Section 85(3) in The Central Motor Vehicles Rules, 1989
(3)The tourist vehicle shall either commence its journey,or end its journey, circular or otherwise, in the home State, subject to the condition that the vehicle shall not remain outside the home State for a period of more than [three months.] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] The permit holder shall see that every return of the tourist vehicle to the home State is reported to the authority which issued the permit:Provided that where the contracted journey ends outside the home State, the vehicle shall not be offered for hire within that State or from that State to any other State except for the return journey to any point in the home State.
