Section 86(2) in The M.P. Motor Vehicles Rules, 1994
(2)Where an authority suspends or cancels any permit under Section 86-(i)the holder shall surrender the permit immediately after the suspension or cancellation lakes effect,(ii)the Transport Authority suspending or cancelling the permit shall send intimation to the authority by which the permit was counter signed, and to such Transport Authority in whose area the validity has been extended under Rule 76.
