Section 250(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 250(2)] [Section 250] [Entire Act]

State of Chattisgarh - Subsection

Section 250(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994

(ii)In the case of Transport Head Constable and Transport Constable, the Transport Commissioner, Deputy Transport Commissioner, Assistant Transport Commissioner or Regional Transport Officer or Additional Regional Transport Officer may after obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose a fine of an amount not exceeding one month's pay.

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State of Chattisgarh - Subsection

Section 250(2)(ii) in The Chhattisgarh Motor Vehicles Rules, 1994