Section 85(11) in The Central Motor Vehicles Rules, 1989
(11)The permit holder shall furnish once in every 3 months the information contained in condition (10) to the State Transport Authority which granted the permit and the logbook shall be preserved for a period of 3years and shall be made available to the said authority on demand along with the records referred to in conditions (2) and(4).Explanation. - In this rule, home State means the State which has granted the permit under sub-section(9) of section 88.
