Section 11(2) in The M.P. Motoryan Karadhan Rules, 1991
(2)[ The intimation of non-use shall be accompanied by a receipt of case deposited in the office of the Taxation Authority or a copy of the challan, which is deposited in any Government Treasury, Sub-Treasury or Bank authorised to conduct Government Business, of rupees two hundred for surrender upto one month, rupees eight hundred for surrender above one month and upto two months, and rupees one thousand per month for surrender exceeding two months, and shall be presented by the owner or his duly authorised agent to the Taxation Authority.] [Substituted by Notification No. F. 22-280-2003-VIII, dated 30-9-2004.]
