Section 244(1) in The M.P. Motor Vehicles Rules, 1994
(1)The Transport Commissioner, the Secretary, State Transport Authority, the Deputy Transport Commissioners and Assistant Transport Commissioner posted in the Transport Commissioner's office shall exercise jurisdiction over the entire State of Madhya Pradesh and the remaining officers shall exercise jurisdiction within the region or zone to which they are posted :Provided that Transport Inspector and a Sub-Inspector posted to the office of the Transport Commissioner and any other Transport Inspector or Sub-inspector when accompanying the Transport Commissioner, Deputy Transport Commissioner or Assistant Transport Commissioners or when specifically directed in writing by the Transport Commissioner or the Deputy Transport Commissioners shall exercise jurisdiction throughout the State or Zone concerned.
