Section 13(3) in The M.P. Motoryan Karadhan Rules, 1991
(3)The intimation of non-operation of motor vehicle on the route shall be given at the earliest but not later than ten days from the date of commencement of non operation, and the same shall be accompanied by-(i)a cash receipt of rupees ten;(ii)[a certificate in Form 'O-1'] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.] from the Sub-Divisional Officer of the Public Works Department in-charge of the road, regarding the non-motorability of route in case of clause (i) of sub-rule (2); or(iii)a copy of the order or a certificate from the Sub-Divisional Police Officer or Sub-Divisional Magistrate certifying the promulgation of prohibitory order or the law and order situation resulting in non-operation of vehicle on the route, as the case may be, in case of clause (ii) of sub-rule (2); or(iv)a copy of First Information Report lodged with police together with a copy of an intimation for a claim for compensation given to insurance company, in case of clause (iii) of sub-rule (2) :[Provided that the State Government in special circumstances and for the reasons lo be recorded in writing may, by a general order, extend the aforesaid period for presentation of the intimation of non-operative of motor vehicle.] [Inserted by Notification No. 22-15-93-VIII, dated 19-3-1993.]
