Section 6(4) in The M.P. Motoryan Karadhan Rules, 1991
(4)[ When a vehicle is used to maintain service on the route of a service of stage carriages permit on which such vehicle is authorised to ply by such permit, no extra tax shall be leviable in respect of that vehicle if the tax due as per appropriate slab under sub-item (d) of item IV of the First Schedule of the Act in respect of such permit has duly been paid.] [Inserted by Notification No. F. 16-5-92-VIII, dated 11-10-1992.]
