Section 69(1) in The Central Motor Vehicles Rules, 1989
(1)If the registering authority is satisfied after giving the holder of a letter of authority an opportunity of being heard, that he has(a)failed to maintain the equipment, machinery and apparatus referred to in sub-clause (e) of sub-rule (3) of rule 63 in good condition; or(b)failed to comply with the other requirements laid down in sub-rule (3) of rule 63; or(c)failed to observe correct standards of testing before granting or renewing certificates of fitness as noticed at the time of test-checking referred to in rule 67 or the frequency of accidents involving transport vehicles covered by certificates of fitness granted or renewed by the authorised testing station attributable to any mechanical defect of the vehicle, it may(i)suspend the letter of authority for a specified period; or(ii)cancel the letter of authority; or(iii)order forfeiture of the security deposit furnished by the authorised testing station.
