
23.	Registering Authority, Ambikapur	CPL/T
24.	Registering Authority, Bastar	MBY/T

The Fourth Schedule

[See Rule 189 (1)]

Distinguishing Mark To Be Exhibited on the Rear of A Trailer or of the Last Trailer of A Train of Trailers

The dimensions shall not be less than those as above

Background-white Colour.

Letters-retroreflective red colour.

The Fifth Schedule

[See Rule 248 (1) (d)]

Design of Cap Badge, Star and Shoulder Badge

Size of the cap badge

3.8 centimetres in height

2.5 centimetres in breadth.