Section 117 in The Chhattisgarh Motor Vehicles Rules, 1994
117. Air conditioning and cooling.
- Only vehicles whether omnibus or motor cabs fitted with air-conditioning units or air-cooling device of marks and specifications approved by the State Transport Authority shall be recognised as being air-conditioned or air-cooled and no other form of air-conditioning or air-cooling device shall be recognised for purpose of grant of permit or for charging of fare applicable to air-conditioned or air-cooled services.
