Section 144(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)Where an appeal or an application for revision is preferred or intended to be preferred the Secretary of the State Transport Authority or Regional Transport Authority or the Tribunal shall, on an application bearing court-fee stamps of the prescribed value made in this behalf allow inspection of the record concerning the appeal or revision as the case may be :Provided that if the State Transport Authority, Regional Transport Authority or the Tribunal considers that any record of which inspection is sought is of a confidential nature, or the inspection would be prejudicial to the public interest it may refuse to allow inspection of such record.
