Section 95 in The Chhattisgarh Motor Vehicles Rules, 1994
95. Maintenance of Complaint Hooks in Stage Carriages.
(1)A bound complaint book in Form C.G.M.V.R.-60 (COMP) duly ruled, paged, signed and stamped with the seal of the permit holder and countersigned by the Secretary State/Regional Transport Authority concerned shall be maintained by such permit holder in every public service vehicle and at such bus stands as may be directed by the State/Regional Transport Authority, to enable passengers to record any legitimate complaint.(2)Such complaint shall be written clearly and in an intelligible manner and the complainant shall also clearly and legibly record in the complaint book his full name, address and date on which complaint is written.(3)The permit holder shall promptly look into every complaint recorded in the complaint book, remove the cause of the complaint or of its recurrence and submit within a month of recording of the complaint an explanation to the Transport Authority which granted the permit together with a copy of the complaint stating the action taken by him in connection with the complaint. A copy of the report shall be forwarded by the permit holder to the complainant.(4)The complaint book shall be so securely kept in the public service vehicle and at the bus stands, as the case may be, and shall at all times be made available by the driver and the conductor, if any, of the vehicle to any passenger desiring to record a complaint or to an officer of the Transport or Police Department not below the rank of Assistant Sub-Inspector for purpose of inspection.(5)If the complaint book is lost or destroyed, the permit holder shall within one week of such loss or destruction intimate the fact in writing to the Transport Authority.(6)The fee for obtaining a complaint book shall be as specified in Rule 145.
