Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Bihar - Subsection

Section 169(4) in The Bihar Motor Vehicles Rules, 1992

(4)An application for obtaining a report of verification of design and recommendation of maximum laden weight and axle weight in respect of a trailer shall be made to the testing institute, in triplicate. Such application shall also be accompanied by three copies of each of the following documents duly certified by a mechanical engineer, having minimum qualification of bachelor's degree in mechanical engineering of a recognized university, namely. - (i) full specifications, (ii) drawings giving all dimensions and details, and (iii) set of design calculations of (a) axles and their supports, (b) springs and their supports, (c) long bearers, (d) cross-bearers, (e) platform, tank or anything that may be carried on the cross bearers and their supports, (f) low bar or king pin, (g) turn table or any other scribbling devices for the front axle if provided, (h) brakes and braking arrangement, (i) any other item such as shock absorbers, tipping devices etc, if included, (j) wheels and tyres.