Section 163E(3) in The Bihar Motor Vehicles Rules, 1992
(3)Licensing Authority shall have regard to the following facts while considering an application for the grant or renewal of license, under these Rules namely:-(i)The applicant is engaged in the business of maintenance, servicing, etc., of Motor Vehicles. The applicant or any member of his staff must be Mechanical/Electrical Automobile Engineering degree or Diploma holder.(ii)The applicant or any member of staff employed by him for testing the vehicle should be able to operate the gas analyser and the smoke meter available with the Testing Station and he should also be able to rectify minor defects of the vehicle.(iii)The premises where the testing of vehicle is proposed to be conducted should be owned by the applicant or is taken on lease by him or is hired in his name, and adequate infrastructure, as required for carrying out the testing work is available in the premises.(iv)The applicant should be in possession of at least one smoke meter or one gas analyser or both approved under sub-rule (3) of Rule 116 of Central Motor Vehicle Rules, 1980.(v)The Bihar Pollution Control Board will also be responsible for testing the calibration of equipments established at the Testing Station.(vi)The applicant should be financially sound to maintain the Pollution Testing Station.
