Section 59 in The Chhattisgarh Motor Vehicles Rules, 1994
59. Notice of alteration of motor vehicle.
(1)The notice of alteration of motor vehicle by the owner of motor vehicles to the Registering Authority in accordance with sub-section (1) of Section 52 of the Act, shall be in Form C.G.M.V.R.-34 (B.T.I.).(2)The Registering Authority may require the owner to produce motor vehicle before him or his nominee, for the purpose of verification of alteration in the vehicle and shall record the verified particulars in the registration certificate.
