Section 48(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)A certificate of fitness shall be issued or renewed by the Registering Authority or subject to its general control and direction by such officer of the Transport Department not below the rank of Transport Sub-inspector as may be authorised by it in this behalf or by an operator of the authorised testing station specified by the Government under sub-section (2) of Section 56 of the Act.
