Section 102 in The Chhattisgarh Motor Vehicles Rules, 1994
102. Restriction on use of trailers as Permit Condition.
- A State Transport Authority or a Regional Transport Authority granting or countersigning goods carriage permit, may require as a condition of the permit or of the countersignature, as the case may be, that no trailer or that no trailer of a specified description shall be attached to any transport vehicle covered by the permit.
