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[Cites 0, Cited by 0] [Section 129A(8)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(8)(e) in The Orissa Motor Vehicles Rules, 1993

(e)allow any officer authorised by the Commissioner on his behalf to inspect the pollution testing centre with regard to the efficiency of the equipments, procedure, followed for testing of vehicles, issue of "Pollution Under Control" certificates, behaviour of the staff towards the vehicle owners and the irrepresentatives and other aspects of working of the testing centre;