Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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(4)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(4)(iv) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(iv)The form of the "pollution under control certificate" shall be made available to the agency by the Transport Commissioner Office or by concerned regional/sub-regional office on depositing Rupees Twenty per form. The agency shall compulsory issue "pollution under control certificate" on such form. None of entries on it shall be made manually except the signature of authorised operator. In case web based system comes into force for pollution checking and issue of pollution under control certificate the agency shall issue pollution under control certificate through such web software. The agency shall procure an internet connection for it either through a "broad band" or data card" having continuous connectivity with the Central Server of Transport Department and in such cases where pollution under control certificate is downloaded through web software, the agency shall deposit cash in advance in the Transport Commissioner Office at the rate of Rupees 20 per such certificate.