Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 216 in The Chhattisgarh Motor Vehicles Rules, 1994 216. Main road. - In accordance with sub-section (1) (b) of Section 116 of the Act, the District Magistrate may, within his jurisdiction, designate any road to be main road.
