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State of Chattisgarh - Section
Section 247 in The Chhattisgarh Motor Vehicles Rules, 1994
247. Powers including powers exercisable by police officers under the Act to be exercised by the officers of the Transport Department.
- The officers of the Transport Department specified in Column (1) of the table below shall exercise the powers under the provisions of section of the Act as specified in column (2) of the said Table :-| Officers | Sections of the Act | |
| (1) | (2) | |
| 1. | Transport Commissioner | Section 114 (1) |
| 2. | All Deputy Transport Commissioners. | 130 (1), 130 (2), 130 (3), 132 (1),133, 134 (b), 136. |
| 3. | All Assistant Transport Commissioners | 158(1), 158 (2). |
| 4. | Regional Transport Officers | 158 (3), 154 (4) |
| 5. | Additional Regional Transport Commissioners | 202, 206 and 207. |
| 6. | Assistant Regional Transport Officers. | |
| 7. | Transport Inspectors. | |
| 8. | Transport Sub-Inspectors. | |
| 9. | Assistant Transport Sub-Inspectors. |