Section 48(4) in The M.P. Motor Vehicles Rules, 1994
(4)While inspecting a transport vehicle, the Registering Authority or the operator of the authorised testing station shall fill in Form M.P.M.VR.-25 (M.V. Inserted). If on inspection the vehicle is found fit in all respects, the Registering Authority or the operator of the authorised testing station shall issue to the owner or person incharge of the vehicle a certificate of fitness in Form 36 of the Central Rules. If, however, the vehicle is found not to be complying with the provisions of the Act and Rules made thereunder, the Registering Authority or the operator of the authorised testing station shall hand over the original copy of the inspection report in Form M.RM.VR.-25 (M.V.Inserted) to the owner indicating therein (he defects found. The owner or person incharge of the motor vehicle shall when producing the vehicles for re-inspection after necessary repairs, surrender the inspection report in Form M.P.M.V.R.-25 (M.V Inserted) to the Registering Authority or the operator of the authorised testing station.
