Section 11B(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)Whenever any vehicle, vessel or animal is requistioned under this rule, the period of such requisitioning shall not extend beyond the period for such vehicle, or animal is required for any of the purposes mentioned in this sub-rule.Explanation - In this rule "Vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
