Section 154 in The Chhattisgarh Motor Vehicles Rules, 1994
154. General.
(1)No person shall use and no person shall cause or allow to be used or to be in any public place, any motor vehicle which does not comply with the rule contained in this Chapter, or with any order thereunder made by any officer of the Transport Department not below the rank of Transport Inspector or any officer of the Police Department not below the rank of Deputy Superintendent.(2)Nothing in this rule shall apply to a motor vehicle which has been damaged in an accident while at the place of the accident or to vehicle so damaged or otherwise defective while being removed to the nearest place of repair :Provided that where a motor vehicle can no longer remain under the effective control of the person driving the same, it shall not be moved except by towing.
