Section 68 in The Chhattisgarh Motor Vehicles Rules, 1994
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.
