Section 169(1) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(1)An application for authorising Pollution Checking Center for issuing of `pollution under control certificate' under sub-rule (7) of Rule 115 of Central Rules shall be made by authorised garages/workshop, petroleum company, petrol pump and voluntary organisation to work as such to the Additional Transport Commissioner on Form SR-48. The application shall contain the following -(i)Security of Rupees Twenty five thousand either cash or in any Government Securities recognised by the Transport Commissioner mortgaged in the name of Transport Commissioner.(ii)The prototype of the test instrument approved by an agency/institution mentioned in Rule 126 of the Central Rules, its invoice, installation from and the list of other tools.(iii)In case of application by voluntary organisation, registration certificate under Societies Registration Act, 1860, building map (blue print) of the proposed checking centre issued by an approved architect, evidence of address, proof of land ownership/rent agreement, electric connection.(iv)In case of partnership firm, copy of the partnership deed.(v)List of tools for checking repairing and improving the engine of the vehicle that emits the pollutant in excess of prescribed standard.(vi)Fee as prescribed under sub-rule (2) below;
