Section 154(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(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.
