Section 204(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 204(2)] [Section 204] [Entire Act]

State of Chattisgarh - Subsection

Section 204(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994

(iv)Requiring the owner of the land, or the local body or the State Transport Undertaking as the case may be, to erect such shelters, lavatories and latrines and to execute such other works as may be specified in the rules or in the directions and to maintain the same in a serviceable clean and sanitary condition.

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State of Chattisgarh - Subsection

Section 204(2)(iv) in The Chhattisgarh Motor Vehicles Rules, 1994