Section 13(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(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.
