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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Odisha - Subsection

Section 154(1) in The Orissa Motor Vehicles Rules, 1993

(1)An application for the approval of a new design of trailer manufactured in India and intended to be used as transport vehicle shall be forwarded to the Commissioner in triplicate by the manufacturer or his authorised assembler. Such an application shall be accompanied by three copies of each of the following documents, namely;
(i)Full specifications,
(ii)Drawing, giving all dimensions and details, and
(iii)Set of design calculation of-
(a)Axles;
(b)Springs;
(c)Long bearers,
(d)Cross bearers,
(e)platform tank or anything that may be carried on the cross bearers;
(f)Two bar;
(g)Turn table or any other scribbling device for the front axle, in case of two axle trailers;
(h)Braking arrangements; and
(i)Any other item such as chock absorbers, is included.