Section 48(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)If, owing to mechanical breakdown or otherwise a motor vehicle, after the expiry of the certificate of fitness, remains outside of the functional area of the authority by whom the certificate is to be renewed, the competent authority of such area, without prejudice to any penalty to which the owner or driver may have become liable may, if the vehicle is in his opinion, fit for use, may make an endorsement in Form C.G.M.V.R.-24 (C.F. Sub.) subject to such conditions as he may specify, authorise its continued use for such time as may reasonably necessary but in no case for more than ten days tor the vehicle to return to the area of the Registering Authority by whom the certificate is to be renewed, and the vehicle may be driven to such area in accordance with such endorsement but shall not be used thereafter without renewal.
