Section 99 in The Chhattisgarh Motor Vehicles Rules, 1994
99. Change of address of Permit Holder.
(1)If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in (he permit he shall, unless the change be for a temporary period not exceeding three months shall intimate the change within fourteen days alongwith the permit to the Transport Authority by which the permit was issued-(2)Upon receipt of intimation under sub-rule (1) the Transport Authority shall after making such enquiries as it may deem fit, enter in the permit the new address and shall intimate the particulars to the Transport Authority of any region in which the permit is valid by virtue of counter-signature or otherwise.
