Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 203] [Entire Act] State of Chattisgarh - Subsection Section 203(4) in The Chhattisgarh Motor Vehicles Rules, 1994 (4)The District Magistrate shall prescribe fees for the use of the parking places. Uniform or different fee may be fixed for different vehicles.
