Section 72 in The Central Motor Vehicles Rules, 1989
72. Voluntary surrender of letter of authority.
(1)The holder of a letter of authority may,at any time, surrender the letter of authority issued to him, to the registering authority which has granted the letter of authority and on such surrender, the registering authority shall cancel the letter of authority forthwith.(2)On cancellation of the letter of authority under sub-rule (1), the registering authority shall refund to the holder of the letter of authority, the amount of security deposit referred to in sub-rule (2)of rule 63 in full and without any interest.
