Section 100(2) in The M.P. Motor Vehicles Rules, 1994
(2)Upon receipt of a report under sub-rule (1) the Transport Authority by which the permit was issued may, subject to the provisions of Rules 84 and 85-(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence as the Authority may specify either to make good the damage to or failure of the vehicle or to provide a substitute; or(ii)If the damage to or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of occurrence, direct the holder of the permit to provide a substitute vehicle and where the holder of permit fails to comply with such direction, may suspend or cancel the permit or vary the conditions of the permit as the case may be.
