Section 17(5) in The M.P. Motoryan Karadhan Rules, 1991
(5)The Taxation Authority shall send the intimation for initiation of proceedings for confiscation of Vehicle under clause (a) of sub-section (7) of Section 16 of the Act in Form 'X' lo the Magistrate having jurisdiction to try the offence.] [Inserted by Notification No. F. 8-6-99-VIII, dated 28-1-2000.]
