Section 7 in The Chhattisgarh Motor Vehicles Rules, 1994
7. Authorisation to drive Transport Vehicle.
(1)A certificate for authorisation to drive a transport vehicle shall be made in Form C.G.M.V.R.-1 (ATVA) alongwith :-(a)the driving licence issued in Form 6 or 7 of the Central Rules; and(b)the fee as specified in Rule 24.(2)The Licensing Authority to which application is made for grant of authorisation under this rule may, if it thinks fit. in order to ascertain whether the applicant is a fit person for being granted the authorisation and whether the applicant is not disqualified for holding or obtaining a driving licence or to drive otherwise, make enquiries into the character and antecedents from the Superintendent of Police within whose jurisdiction the applicant resides.(3)If the Licensing Authority is satisfied that the applicant is in all respects eligible and fit to be authorised to drive a transport vehicle, his driving licence shall be endorsed accordingly under the seal and signature of the Licensing Authority.(4)The Licensing Authority shall refuse to grant the authorisation if it finds that the applicant is not eligible or fit person to drive transport vehicle and accordingly inform the applicant in writing giving reasons thereof.
