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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(2)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)To grant temporary permit under clause (e) of sub-section (1) of Section 87 to be effective for a limited period which shall not, in any case, exceed four months, to authorise the use of a motor cab, maxicab and public service vehicle (State Carriage) to meet particular temporary need, under the following limitations and restrictions-
(i)that the permit shall be valid for the area or routes within the respective jurisdiction of a Collector of the district;
(ii)that limitations and restrictions imposed and relaxation granted under nationalisation Schemes shall be strictly adhered to;
(iii)that the applicant/owner of the Vehicle shall furnish no dues certificate of concerning Taxation Authority in respect of the Vehicle alongwith the application;
(iv)that in case of any mistake in computation of distance or areas/route or rate of tax applicable, the difference amount, if any, shall be payable by the owner in accordance with the provisions of Chhattisgarh Motor Vehicle Taxation Act, 1991.