Section 8(3) in The M.P. Motoryan Karadhan Rules, 1991
(3)The Tax payable under sub-item (b) of item-V of the First Schedule in respect of National permit granted by the Transport Authority of other State under sub-rule (2) of Rule 87 of the Central Motor Vehicle Rules, 1989, [shall be paid at the time of the grant of authoriation in lump-sum once or in two half yearly instalment.] [Substituted by Notification No. F. 8-3-93-VIII, dated 8-10-1993.]
