Section 8 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
8. Amendment of Rule 40.
- In the principal rules, after sub-rule (8) of Rule 40, the following sub-rule shall be inserted, namely -(9)The Inspecting Officer mentioned in the proviso of sub-rule (1) of Rule 62 of the Central Rules shall be the such Registering Authority, Senior Motor Vehicles Inspector or Motor Vehicle Inspector holding the qualification notified under sub-section (4) of Section 213 of the Act.".
