Section 250(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)Officer belonging to the subordinate Motor Vehicles Department Service may be given special reward for :-(i)Good Service or definite acts of good conduct, bravery or intelligence, or(ii)For good detection of offence and prevention of evasion of taxes.Rewards may take the form of either cash or commendation certificate or articles of value. The Authority competent to sanction reward of value upto Rs. 250/- shall be the Transport Commissioner, Reward of higher value shall require the sanction of the State Government. A cash reward shall not be less that Rs. fifty in the case of a Transport Inspector and Rupess twenty five in case of Transport Sub-Inspector and Assistant Transport Sub-Inspector.
