Section 184(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)(a)The [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] shall forward the application and the copies of documents to such authority as he may think proper for verification and recommendation of the maximum laden and axle weights in respect of the trailer which is compatible with reasonable safety.(b)The authority shall then go through the design and calculations and if the design is found satisfactory by it, certify what would be in its opinion the greatest laden and axle weights of trailer which is compatible with reasonable safely.(c)When a design is found satisfactory by the authority it shall return two copies of the approved design, specifications and calculations with its recommendations as to the maximum laden and axle weights compatible with reasonable safety to the [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] :Provided that where the design of a trailer is approved in any other State by a competent or prescribed authority, the approval of such design shall not be necessary in this State.(d)The applicant, on approval of his design, shall, if he wants to manufacture the trailers for trade, supply the [Transport Commissioner] [Substituted 'State Transport Authority' by Notification No. F-1-10/Two/Eight-Trans./03, dated 2.9.2003.] with as many extra copies of the approved type of the design, specifications and calculations as may be required by him for sending them to different Registering Authority for their record.
