Section 65(8) in The Chhattisgarh Motor Vehicles Rules, 1994
(8)(a)Regional Transport Authority shall send in return in Form C.G.M.V.R.-41 (RPAD) to State Transport Authority by the fifth of every month in respect of pending applications of permit, and disposal thereof.(b)State Transport Authority receiving the returns in Form C.G.M.V.R.-41 (RPAD) shall compile the information and send a consolidated report including information of STA every six months to the State Government.
