Section 84(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)If the holder of a permit desires at any time to replace any vehicle covered by the permit by another vehicle, he shall forward the permit or the temporary permit, as the case may be, and apply in Form C.G.M.V.R.-56 (MV Rep. A) to the Transport Authority by which the permit was granted stating the reasons why the replacement is desired and shall also simultaneously-(i)if the another vehicle is in his possession, forward the certificate of registration of that vehicle, or(ii)if the another vehicle is not in his possession, state the particulars including the model, make and sealing capacity of the vehicle proposed to be replaced, and(iii)shall pay the fee as specified in Rule 145.
