Section 67(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)Notwithstanding anything contained in this rule, the Regional Transport Authority may, from time to time, issue instructions to its Secretary, Additional Secretary, Assistant Secretary, Collector or an officer-in-charge of the transport check-post as to the manner in which he shall exercise the powers delegated to him.] [Substituted by Notification No. 668/Tr.D./2001, dated 10.10.2001.]
