Section 3(4) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(4)Collector or any officer authorized by him for verification of the particulars of application in Form-1, (Part-I) may conduct such investigation which he considers necessary. After such investigation if the collector is satisfied that the details in the application and the enclosed documents are correct than he shall issue Transportation License in Form-2 within a period of two weeks from the date of receiving of application or he may, by order, reject the application by recording reasons for such rejection of application and shall also record information of rejection in the Government Register.
