Section 8(2) in The M.P. Motoryan Karadhan Rules, 1991
(2)A motor vehicle covered with All India Tourist Permit granted under sub-section (9) of Section 88 of the Motor Vehicles Act. 1988 by the Transport Authority of other State with a valid authorisation to ply in Madhya Pradesh , shall pay tax at the Transport Check-post at the time of entry into Madhya Pradesh. The payment shall be made in cash or through a crossed Bank Draft payable to Transport Commissioner, Madhya Pradesh at Gwalior, and the same shall be endorsed by the Officer-in-charge of Check-post in the authorisation.
