Section 100(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Chattisgarh - Subsection

Section 100(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

(ii)If the damage to or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of occurrence, direct the holder of the permit to provide a substitute vehicle and where the holder of permit fails to comply with such direction, may suspend or cancel the permit or vary the conditions of the permit as the case may be.

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State of Chattisgarh - Subsection

Section 100(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994