Section 99(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in (he permit he shall, unless the change be for a temporary period not exceeding three months shall intimate the change within fourteen days alongwith the permit to the Transport Authority by which the permit was issued-
