Section 2(h) in The Chhattisgarh Motor Vehicles Rules, 1994
(h)"Regional Transport Officer", "Additional Regional Transport Officer" [Assistant Regional Transport Officer or District Transport Officer] [Substituted 'or 'Assistant Regional Transport Officer'' vide Notification No. 510/Trans./2002, dated 12-5-2002.] means any Officer appointed as such by the State Government for any region or area to perform the duties and functions under the Act and these rules;
