Section 6 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
6. Approval of the producer.
(1)When the authority approves any type or model of producer it shall inform the applicant in writing accordingly and shall intimate the description, name, mark or number under which it may be offered for sale.(2)No person shall sell or offer for sale any producer which does not conform in every material respect to the specification approved by the authority-in relation to the name, mark or number displayed on the generator in accordance with Clause (iii) of Sub-rule (1) of Rule 4.(3)A manufacturer who proposes to modify or alter in any way the design or specification of an approved type or model of producer shall, before offering the modified type or model for sale, make application to the authority with particulars of the modification or changes proposed and shall obtain the approval of the authority thereto.(4)Upon receipt of an application under Sub-rule (3) the authority may, if it thinks fit, require the modified type or model of producer to undergo the tests specified in Sub-rule (3) of Rule 5.
