Section 150 in The Chhattisgarh Motor Vehicles Rules, 1994
150. Consideration and disposal of objections.
(1)The officer authorised by the State Government under sub-rule (2) of Rule 148 above shall fix a date or dates, time and place for hearing of the objections and shall publish a notice in Form C.G.M.V.R.-72 (N.S. IV) specifying the date or dates, time and place so fixed, not less than seven clear days before the date on which the first hearing of objections is to commence :-(a)in the Chhattisgarh Gazette;(b)by affixing a copy thereof on the notice boards-(i)in the office of the Collector of district in which area or route covered by the Scheme or part thereof lies;(ii)in the office of the Regional Transport Authority or Authorities within whose jurisdiction the area or route covered by the scheme or part thereof lies; and(c)in not less than one local newspaper in the Hindi language circulating in the area or route which is proposed to be covered by such scheme.(2)Any objector may appear on the date appointed for hearing objections either in person or through his duly authorised representative.(3)Head of the State Transport Undertaking or such other person as may be authorised in writing by him in this behalf may appear on behalf of the State Transport Undertaking to represent the case in regard to the scheme.(4)The State Government shall hear such objectors or their duly authorised representatives as may desire to be heard and also the Head of the State Transport Undertaking or the person authorised by it in writing in this behalf.(5)The State Government shall, after considering the objections, approve or modify the scheme as it thinks lit and shall subject to the proviso to sub-section (3) of Section 100 of the Act, publish the Scheme so approved or modified in Form C.G.M.V.R.-73 (N.S.V.) in the Official Gazette and in not less than one newspaper in the Hindi language circulating in the area or route covered by such scheme.
