Section 10 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
10. Form of Nomination.
(1)The nomination referred to in the first proviso to sub-section (1) of section 22 shall be made in Form XI.(2)The Controller shall maintain a register of nomination filed with him under the first proviso to sub-section (1) of section 22 in Form XII.
