Section 116(2) in The Central Motor Vehicles Rules, 1989
(2)The driver or any person in charge of the vehicle shall upon such direction by the officer referred to in sub-rule(1) submit the vehicle for testing for compliance of the provisions of [sub-rule(2) and sub-rule (7) of rule 115] [Substituted by G.S.R 338(E), dated 26-3-1993 (w.e.f. 26-3-1993).], at any authorized testing station.
