Section 169(5) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(5)The authorised agency may establish such number of mobile checking centres at the specified area, place as empowered by the Additional Transport Commissioner for issue of 'pollution under control' certificate. All conditions which apply on authorised agency shall apply on such mobile checking centres. The authorised agency shall install separate instrument at such mobile checking centres and shall have to pay separate fee for it.
