Section 114 in The Chhattisgarh Motor Vehicles Rules, 1994
114. Prohibition on painting or marking of Transport Vehicles in certain manner.
(1)No advertising device, figure or writing shall be exhibited on any transport vehicle save as may be specified by the Regional Transport Authority by general or special order.(2)A public service vehicle when regularly used for carrying postal mail by or under a contract with the posts and telegraphs department, may exhibit in a conspicuous place upon a plate or a plain surface of the motor vehicle the words "Mail" in red colour on a white ground, each letter being not less than fifteen centimetres in height and of a uniform thickness of two centimetres.(3)Save as aforesaid, no motor vehicle shall display any sign or inscription which includes the word "Mail".(4)No transport vehicle, except those owned by the Central or State Government shall be painted wholly in red, olive green, khaki or dark blue colours and no vehicle painted in these colours shall be used by any person or shall be caused or allowed to be used in any public place :Provided that if the State Government so directs fire-engines owned by local bodies and transport vehicles of State Road Transport undertaking may be painted in red colour.(5)An Educational Institute bus as defined under clause (ii) of Section 2 of the Act shall be painted in yellow colour.
