Section 13A(1) in The M.P. Motoryan Karadhan Rules, 1991
(1)If a stage carriage permit, granted in respect of a route which remains non-motorable partly during rainy season, contains a condition to the effect that during the period specified therein the permit shall be valid only for the specified part route, then the Tax payable in respect of the vehicle covered by such permit during such specified period shall be calculated in a slab worked out alter excluding the non-motorable part-route.
