Section 41 in The Chhattisgarh Motor Vehicles Rules, 1994
41. Registering Authority.
(1)The Registering Authority shall be the Regional Transport Officer, Additional Regional Transport Officer or such other officer as may be authorised by the State Government by notification in the Official Gazette.(2)The Registering Authority for issuing letter of authority to the authorised testing stations, shall be the Regional Transport Officer or such other officer not below the rank of Regional Transport Officer as may be authorised by the State Government by notification in the Official Gazette.(3)The area of jurisdiction of each Registering Authority shall be the region or such other areas as the State Government may notify in the Official Gazette.
