Section 49(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)The authority, officer or operator responsible for maintaining registers which are prescribed in sub-rule (I) shall send a monthly report to Transport Commissioner by the fifth of the succeeding month in Form C.G.M.V.R.-28 (F.C.S.) and also circulate the list of defaulted vehicle due for renewal of certificate of fitness to concerning authority for appropriate
