Section 169(3) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(3)On receipt of application the inspection of the proposed Pollution Checking Centre and the test instruments and tools installed therein shall be done by an officer of the Transport Department not below the rank of Senior Motor Vehicles Inspector Motor Vehicle Inspector. His inspection report shall be forwarded to the Additional Transport Commissioner along with the recommendations of the concerned Assistant Regional Transport Officer/Regional Transport Officer.
