Section 82(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)On or after the commencement of this rule, permits relating to service of stage carriages or casual contract carriages issued before the commencement of the Motor Vehicles Act, 1988 (No. 59 of 1988) in Form P. St. S and Form P. Co. S respectively, shall, on renewal of such permits be issued in Form C.G.M.VR.-48 (S.C.P.) or Form C.G.M.V.R.-49 (C.C.P.), as the case may be.
