Section 72(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)The application for stage carriage permit or reserved stage carriage permit as required under sub-section (1) of Section 70 shall be accompanied by the following documents, namely :(a)an authentic route map alongwith certified distance between various stages and certificate regarding motorability of the route from the departments which have control over such road;(b)certificate from Registering Authority containing make, model and seating capacity of the vehicles owned by the applicant at the time of making the application;(c)details of the stage carriage and reserved stage carriage permits already held by the applicant;(d)no dues certificate issued by the Regional Transport Officer concerned;(e)declaration duly certified by an officer of the Chhattisgarh State Road Transport Corporation authorised by the Managing Director about the portion and distance of the route covered by any nationalization scheme; and(f)any other information as may be required by the Transport Authority.
