Section 8 in The Chhattisgarh Motor Vehicles Rules, 1994
8. Driver's Badge of Transport Vehicle.
(1)A circular plastic or metal badge shall be issued by the Licensing Authority to every person, who has been granted an authorisation to drive a transport vehicle under Rule 7 on payment of fee as specified in Rule 24.(2)The badge shall be in the form illustrated in the Second Schedule appended to these rules and inscribed with the head-quarters of the Licensing Authority by which the badge is issued, the words " pkyd" an identification number and " ifjokgu ;ku".(3)The driver of a transport vehicle shall while on duty, display the badge on the left-side of his chest.(4)No driver shall hold more than one such badge.(5)If the badge is lost or destroyed a duplicate badge shall be issued by the authority by which it was issued, on an application made in Form C.G.M.V.R. 2 (DTVB) accompanied by the fee as specified in Rule 24.(6)No driver shall lend or transfer the badge to any other person.(7)Any person finding a badge shall, unless he returns the same to a person whom he knows to be the holder, forthwith surrender it to the authority by whom it was issued or to a nearest Police Station.(8)When an authorisation on a driving licence; entitling the holder to drive a transport vehicle, is suspended or revoked by any licensing authority or by any Court or ceases to be valid by efflux of time, the driver shall within seven days of such suspension, revocation or cessation surrender the badge held by him to the authority by which it was issued.
