Section 61 in The Chhattisgarh Motor Vehicles Rules, 1994
61. Maintenance of State Register of motor vehicles.
(1)The Registering Authorities shall maintain a 'State Register of Motor Vehicles' in the form as prescribed in the Central Rules.(2)This register may be in bound book form with duplicate pages, the original of which shall be sent to the Transport Commissioner at the end of each quarter.(3)As soon as the vehicle is registered the necessary entries shall be entered in the State Register of motor vehicles.(4)Each Registering Authority shall communicate every subsequent correction or entry in respect of registered vehicles to the officer or person designated by the Transport Commissioner for the custody of the 'State Register of Motor Vehicles' and such officer or person shall maintain the updating of the said Register.(5)The State Register of Motor Vehicles shall be maintained cither manually or with the help of computer.(6)The Transport Commissioner shall supply on behalf of the State Government a printed copy of the State Register of Motor Vehicles to the Central Government as required by sub-rule (2) of Rule 75 of the Central Rules.
