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State of Bihar - Section

Section 163G in The Bihar Motor Vehicles Rules, 1992

163G. Procedure and Fees for Appeal.

- Any person aggrieved by an order of the Licensing Authority under sub-rules (5), (6) of Rule 163E or Rule 163F may file an appeal to the Secretary, Department of Transport within thirty days from the date of the order.
(2)An appeal under sub-rule (1) of this rule shall be preferred in duplicate in the form of memorandum stating the grounds of objections to the order of the Licensing Authority and shall be accompanied by a certified copy of the order appealed against and a receipt of deposit of the appropriate fees as specified in clause (a) of sub-rule (4) of this Rule.
(3)The Appellate Authority, shall after giving a reasonable opportunity to the parties to be heard and after such further enquiry, as he may deem necessary pass appropriate order.
(4)Rate of the Fees payable to the Transport Commissioner under this Rule shall be following:-In respect of issue of Licence of Pollution:-
(a) Testing station for testing vehicle - Rs. 5000/-
(b) In respect of renewal of licence to a Pollution TestingStation for testing vehicles - Rs. 5000/-
(c) In respect of 'Duplicate' licence to the testing station fortesting vehicles - Rs. 200/-
(d) In respect of appeal against the order of the LicensingAuthority referred to in Rule 163G - Rs. 500/-
(e) All fees shall be paid through a Bank Draft payable to theState Transport Commissioner, Bihar, Patna.
Form-PUC[Rule 163B(3)]Pollution under control certificate
Name of the Pollution Testing Station Serial No.
Licence No.Code No.The Motor Vehicle Registration No..............type...............was tested and found fit in accordance with the provisions of Rule 115(2) of Central Motor Vehicles Rules, 1989. On testing the quantity of carbonmonoxide in the smoke emitted by the vehicle was found-Present..............................Validity Period from ................to ........................Place .................Dated .................SignatureForm-PUN[Rule 163B(4)]Information of Pollution ControlRule 116(1) of Central Motor Vehicles Rules, 1989
Date Time Place
(1)Registration No. and Type of Vehicle
(2)Name and Address of Registered Owner.
(3)Name and Address of the Driver and his Licence No.The undersigned has reasons to believe that the Motor Vehicle is not in accordance with the provisions of Rule-115(2) or (7) of Central Motor Vehicles Rules, 1989.Owner/Driver of the motor vehicle is directed to place his vehicle at the authorised Pollution Testing Station and submit the Pollution under control certificate to the officer noted below within 7 days from the date of issue of this information.District Transport OfficerSignature, Name andDesignation of the testing OfficerForm-PTN[Rule 163B(5) and 163(C)]Information for Pollution Test
Date Time Place