Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Odisha - Subsection

Section 154(2)(v) in The Orissa Motor Vehicles Rules, 1993

(v)When a design is found satisfactory, the Technical Officer shall return two copies of the approved design, specifications and calculations with his recommendations as to the minimum laden and axle weights compatible with reasonable safety to the Commissioner. The Commissioner may approve the design and inform the applicant.