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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Haryana - Subsection

Section 162(3)(d) in The Haryana Motor Vehicles Rules, 1993

(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.