Section 6A(3) in The M.P. Motoryan Karadhan Rules, 1991
(3)While passing the order referred to in sub-section (3) or (4) of Section 8 of the Act. the Taxation Authority shall, simultaneously, issue the intimation of such order in Form-E-2 to be served on the owner in the manner laid down in sub-rule (2) of Rule 15.] [Substituted by Notification No. F. 16-5-92-VIII, dated 11-10-1992.][Explanation. - The order passed under sub-rule (1) or (2) shall be valid until the rate of lax or the vehicle is altered and the determination of lax afresh shall be necessary only after any alteration in the rale of tax or the vehicle.] [Inserted by Notification No. 22-27-93-VIII, dated 8-6-1993.]
