Section 8(5) in The M.P. Motoryan Karadhan Rules, 1991
(5)[ A Motor Vehicle covered with National permit granted under sub-section (12) of Section 88 of the Motor Vehicles Act, 1988 by the Transport Authority of other State with a valid authorisation to ply in Madhya Pradesh , shall pay tax at the transport check-post at the time of entry in Madhya Pradesh . The payment shall be made in cash or through a crossed Bank Draft payable to the Transport Commissioner, Madhya Pradesh at Gwalior and the same shall be endorsed by the Officer-in-Charge of the check post in the authorisation and such endorsed authorisation shall always be carried with the goods carriage and produced for inspection on demand by any officer of the Transport Department not below the rank of an Assistant Transport Sub-Inspector.] [Substituted by Notification No. F. 8-2-99-VIII, dated 20-8-1999.]
