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State of Madhya Pradesh - Section

Section 83 in The M.P. Motor Vehicles Rules, 1994

83. Renewal of counter signature of permits.

(1)Application for the renewal of counter signature of a permit shall be made in the form prescribed under sub-rule (1) of Rule 72 to the Transport Authority concerned and shall be accompanied by a copy of the permit and application fee as specified in Rule 145.
(2)The Transport Authority granting the renewal or a counter signature shall call upon the holder to produce the original permit, and shall return the same after endorsement.