Section 140(2)(iii) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(2)(iii) in The M.P. Motor Vehicles Rules, 1994

(iii)that the licensee shall not change the premises or make any external alteration to, it or in the parking arrangements thereat as may be likely to cause obstruction to the general traffic in the vicinity without prior approval of the Licensing Authority.

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State of Madhya Pradesh - Subsection

Section 140(2)(iii) in The M.P. Motor Vehicles Rules, 1994