Section 15 in The Chhattisgarh Motor Vehicles Rules, 1994
15. Disqualification from Holding Driving Licence, etc.
(1)Where a Licensing Authority declares a person disqualified or revokes any driving licence under sub-section (1) of Section 19 of the Act, it shall-(a)If the person holds a licence, endorse the licence accordingly;(b)cause tin entry made to this effect in the driving licence register and the State Register of Driving Licence; and(c)send intimation of such disqualification or revocation to the authority by whom the licence was issued.(2)On receipt of an intimation under clause (c) of sub-rule (1), the Licensing Authority shall cause tin entry made in the driving licence register and the State Register of Driving Licence.
