Section 13A in The M.P. Motoryan Karadhan Rules, 1991
13A. [ Procedure for intimation for non-use of permit etc. on part-route. [Inserted by Notification No. F. 16-5-92-VIII, dated 11-10-1992.]
(1)If a stage carriage permit, granted in respect of a route which remains non-motorable partly during rainy season, contains a condition to the effect that during the period specified therein the permit shall be valid only for the specified part route, then the Tax payable in respect of the vehicle covered by such permit during such specified period shall be calculated in a slab worked out alter excluding the non-motorable part-route.(2)If a stage carriage permit has been granted in respect of a route, a part of which remains non-motorable during rainy season and the permit does not contain any condition governing the part-route operations, then the procedure contained in Rule 13 shall, in so far as may be applicable, apply for intimating the non-operation of vehicle on the non-motorable part-route.]
