(1)Necessity of a Pollution Under Control Certificate. - (a) Every motor vehicle shall have to carry a valid "Pollution Under Control Certificate" issued by the Transport Department or by an pollution checking centre, duly authorized by the Commissioner to carry out pollution level checking from the exhaust of Motor Vehicles and for the tuning of the same if required.(b)Notwithstanding the provisions contained in clause (a) above, any Pollution Level Test Inspector authorized for the purpose by the Commissioner may test the pollution level of the exhaust of any vehicle. If the pollution level of the exhaust of the vehicle is found beyond the prescribed standard, he may direct the owner, driver of the vehicle to obtain a fresh "Pollution Under Control Certificate" and cancel the existing Pollution Certificate.(2)[ Validity. - The "Pollution Under Control Certificate" shall be valid for the period as may be specified by the State Government from time to time in pursuance of sub-rule (7) of rule 115 of the Central Motor Vehicles Rules, 1989.] [Substituted vide notification no. F.Tpt./Acct./4/89 dated 23-09-1996.](3)Authorization of Pollution Checking Centre. - (a) No service station workshop shall act as pollution checking centre unless it holds valid authorization granted by the Commissioner.(b)[ (i) The application for authorization and renewal for Pollution Checking Centre shall be accompanied by a fee of Rs. Five thousand. [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.](ii)In case of delay in renewal of authorization, penalty at the rate of five hundred rupees per month or a part of the month subject to a maximum of five thousand rupees shall be charged.](c)Pollution checking. - Pollution Checking Centre authorized by Transport Department shall charge such fees for pollution checking and for minor adjustment, if any, for different categories of vehicles as shall be prescribed by the Transport Department from time to time.(d)Inspection. - (i) A pollution Level Test Inspector authorized by the Commissioner may check working of any pollution checking centre.(ii)If at any stage it is found that any pollution checking centre is violating the terms and condition as prescribed by the Transport Department or indulging in any un-lawful activity, pollution level Test Inspector may pass the order to stop the pollution checking activity of Pollution checking Centre and shall report the case to the Commissioner.(iii)The Commissioner may at its discretion suspend/cancel the authorization of the said pollution checking centre after hearing the accused or after making such enquiry as it deems just and proper.
