Section 50(3) in The M.P. Motor Vehicles Rules, 1994
(3)If the authority, cancelling the certificate of fitness under this rule is of the opinion that the vehicle can be safely driven at a reduced speed to a place of repair may endorse in Form M.RM.VR.-30 (C.F.X.) specifying the speed limit and other conditions, subject to which the vehicle may be driven to specified destination for the purpose of repair.
