Section 148(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)The memorandum of objections shall also contain the following information-(a)full name and address of the objector;(b)whether such person is a holder of a permit issued under the provisions of the Act;(c)the particulars of the route or routes or the area or zone specified in such permits;(d)whether the objector, if a permit holder, agrees to the route, if any assigned to him under the Scheme.
