Section 4 in The Chhattisgarh Motor Vehicles Rules, 1994
4. Testing Officer.
- The test as set forth in sub-section (5) of Section 8 and the test of competence to drive as set forth in sub-section (3) of Section 9 of the Act shall be conducted by the Licensing Authority or a Transport Inspector, or a Board, constituted by the State Government from time to lime.
