Section 163E(8) in The Bihar Motor Vehicles Rules, 1992
(8)The holder of a licence, granted under sub-rule (4) of this Rule shall abide by the following terms and conditions:-(a)To maintain an annual register in which particulars of the vehicles tested for Pollution emission levels shall be mentioned-(i)Pollution under control certificate number.(ii)The registration number, make, model and years of registration of the vehicle tested.(iii)Gas/Smoke levels/percentage of Carbon Monoxide at the time of inspection.(b)To submit monthly return by 5th day of the succeeding month to the Licensing Authority, furnishing information as to the number of vehicle inspected, result of inspection and the number of Pollution under control certificate issued.(c)To make open for test his station available for inspection by Motor Vehicle Inspector or any other officer of the higher rank of Transport Department alongwith the equipment and records maintained by the station.(d)To remove any defect of the motor vehicle to comply with the provisions of sub-rule (2) of Rule 115 of Central Motor Vehicles Rules, 1989.(e)Not to charge for more than prescribed under Rule 163D of these Rules.(f)Not to shift the testing station from premises mentioned in the licence without the prior approval in writing of the Licensing Authority.
