Section 82(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)The permits granted or renewed during the period between the date of coming into force of the Motor Vehicles Act, 1988 and the date of commencement of these rules, and issued in Form P. St. S or P. Co. S as the case may be shall be, converted and issued in Form C.G.M.V.R. 48 (S C P) or Form C.G.M.V.R.-49 (C.C.P.) respectively, after giving a notice to the permit holder in Form C.G.M.VR.-57-A (N C F P) and after giving him an opportunity of being heard.
