Section 5(3) in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
(3)If so required by the said authority, a person who has made an application under Sub-rule (1) of this rule shall-(i)submit the producer to such test and in such laboratory or workshop and by such person as the authority may specify; and(ii)furnish at his own expense a vehicle fitted with the producer for test on a reasonably level road including a road journey solely on producer gas of not less than eighty kilometres continuous.
