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State of Uttarakhand - Section

Section 36 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

36. Insertion of Form SR 49-A to Form SR 49-C.

- In the said rules, after Form SR-49, the following forms shall be inserted, namely -Form SR 49-A[See Rule 169(4)(v)]Details/specimen Signature of the Operator Employed In Authorised Pollution Checking CentreDated ...........
To,The Transfer Commissioner,Uttarakhand,Kulhan, Sahastradhara Road,Deharadun.   Paste here a P.P. sizephotograph of theproposed operatorduty attested byowner of authorisedagency.  
SirMr........................(Name) S/o.........................(Name) is employed in our authorised agency ........................(Name) from dated .............. It is requested that he may be approved as authorised operator for "Pollution checking and for issuing "pollution under control certificates" at our authorised agency. In this context the following details are submitted -