Section 100 in The Chhattisgarh Motor Vehicles Rules, 1994
100. Intimation of damage to or failure of Public Service Vehicle.
(1)The holder of any stage carriage permit shall within two days of the occurrence, report in writing to the Transport Authority by which the permit was issued, any failure of or damage to such vehicle or to any part thereof, and such failure or damage is of such a nature to render the vehicle unfit for use in accordance with the conditions of the permit for a period exceeding three days.(2)Upon receipt of a report under sub-rule (1) the Transport Authority by which the permit was issued may, subject to the provisions of Rules 84 and 85-(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence as the Authority may specify either to make good the damage to or failure of the vehicle or to provide a substitute; or(ii)If the damage to or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of occurrence, direct the holder of the permit to provide a substitute vehicle and where the holder of permit fails to comply with such direction, may suspend or cancel the permit or vary the conditions of the permit as the case may be.(3)The Transport Authority after giving a direction for suspending or cancelling the permit or varying the conditions of the permit under clause (ii) of sub-rule (2) shall send intimation for the fact to the Transport Authority of any other region in which the permit is valid by virtue of counter signature or otherwise.
