Section 3(3) in The M.P. Motor Vehicles Rules, 1994
(3)[ The powers of the Licensing Authority will extend to those categories of vehicles and for that area of the State as the State Government may by order, determine or as specified by the Transport Commissioner on the authority of the State Government] [[Substituted by M.P. Notification No. 22-158-2005-VIII, dated 19-1-2006. Prior to substitution it read as under:'(3) The area of jurisdiction of the each Licensing Authority shall be the region or such other area as the State Government may notify from time to time.']].
