Section 13(2) in The M.P. Motoryan Karadhan Rules, 1991
(2)Such refund shall be admissible only when it has not been possible to operate the vehicle on the route for any of the following reasons :-(i)Owing lo flood, earthquake or any other natural calamity resulting in obstruction on the route;(ii)Owing to any prohibitory orders under Section 144 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) or any other law and order situation; or(iii)Where the motor vehicle (has been damaged in an accident) becomes unserviceable due to an accident.
