Section 65(5) in The Chhattisgarh Motor Vehicles Rules, 1994
(5)The State or the Regional Transport Authority as the case may be, may require any applicant tor a permit to appear before it or before the officer authorised by it and may withhold the consideration of application for the permit until the applicant himself has appeared or through an authorised representative and until he has furnished such information as may be required by the Transport Authority in connection with the application.
