Section 77(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)A permit in respect of a goods carriage may be subject to one or more of the following conditions ;-(i)that the vehicle shall not be used for the conveyance of any class or description of goods in contravention of any law or any rule or order made thereunder prohibiting or regulating the import, export, or transport of such goods;(ii)that the number of persons to be carried in the vehicle shall not exceed the number which may be specified in the permit;(iii)that no goods shall be picked up or set down between any two points lying wholly within the countersigning state.
