Section 12(2) in The M.P. Motoryan Karadhan Rules, 1991
(2)[ The application referred to in sub-rule (1) shall be accompanied by a cash receipt of case deposited in the office of the Taxation Authority, or a copy of the challan, which is deposited in any Government Treasury, Sub-Treasury or Bank authorised to conduct Government business of rupees two hundred for surrender upto one months, rupees eight hundred for surrender above one month and upto two months, and rupees one thousand per month for surrender exceeding two months and shall be presented by the permit holder or his duly authorised agent to the Taxation Authority.] [Substituted by Notification No. F. 22-280-2003-VIII, dated 30-9-2004.]
