Section 45(6) in The Chhattisgarh Motor Vehicles Rules, 1994
(6)(a)The temporary registration mark to be assigned by the Registering Authority specified in the second column of Third Schedule appended to these rules shall be as set forth in corresponding entry in the third column thereof.(b)The temporary registration mark to be assigned by the authority prescribed under sub-rule (2) shall be, from amongst a block of registration mark allotted by the Registering Authority concerned from those assigned to him in the Third Schedule.
