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State of Chattisgarh - Section

Section 214 in The Chhattisgarh Motor Vehicles Rules, 1994

214. Inspection of vehicle involved in an accident and penalty for causing obstruction to free flow of traffic.

(1)Subject to the provisions of Section 136 of the Act, any officer of the Police Department or Transport Department not below the rank of Inspector shall inspect any vehicle involved in an accident.
(2)Subject to the provisions of Section 201 of the Act, the police officers in uniform not below the rank of Sub-Inspector and all Officers of the Transport Department not below the rank of Assistant Transport Sub-Inspector are authorised to recover the penalties under sub-section (2) of the said section.
(3)Towing costs payable under Section 127 and sub-section (1) of Section 201 of the Motor Vehicles Act, 1988 in respect of different vehicles shall be levied as specified below, namely :-
1. Scooter, Motor Cycle Rs. 30.00 per vehicle
2. Light Motor Vehicle (Car, Jeep, Auto rickshaw etc.) Rs. 60.00 per vehicle
3. Heavy Motor Vehicle (Empty Truck, Bus) Rs. 100.00 per vehicle
4. Heavy Motor Vehicle (loaded Truck, Bus) Rs. 130.00 per vehicle
5. Medium Motor Vehicle Rs. 80.00 per vehicle.]