Section 2(a) in The Chhattisgarh Motor Vehicles Rules, 1994
(a)"Act" means the Motor Vehicles Act, 1988 (No. 59 of 1988);(aa)[ "Transport Check-post" means the check-post established by the State Government from time to time for the control and enforcement of the of the provisions of Motor Vehicles Act, 1988 (No. 59 of 1988) and the rules made thereunder, the Chhattisgarh Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder, the Chhattisgarh Motoryan Karadhan Adhiniyam, 1991 (No. 25 of 1991) and the rules made thereunder, and other related matters.] [Vide Notification No. 668/Tr.D./2001, dated 10-10-2001.]
