Section 84 in The Chhattisgarh Motor Vehicles Rules, 1994
84. Replacement of vehicle authorised by permits.
(1)If the holder of a permit desires at any time to replace any vehicle covered by the permit by another vehicle, he shall forward the permit or the temporary permit, as the case may be, and apply in Form C.G.M.V.R.-56 (MV Rep. A) to the Transport Authority by which the permit was granted stating the reasons why the replacement is desired and shall also simultaneously-(i)if the another vehicle is in his possession, forward the certificate of registration of that vehicle, or(ii)if the another vehicle is not in his possession, state the particulars including the model, make and sealing capacity of the vehicle proposed to be replaced, and(iii)shall pay the fee as specified in Rule 145.(2)On receipt of an application under sub-rule (1) the Transport Authority may reject the application :-(i)if the another vehicle proposed for replacement differs in material particulars from the existing vehicle, and(ii)if there are arrears of tax in respect of the existing vehicle.(3)If the Transport Authority grants an application for replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the permit and the certificate of registration of the new vehicle, if not already delivered to it and the Secretary of the Transport Authority shall endorse the permit accordingly under his signature and seal and return it to the holder.
