Section 69(1)(c) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(c) in The Central Motor Vehicles Rules, 1989

(c)failed to observe correct standards of testing before granting or renewing certificates of fitness as noticed at the time of test-checking referred to in rule 67 or the frequency of accidents involving transport vehicles covered by certificates of fitness granted or renewed by the authorised testing station attributable to any mechanical defect of the vehicle, it may

(i)suspend the letter of authority for a specified period; or

(ii)cancel the letter of authority; or

(iii)order forfeiture of the security deposit furnished by the authorised testing station.

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Union of India - Subsection

Section 69(1)(c) in The Central Motor Vehicles Rules, 1989