Section 9(2) in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
(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.
