Section 151 in The Chhattisgarh Motor Vehicles Rules, 1994
151. Implementation of the Approved Scheme.
- Upon the publication of the scheme under sub-section (3) of Section 100, the Head of the State Transport Undertaking shall communicate the scheme published under Rule 147 to the State Transport Authority or Regional Transport Authority, as the case may be. The State Transport Authority or the Regional Transport Authority, as the case may be, shall give effect, to the approved scheme in accordance with the provisions of the Act.
