Section 170C in The Punjab Motor Vehicles Rules, 1989
170C. [ Testing of head light beam and brake system. [Inserted by Notification No. 8/10/91-1T2/2834, dated 6.5.2009 (w.e.f. 17.8.1989).]
(1)The State Government may authorise a testing station (hereinafter called the prescribed authority), after charging such fee as may be specified by the State Government, for testing head light beam and brake system of a transport vehicle. The prescribed authority shall issue a certificate after testing the head light beam and brake system, if the same fulfills the norms, fixed by the Central Government after charging such fee, as may be specified by the State Government from the owner of the transport vehicle.(2)The owner of the transport vehicle shall produce a certificate, issued by the prescribed authority under sub-rule (1) to the Board of Inspection.Explanation. - For the purpose of this rule, the testing station means a vehicle service station, which the State Government, having regard to the experience, training and ability of the operator of such station and the testing equipment and the testing personnel therein, may specify in accordance with the rules made by the Central Government for regulation and control of such station.]
