Section 69(6) in The M.P. Motor Vehicles Rules, 1994
(6)The number of reserved permits granted to persons, not belonging to Scheduled Castes and Scheduled Tribes during a calendar year shall be carried forward to the next year and added to the number reserved in that year for these categories but the number of reservations shall not exceed fifty percent of the total stage carriage permits, granted during a year. Also the number of reserved permits shall not be carried forward beyond one year after which they shall be considered as lapsed.
