Section 162(3) in The Haryana Motor Vehicles Rules, 1993
(3)(a)No service station workshop shall act as a Pollution Cheking Centre unless it holds valid authorisation granted by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(b)An application for authorisation of Pollution Checking Centre shall be made to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] alongwith a fee of Rs. 2,500 per year in the shape of bank draft in the name of [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Haryana.(c)Pollution Checking Centre authorised by Transport Department shall charge such fees for pollution checking and for minor adjustment, if any, for different categories of vehicles as shall be prescribed by the Transport Department from time to time.(d)(i)Any Enforcement Officer of the Transport Department may check working of any pollution checking centre falling in his jurisdiction.(ii)If at any stage it is found that any pollution checking centre is violating the terms and conditions as prescribed by the Transport Department or indulging in any unlawful activity, the Enforcement Officer may pass order to stop the pollution checking activity of pollution checking centre and shall report the case to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(iii)The [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] may at its discretion suspend/cancel the authorisation or impose penalty on the concerned pollution checking centre after hearing the accused or after making such enquiry as it deems just and proper.(e)[ The application for renewal of pollution licence shall be submitted atleast 15 days in advance of the expiry of licence, failing which late fee at the rate of Rs. 100 per week shall be charged. The fee for the renewal of the said licence shall be Rs. 2,500."] [Inserted vide S.O.212/C.A.59/88/Ss.28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 12.10.1999.]
