Section 82 in The Chhattisgarh Motor Vehicles Rules, 1994
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.
