Section 9 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
9. Information to the authority regarding alteration producer.
(1)The fitting or removal of producer plant to any motor vehicle shall be reported to the registering authority as an alteration as required under Section 52 and the vehicle shall thereupon be produced for inspection by such authority and at such time and place as the authority may specify.(2)A transport vehicle fitted with a producer gas plant shall be inspected by an Inspector of Motor Vehicles or such authority as the registering authority may specify, on every occasion on which a certificates of fitness is granted or renewed. If the Inspector of Motor Vehicles or such authority as the registering authority may specify reports that any unauthorised alteration has been made in the plant or that the plant is in such a condition that its continued use will cause serious damage to the engine, the authority may, after such enquiry as it may consider necessary and after giving the owner of the vehicle an opportunity to make representations, withdraw the approval previously accorded under Sub-rule (1) of Rule 6.
