Section 184(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)An application for approval of a new design of trailer manufactured in India and intended to be used as a transport vehicle shall be sent to the [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] in triplicate by the manufacturer or his authorised assembler. Such application shall be accompanied by three copies of each of the following documents :(i)full specification;(ii)Drawings giving all dimensions and details; and(iii)Set of design calculation of-(a)Axles;(b)Springs;(c)Long-bearers;(d)Cross-bearers;(e)Platform tank or anything that may be carried on the cross bearers;(f)Tow bar;(g)Turn table or any other scribbling device for the front axle, in case of two axle trailers;(h)Braking arrangements; and(i)Any other item such as shock absorbers, if included.
