Section 251 in The Chhattisgarh Motor Vehicles Rules, 1994
251. Repeal and Savings.
- On the commencement of these rules, the Chhattisgarh Motor Vehicles Rules, 1974, the Chhattisgarh State Transport Appellate Tribunal (Appeal and Revision) Rules, 1972, the Chhattisgarh Motor Vehicles (National Permits) Rules. 1975, the Chhattisgarh Motor Vehicles (Payment of Fee) Rules, 1974, and the Chhattisgarh Licensing of Agents, Collecting, Forwarding and Distributing Rules, 1972, in force in the State immediately before the commencement of these rules, shall stand repealed :Provided that anything done or any action taken under any of the said rules so repealed, shall be deemed to have been done or action taken under the corresponding provisions of these rules unless such thing or action is inconsistent with any of the provisions of these rules.The First ScheduleForm C.G.M.V.R.-1 (A.T.V.A.)[See Rule 7 (i)]An Application for the Grant of an Authorisation to Drive a Transport VehicleToThe Licensing Authority..........................................................................I apply for the grant of an authorisation to drive a Transport Vehicle and forward herewith the following documents :(1)Driving Licence No...........................................................................Validity.....................................................................................................Licensing Authority.................................................................................Class of vehicle for which licence has been granted...........................(2)A certificate issued by the Motor Driving Training School....................................(3)A certificate of educational qualification, if any...........................................Name of applicant (in block letters) .......................................................Present address of applicant.................................................................I have paid the fee of Rs....................................................................Vide receipt No Book No / Try............Chailan No...............dated...............................................................Dated 199.............................................................Signature or Thumb Impressionof applicantForm C.G.M.V.R.-2 (D.T.V.B.)[See Rule 8 (5)]An Application for Duplicate of Transport Vehicle Authorisation BadgeToThe Licensing Authority.............................................I (name in full)....................................................Son of....................Resident of...............................(Permanent Address).................................................hereby report that the original badge No is lost/ destroyed in the following circumstances :- ...................(to be filled in)..................................................................................................
