Section 12(4) in The M.P. Motoryan Karadhan Rules, 1991
(4)The Taxation Authority shall, after satisfying itself that the application for the non-use of permit is complete in all respects and that the requirements of sub-rule (2) and (3) have been fulfilled, issue the acknowledgement to the person presenting the application :[Provided that if the application for deposit of permit is not accompanied by a 'no objection certificate' referred to in clause (ii) of sub-rule (3) and if the Taxation Authority after an enquiry is satisfied that any of the reasons referred to in sub-rule (1) for depositing the permit exists, it may, issue the acknowledgement for a period not exceeding the period applied for :Provided further that the Taxation Authority shall not allow the deposit of permit for a period less than the period applied for without giving lo the holder an opportunity of being heard.] [Inserted by Notification No. 22-27-93-VII, dated 8-6-1993.]
