Section 148 in The Chhattisgarh Motor Vehicles Rules, 1994
148. Manner of tiling objections.
(1)Any person affected by the Scheme and desirous of filing objection under sub-section (1) of Section 100 of the Act, shall do so within a period of thirty days from the date of publication of the Scheme in the Form of a memorandum in duplicate, setting forth concisely the grounds of objections to the Scheme.(2)The memorandum of objections shall be addressed to such officer as may be authorised by the State Government by notification in this behalf.(3)A copy of memorandum shall be sent by the objector to the Head of the State Transport Undertaking.(4)The memorandum of objections shall also contain the following information-(a)full name and address of the objector;(b)whether such person is a holder of a permit issued under the provisions of the Act;(c)the particulars of the route or routes or the area or zone specified in such permits;(d)whether the objector, if a permit holder, agrees to the route, if any assigned to him under the Scheme.
