Section 163B in The Bihar Motor Vehicles Rules, 1992
163B. Agency to issue under control certificate.
(1)Every Registering Authority, every Motor Vehicles Inspector and Pollution Testing Station authorised by the Licensing Authority shall be the competent agency to issue pollution control certificate.(2)Validity of Pollution Control Certificate. - The period of validity of pollution control certificate shall be one year for commercial vehicles or 3 years for private vehicle from the date of issue.(3)Format of the Pollution under control certificate. - The format of pollution under control certificate in triplicate shall be in Form PUC. It shall be rectangular in shape, with a measurement of 102 mm x 76 mm, colour shall be green with letters printed in red.(4)The Format of Pollution Control Notice shall be in Form PON.(5)The Format of Pollution Testing Notice shall be in Form PTN it will be printed and provided by the pollution testing station agency concerned.
