Section 48 in The Chhattisgarh Motor Vehicles Rules, 1994
48. Issue or renewal of certificate of fitness.
(1)A certificate of fitness shall be issued or renewed by the Registering Authority or subject to its general control and direction by such officer of the Transport Department not below the rank of Transport Sub-inspector as may be authorised by it in this behalf or by an operator of the authorised testing station specified by the Government under sub-section (2) of Section 56 of the Act.(2)An application for issue or renewal of certificate of fitness shall be made in Form C.G.M.V.R.-22 (C.F.A.), to the Registering Authority or the operator of the authorised testing station in whose jurisdiction the vehicle is normally kept or whose functional area includes the major portion of the route or area to which the permit relating to the vehicle extends and shall be accompanied with a tax clearance certificate in Form C.G.M.V.R.-23 (TC.C.).(3)If, owing to mechanical breakdown or otherwise a motor vehicle, after the expiry of the certificate of fitness, remains outside of the functional area of the authority by whom the certificate is to be renewed, the competent authority of such area, without prejudice to any penalty to which the owner or driver may have become liable may, if the vehicle is in his opinion, fit for use, may make an endorsement in Form C.G.M.V.R.-24 (C.F. Sub.) subject to such conditions as he may specify, authorise its continued use for such time as may reasonably necessary but in no case for more than ten days tor the vehicle to return to the area of the Registering Authority by whom the certificate is to be renewed, and the vehicle may be driven to such area in accordance with such endorsement but shall not be used thereafter without renewal.(4)While inspecting a transport vehicle, the Registering Authority or the operator of the authorised testing station shall fill in Form C.G.M.VR.-25 (M.V. Inserted). If on inspection the vehicle is found fit in all respects, the Registering Authority or the operator of the authorised testing station shall issue to the owner or person incharge of the vehicle a certificate of fitness in Form 36 of the Central Rules. If, however, the vehicle is found not to be complying with the provisions of the Act and Rules made thereunder, the Registering Authority or the operator of the authorised testing station shall hand over the original copy of the inspection report in Form M.RM.VR.-25 (M.V.Inserted) to the owner indicating therein (he defects found. The owner or person incharge of the motor vehicle shall when producing the vehicles for re-inspection after necessary repairs, surrender the inspection report in Form C.G.M.V.R.-25 (M.V Inserted) to the Registering Authority or the operator of the authorised testing station.
