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State of Chattisgarh - Section

Section 135 in The Chhattisgarh Motor Vehicles Rules, 1994

135. Rate of Commission.

- The State Government may, by notification in the Official Gazette, prescribe the maximum rates of commission which may be charged by licensees under these rules and the Regional Transport Authority may prescribe such rate of commission not exceeding the rates prescribed by the State Government, as it thinks fit.