Section 67(2)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(2)(a) in The Chhattisgarh Motor Vehicles Rules, 1994

(a)to grant temporary permit under clauses (a) and (b) of sub-section (1) of Section 87 for a period of not more than seven days authorising the use of a Transport Vehicle temporarily within the State of Chhattisgarh for-

(i)the conveyance of passengers on special occasion, such as to and from fairs and religious gatherings; or

(ii)transport of personal kit and luggage of an officer on transfer or transport of dead bodies; or

(iii)transport of polling personnel and officers and carriage of ballot boxes and papers during the period of an election.

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State of Chattisgarh - Subsection

Section 67(2)(a) in The Chhattisgarh Motor Vehicles Rules, 1994