Section 101 in The M.P. Motor Vehicles Rules, 1994
101. Alteration in Motor Vehicle.
(1)When a transport vehicle is altered in accordance with Section 52 of the Act, the permit holder shall intimate the alteration to the Transport Authority by which the permit was granted.(2)Upon receipt of an intimation under sub-rule (1) the Transport Authority by which the permit was issued may, if the alteration is such as to contravene any of the conditions of the permit-(i)vary the conditions of permit; or(ii)require the permit holder to provide a substitute vehicle within such period as the Transport Authority may specify, and if the holder fails to comply with such requirement, cancel or suspend the permit.(3)A Transport Authority suspending or cancelling a permit or varying conditions of the permit or causing another vehicle to be substituted for a vehicle covered by a permit, shall intimate the particulars to the Transport Authority of any other region in which the permit is valid by virtue of counter signature or otherwise.
