Section 52(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)No fee shall be charged for the registration of the following classes of motor vehicles, namely :-(a)Motor vehicles, owned by the State or Central Government and used solely for the purpose other than commercial enterprises;(b)trailer or trailers owned by a bona fide agriculturist to the extent of one trailer used exclusively for agricultural purposes;(c)Motor vehicles used exclusively for fire brigade purposes; and(d)ambulances and other motor vehicles designed and intended to be used exclusively for affording free medical and other relief.
