Section 11(5) in The M.P. Motoryan Karadhan Rules, 1991
(5)The Taxation Authority shall, after satisfying itself that the intimation of non-use is complete in all respects and that it is accompanied by a cash receipt and the documents referred lo in sub-rules (2) and (3) respectively, issue the acknowledgement to the person presenting the intimation :[Provided that if the intimation of non-use of motor vehicle is not accompanied by a 'no objection certificate' referred to in clause (vi) of sub-rule (3), the Taxation Authority after satisfying itself that there arc sufficient reasons for keeping the public service vehicle in non-use may, issue the acknowledgement for a period not exceeding the period applied for :Provided further that the Taxation Authority shall not allow the non-use of vehicle for a period less than the period applied for without giving lo the owner an opportunity of being heard.] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.][Provided also that no vehicle shall be allowed to be surrendered for a period exceeding 45 days (at a time or in part) in a calendar year and for the surrender exceeding the said period, the permission can only by granted under special circumstances by the Transport Commissioner by passing an order in writing with reasons [x x x] [Inserted by Notification No. F. 22-280-2003-VIII, dated 30-9-2004.].
