Section 12(3) in The M.P. Motoryan Karadhan Rules, 1991
(3)The permit holder shall, alongwith the [application] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.] of non-use of permit, deposit, the following documents :-(i)the certificate of tax, and(ii)a [no objection certificate in Form-M-1] [Substituted by Notification No. 22-27-93-VII, dated 8-6-1993.] from the permit granting Authority in case of (a) and (b) of sub-rule (1), or(iii)certified copy of the order in case of (c) of sub-rule (1).
