Section 87 in The Chhattisgarh Motor Vehicles Rules, 1994
87. Permit-Transfer of.
(1)When the holder of permit desires to transfer the permit to some other person under sub-section (1) of Section 82 shall together with the person to whom he desires to make the transfer make a joint application, in Form C.G.M.V.R.-59 (Tr. P.A.) along with the fee specified in Rule 145 to the Transport Authority by which the permit was issued stating the reasons for the proposed transfer.(2)On receipt of an application under sub-rule (1) the Transport Authority may require the holder to file an affidavit stating whether any premium, payment or other consideration arising out of the transfer, is to pass or has passed between them and the nature and amount of any such premium, payment or other consideration.(3)Without prejudice to any other penalty to which the parties may be liable, any transfer of a permit ordered, upon such an application which the Transport Authority is subsequently satisfied was false in respect of the matter specified in sub-rule (2) or in respect of any other material particulars, shall be void.(4)The State/Regional Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it is an application for a permit.(5)If the Transport Authority decides to transfer the permit it shall call upon the holder to surrender the permit and shall cancel the particulars of holder thereon and endorse particulars of the transferee and shall return the permit to the transferee.(6)The Transport Authority making a transfer of a permit as aforesaid may, unless any other Transport Authority by which the permit has been counter signed has, by general or special resolution otherwise directed endorsed the permit with the words "transfer of permit valid for ..............."inserting the name of the authority by which the permit has been counter signed with effect from the date of transfer.(7)Unless the permit has been endorsed as provided in sub-rule (6) or unless the transfer of the permit has been approved by endorsement by the authority which counter signed the permit, the countersignature on a permit shall not be valid after the date of transfer.
