Section 3 in The M.P. Motoryan Karadhan Rules, 1991
3. Jurisdiction of Taxation Authority.
- The Taxation Authority appointed under clause (a) of Section 2 of the Act shall have the Jurisdiction as may be notified by the State Government :Provided that if more than one officer is appointed as Taxation Authority, the Transport Commissioner may by an order in writing, determine their jurisdiction and functions to be performed by each of them.
