Section 202(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)A weighing device for the purpose of Section 114 of the Act may be-(i)a weighing bridge installed and maintained at any place by or under the order of the Government or a local authority or a railway administration;(ii)a weigh-bridge installed and maintained by any person and certified by the weights and measures department of the State, or(iii)a portable wheel-weigher of any kind approved by the Transport Commissioner.
