Section 170C(1) in The Punjab Motor Vehicles Rules, 1989
(1)The State Government may authorise a testing station (hereinafter called the prescribed authority), after charging such fee as may be specified by the State Government, for testing head light beam and brake system of a transport vehicle. The prescribed authority shall issue a certificate after testing the head light beam and brake system, if the same fulfills the norms, fixed by the Central Government after charging such fee, as may be specified by the State Government from the owner of the transport vehicle.
