Section 87(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)When the holder of permit desires to transfer the permit to some other person under sub-section (1) of Section 82 shall together with the person to whom he desires to make the transfer make a joint application, in Form C.G.M.V.R.-59 (Tr. P.A.) along with the fee specified in Rule 145 to the Transport Authority by which the permit was issued stating the reasons for the proposed transfer.
