Section 148(1) in The M.P. Motor Vehicles Rules, 1994
(1)Any person affected by the Scheme and desirous of filing objection under sub-section (1) of Section 100 of the Act, shall do so within a period of thirty days from the date of publication of the Scheme in the Form of a memorandum in duplicate, setting forth concisely the grounds of objections to the Scheme.
