Section 60 in The Chhattisgarh Motor Vehicles Rules, 1994
60. Intimation regarding stolen/recovered motor vehicles.
(1)An officer-in-charge of the police station where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall, immediately after the registration of an offence send intimation to the State Transport Authority in Form C.G.M.V.R.-35 (MVT) and send a copy thereof to the Registering Authority where the vehicle is registered.(2)On receipt of this intimation under sub-rule (1), the Secretary, State Transport Authority shall inform all the Registering Authorities the details of the stolen vehicle in Form C.G.M.V.R.-36 (MVTR).(3)The Secretary, State Transport Authority shall also maintain a register of stolen vehicles in Form C.G.M.V.R.-37 [MVT Reg. (T)].(4)The Registering Authority shall maintain the register of stolen vehicles in Form C.G.M.V.R.-38 [MVT Reg. (P)[ on the basis of the intimation received from the Secretary, State Transport Authority and the Registering Authority concerned.(5)If the vehicle, reported to be stolen, is recovered the police station which recovered the vehicle shall intimate the fact in Form C.G.M.V.R.-39 (MVTRR) to the State Transport Authority and the Registering Authority concerned.(6)Upon receipt of intimation under sub-rule (5) the Secretary, State Transport Authority and the Registering Authority shall take notice of such recovery and record the fact in the register maintained in Forms prescribed under sub-rules (3) and (4).
