Section 162 in The Haryana Motor Vehicles Rules, 1993
162. Use of red light.
[Section 111]. - No motor vehicle other than the motor cars attached with the dignitaries allowed to fly on their motor cars distinctive flags according to the flag code of India and the officers allowed to the distinctive flags by the Government of Haryana, shall show the red light to the front or other than a red light to the rear;Provided that the provisions of these rules shall not apply to internal lighting of the vehicle or to an amber light displayed by any direction indicator;Provided further that the motor cars attached with the officer of Transport Department, Excise of Taxation Department and Police Department shall be fitted with flickering Red/Blue lights.[162A. Air pollution by motor vehicles.[Section 110(1)(m)]. - (1)(a) Every motor vehicle shall have to carry a valid "Pollution Under Control Certificate" issued by the Transport Department, or, by any pollution checking centre, duly authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(b)Notwithstanding the provisions contained in clause (a) above, any Enforcement Officer of the Transport Department may test the pollution level of the exhaust of any vehicle. If the pollution level of the exhaust of the vehicle is found beyond the prescribed standard, he may direct the owner of the vehicle to obtain a fresh "Pollution Underr Control Certificate" and cancel the existing Pollution Certificate.(2)Pollution Underr Control Cetificate" shall be issued for a period of 6 months from the date of issue. A sum of Rs. 15 in respect of petrol driven vehicles and a sum of Rs. 25 in respect of diesel driven vehicles for the issue of Pollution Underr Control Cetificate shall be charged. An additional sum of Rs. 5 may be charged for minor adjustment.(3)(a)No service station workshop shall act as a Pollution Cheking Centre unless it holds valid authorisation granted by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(b)An application for authorisation of Pollution Checking Centre shall be made to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] alongwith a fee of Rs. 2,500 per year in the shape of bank draft in the name of [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], Haryana.(c)Pollution Checking Centre authorised by Transport Department shall charge such fees for pollution checking and for minor adjustment, if any, for different categories of vehicles as shall be prescribed by the Transport Department from time to time.(d)(i)Any Enforcement Officer of the Transport Department may check working of any pollution checking centre falling in his jurisdiction.(ii)If at any stage it is found that any pollution checking centre is violating the terms and conditions as prescribed by the Transport Department or indulging in any unlawful activity, the Enforcement Officer may pass order to stop the pollution checking activity of pollution checking centre and shall report the case to the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(iii)The [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] may at its discretion suspend/cancel the authorisation or impose penalty on the concerned pollution checking centre after hearing the accused or after making such enquiry as it deems just and proper.(e)[ The application for renewal of pollution licence shall be submitted atleast 15 days in advance of the expiry of licence, failing which late fee at the rate of Rs. 100 per week shall be charged. The fee for the renewal of the said licence shall be Rs. 2,500."] [Inserted vide S.O.212/C.A.59/88/Ss.28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 12.10.1999.]
