Section 101(2) in The M.P. Motor Vehicles Rules, 1994
(2)Upon receipt of an intimation under sub-rule (1) the Transport Authority by which the permit was issued may, if the alteration is such as to contravene any of the conditions of the permit-(i)vary the conditions of permit; or(ii)require the permit holder to provide a substitute vehicle within such period as the Transport Authority may specify, and if the holder fails to comply with such requirement, cancel or suspend the permit.
