Section 88(6) in The Chhattisgarh Motor Vehicles Rules, 1994
(6)Any other person finding a permit shall deliver it to the nearest police station or to the Transport Authority. The Officer-in-charge of the Police Station on receipt of the permit, shall immediately forward it to the Transport Authority. The transport Authority shall restore the permit in case duplicate permit has not been issued and shall substitute it for the duplicate, if a duplicate has been issued.
