Section 170C(2) in The Punjab Motor Vehicles Rules, 1989
(2)The owner of the transport vehicle shall produce a certificate, issued by the prescribed authority under sub-rule (1) to the Board of Inspection.Explanation. - For the purpose of this rule, the testing station means a vehicle service station, which the State Government, having regard to the experience, training and ability of the operator of such station and the testing equipment and the testing personnel therein, may specify in accordance with the rules made by the Central Government for regulation and control of such station.]
