Section 249(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)In case the certificate of appointment is lost or stolen, the officer to whom it was issued shall immediately notify the fact of loss to his next superior officer, the Transport Commissioner and the nearest Police Station. Any person finding a certificate of appointment shall forthwith hand it over to the nearest Police Station and no person shall retain or in any way put to his own use, a certificate of appointment issued to an officer of the Transport Department.
