Section 126(f) in The Chhattisgarh Motor Vehicles Rules, 1994
(f)maintain the main office and its branch office in conspicuous place a "Complaint Book" in Form C.G.M.V.R.-64 (Comp T Ag.) with serially numbered, paged in triplicate. The licensee shall despatch the duplicate copy of complaint, if any, to the Licensing Authority by registered post expeditiously and in any case not later than three days; .
