Section 150(5) in The M.P. Motor Vehicles Rules, 1994
(5)The State Government shall, after considering the objections, approve or modify the scheme as it thinks lit and shall subject to the proviso to sub-section (3) of Section 100 of the Act, publish the Scheme so approved or modified in Form M.P.M.V.R.-73 (N.S.V.) in the Official Gazette and in not less than one newspaper in the Hindi language circulating in the area or route covered by such scheme.
