Section 202(6) in The Chhattisgarh Motor Vehicles Rules, 1994
(6)The driver or other person incharge of, or the owner of, a vehicle which has been so weighed may challenge the accuracy of the weighing device, by a statement in writing accompanied by a deposit of fifty rupees, deliver-(i)within an hour of the receipt of the statement referred to in sub-rule (5) to the person by whom the statement was delivered to him; or(ii)within fourteen days of the service on him of a notice of proceedings against him under Section 113 of the Act to the Court issuing such a notice.
