Section 163E(3)(iii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 163E(3)] [Section 163E] [Entire Act]

State of Bihar - Subsection

Section 163E(3)(iii) in The Bihar Motor Vehicles Rules, 1992

(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.

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State of Bihar - Subsection

Section 163E(3)(iii) in The Bihar Motor Vehicles Rules, 1992