Section 13(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)Where the holder of a driving licence has submitted the driving licence to the Licensing Authority for renewal and has deposited the prescribed fee or where a Police Officer or Officer of the Transport Department or Court h:is taken temporary possession of a driving licence under sub-section (2) of Section 206 of the Act for any purpose and the driving licence has not been suspended or cancelled, the Licensing Authority or the Police Officer or the Officer of the Transport Department or the Court, as the case may be, shall give him a temporary acknowledgement under sub-section (3) of the said section for the driving licence and temporary authorisation to drive in Form C.G.M.VR.-5 (L Tern) and the production thereof on demand, shall be deemed to be production of the driving licence.
