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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

NCT Delhi - Subsection

Section 99(3)(d) in Delhi Motor Vehicles Rules, 1993

(d)Inspection. - (i) A pollution Level Test Inspector authorized by the Commissioner may check working of any pollution checking centre.
(ii)If at any stage it is found that any pollution checking centre is violating the terms and condition as prescribed by the Transport Department or indulging in any un-lawful activity, pollution level Test Inspector may pass the order to stop the pollution checking activity of Pollution checking Centre and shall report the case to the Commissioner.
(iii)The Commissioner may at its discretion suspend/cancel the authorization of the said pollution checking centre after hearing the accused or after making such enquiry as it deems just and proper.