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State of Chattisgarh - Section

Section 74 in The Chhattisgarh Motor Vehicles Rules, 1994

74. Procedure on receipt of permit application and manner of disposal thereof.

(1)Where an application for the grant, renewal, countersignature or transfer of permit or for variation of any condition of permit or for replacement of vehicle is presented, it shall be marked with dated initial by an officer of the Transport Department.
(2)Every application presented and duly marked under sub-rule (1) shall be acknowledged in Form C.G.M.VR.-56 (APA). Such application shall be entered serially in a register in Form C.G.M.V.R.-57 (Form RPA) and shall be presented before the Transport Authority for consideration.
(3)Transport Authority shall after considering the application, as per provisions of law, pass an appropriate order thereon and communicate.