Section 202(5) in The Chhattisgarh Motor Vehicles Rules, 1994
(5)Upon the weighment of the vehicle in accordance with Section 114 and this rule the person who required the weighment or the person incharge of the weighing device shall deliver to the driver or other person incharge of the vehicle a statement in writing of the weight of the vehicle and of any axle, the weight of which is separately determined.
