Section 7(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)The Licensing Authority to which application is made for grant of authorisation under this rule may, if it thinks fit. in order to ascertain whether the applicant is a fit person for being granted the authorisation and whether the applicant is not disqualified for holding or obtaining a driving licence or to drive otherwise, make enquiries into the character and antecedents from the Superintendent of Police within whose jurisdiction the applicant resides.
