Section 143(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)When a memorandum of appeal or revision application has been admitted, the Tribunal shall call for the concerned record of the State Transport Authority or the Regional Transport Authority and if any party at the proceedings prays that the record be called for through special messenger and deposits such amount as the Tribunal may direct to cover such expenditure, the Tribunal may call for the record through a special messenger.
