Section 11(3) in The M.P. Motoryan Karadhan Rules, 1991
(3)The owner shall, alongwith the intimation of non-use, deposit the following documents :-(i)the certificate of registration;(ii)the tax token;(iii)the certificate of tax, if any;(iv)the certificate of fitness;(v)the insurance certificate; and(vi)the permit of the vehicle, if any, alongwith a [no objection certificate in Form K-1] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.] from the permit granting Authority :Provided that 'no objection certificate' referred to in clause (vi) above shall not be required in the case of-(a)[a goods carriage or public service vehicle] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.]; and(b)a public service vehicle if the permit has been cancelled or suspended by any Court, Tribunal or Authority.
