Section 136(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)Where a licence is liable to be revoked or suspended under sub-rule (1) except in the contravention of condition (c) (iii) of Rule 138 and the Licensing Authority is of the opinion that having regard to the circumstances of the case, it would be inexpedient so to revoke or suspend the licence, if the licensee agrees lo pay certain sum of money, then notwithstanding anything in sub-rule (1) the Licensing Authority may, instead of revoking or suspending, as the case may be, the licence, recover from the licensee the sum of money agreed upon.
