Section 133(5) in The Chhattisgarh Motor Vehicles Rules, 1994
(5)The Licensing Authority shall, while granting a licence (including any supplementary licence) or at any time during the validity of licence by order require the licensee to furnish a security in cash of rupees ten thousand and when a licensee has furnished earlier any security in pursuance of an order passed under this sub-rule additional security not exceeding rupees one thousand.
