Section 76(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)A stage carriage permit granted by the Regional Transport Authority of one region of the State shall be valid in the other region of Chhattisgarh, without countersignature if the total distance of the route in such other region or regions are not more than twenty-five kilometres, and where the distance of route in other region or regions is more than twenty-five kilometres, the permit holder shall file an application alongwith prescribed documents and prescribed fee for the countersignature of permit in the office of the Secretary, Regional Transport Authority of that other region, within 30 days of the issue of permit by the granting Authority.
