Section 147(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(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.
