Section 23 in The Chhattisgarh Motor Vehicles Rules, 1994
23. Maintenance of State Register of Driving Licence.
(1)The Licensing Authority shall maintain a register in Form-10 of the Central Rules in respect of driving licences issued by it and enter the renewal and additions of such licences therein.(2)The Licensing Authority shall also maintain a register in Form MPMVR 9-A (FDLR) in respect of renewal of or addition in a driving licence issued by the Licensing Authority of the region or State.(3)As soon as the licence is issued or renewal or addition is allowed therein to a person, the Licensing Authority shall cause an entry to be made in the register mentioned under sub-rule (1) or sub-rule (2) as the case may be.(4)State book with duplicate pages; the original of which shall be sent to the officer or person designated by Transport Commissioner for the custody of State Register of Driving Licences.(5)Each Licensing Authority shall communicate every subsequent correction or entry in respect of driving licence on their record to the officer or person designated under sub-rule (4) and such officer or person shall maintain the updating of the said Register.(6)The State Register of Driving Licences shall he maintained either manually or with the help of computer.(7)The Transport Commissioner shall supply on behalf of the State Government a printed copy of the State Register of Driving Licences to the Central Government as required by sub-rule (2) of Rule 23 of Central Rules.
