Section 284 in The West Bengal Motor Vehicles Rules, 1989
284. Filters and coolers.
(1)On any transport vehicle the filters and gas coolers of a producer shall be so placed as to be readily accessible for cleaning at any time.(2)Every part of a producer fitted to a motor vehicle shall be firmly and securely fixed in place, and all pipes, valves, joints and hopper lids or covers shall at all times be maintained in gas-tight condition.(3)Before a transport vehicle fitted with a producer is used, it shall be submitted for a test to an officer authorised by the Director of Industries or the Secretary, Transport Department, West Bengal in this behalf who shall submit it to a road test of 40 kilometres run and for inspection immediately afterwards for any defects.(4)If after test and inspection, the fitting is found to be suitable, the said authority, shall issue a certificate of inspection in that behalf.(5)In the event of any defect being found, the owner of the motor vehicle shall be informed in writing of the defect by the authority testing the vehicle.(6)The vehicle shall not be used until the defect is remedied to the satisfaction of the said authority and a certificate is issued under sub-rule (4).(7)Every motor vehicle other than a motor car fitted with a producer shall be submitted for a test once in six months to an officer authorised by the State Transport Authority in this behalf who shall submit it to a road test of 40 kilometres run and for inspection immediately afterwards for any defect.(8)If after test and inspection the fitting is found to be suitable, the said authority shall be informed in writing of the results by the authority testing the vehicle.(9)The certificate of inspection granted under sub-rules (4) and (8) shall be displayed on a prominent place a motor vehicle in respect of which it is issued.(10)[ The fee for inspection and test of a model or modification of, or on. a model under rule 273 shall be as specified in Schedule A.] [Sub-rule (10) substituted vide clause (26)(a) of the Notification No. 2668-WT/3M-151/36 dated 4.5.1998 (w.e.f. 4.5.1998).](11)[ The fee for inspection and test of motor vehicle fitted with a producer under rule 276 shall be specified in Schedule A.] [Sub-rule (11) Substituted vide clause (26)(b) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](12)[ The fee for inspection and test of a motor vehicle referred to in sub-rule (7) shall be specified in Schedule A.] [Sub-rule (12) Substituted vide clause (26)(c). ibid (w.e.f. 4.5.1998).](13)[ The fee for duplicate copy of a certificate shall be as specified in Schedule A.] [Sub-rule (13) Substituted vide clause (26)(d), ibid (w.e.f. 4.5.1998).](14)All fees payable under this rule, shall be payable in advance and shall not be refunded.(15)If the inspection and test are carried out at the premises of manufacturer or dealer in producers, or at the request of the owner of a motor vehicle at a place other than the headquarters of the officer carrying out the inspection and test, there shall be charged in respect thereof, in addition to the fee prescribed, an extra fee equal to the actual expenses incurred by the officer for such inspection and test, including the travelling allowance admissible to him.
