Section 14 in The Chhattisgarh Motor Vehicles Rules, 1994
14. Communication of Additions or Renewals to Driving Licence.
(1)A Licensing Authority making addition under Section 11 of the Act to the classes of motor vehicles which a driving licence authorises the holder to drive, shall, if it is not the authority by which the driving licence was issued inform of such addition to the original Licensing Authority in Form C.G.M.V.R.-6 (L. Ad.).(2)A Licensing Authority renewing a driving licence shall, as required by the provisions of sub-section (6) of Section 15 of the Act, inform of such renewal to the Licensing Authority which issued the driving licence in Form C.G.M.V.R.-7 (DLR).
