Section 67(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)[ The Regional Transport Authority may also by general or special resolution delegate to an officer-in-charge of the transport check-post in its region, the power under sub-section (1) of Section 87 to grant temporary permit to a goods carriage for a period of one month or part thereof authorizing the use of a goods carriage of other State temporarily within the State of Chhattisgarh for transport of goods subject to the condition that such vehicle shall not be used for intra-state operation in Chhattisgarh:Provided that an officer-in-charge of the transport check-post shall keep informed the Regional Transport Authority and the Transport Commissioner fro time to time of the action taken by him in pursuance of powers delegated and a list of all permits so issued shall be sent :Provided further that before issue of temporary permit under this sub-rule the officer-in-charge of the transport check-post shall ensure that the taxes under the Chhattisgarh, Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) are paid in respect of the vehicle for permit is to be issued by him.
