Section 86 in The Chhattisgarh Motor Vehicles Rules, 1994
86. Procedure on cancellation or suspension of permit.
(1)The holder of a permit may at any time surrender the permit for cancellation to the Transport Authority by which it was granted and the Transport Authority shall forthwith cancel any permit so surrendered.(2)Where an authority suspends or cancels any permit under Section 86-(i)the holder shall surrender the permit immediately after the suspension or cancellation lakes effect,(ii)the Transport Authority suspending or cancelling the permit shall send intimation to the authority by which the permit was counter signed, and to such Transport Authority in whose area the validity has been extended under Rule 76.
