Section 129A(7) in The Orissa Motor Vehicles Rules, 1993
(7)The [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) while considering an application for grant of renewal of an authorisation under this rule, shall have regard to the following matters namely :(a)that the applicant is engaged in the business of maintenance and servicing of vehicles and the applicant has the infrastructure as required for carrying the jobs connected with repairs, maintenance and servicing of vehicles :Provided that an owner of the filling station either having or without having the facility for maintenance and servicing of vehicles may be considered for grant of authorisation :(b)that the applicant at the time of making an application possesses-(i)a smoke meter of the type approved under Sub-rule (3) of Rule 116 of the Central Motor Vehicles Rules, 1989; and(ii)an instrument for the measurement of carbon monoxide and hydrocarbons of the type approved under Sub-rule (3) of Rule '116 of the Central Motor Vehicles Rules, 1989;(c)that the applicant and his staff are duly qualified to test and repair vehicles with regard to emissions;(d)that adequate space available for testing repair, maintenance, servicing and parking of vehicles;(e)that the applicant is financially sound to maintain the pollution testing centre;(f)that in case of renewal, the past conduct of the applicant and performance of the pollution testing centre are satisfactory; and(g)any other matter which may be specified by the Commissioner.
