Section 184(2)(c) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Chattisgarh - Subsection

Section 184(2)(c) in The Chhattisgarh Motor Vehicles Rules, 1994

(c)When a design is found satisfactory by the authority it shall return two copies of the approved design, specifications and calculations with its recommendations as to the maximum laden and axle weights compatible with reasonable safety to the [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 184(2)(c) in The Chhattisgarh Motor Vehicles Rules, 1994