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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

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

(v)Agency shall deploy the operator trained by instrument manufacturer/supplier/dealer for pollution checking. He should be in regular employment of the concerned agency. Function of pollution checking level and issue of "pollution under control certificate" shall be done under his signature. Agency shall also submit the exact signature of such operator duly attested in Form 49-A to the Office of the Transport Commissioner, Uttarakhand, Dehradun. The agency shall also display the authorised certificate and the training certificate of such trained operator at a prominent place.