Section 163D in The Bihar Motor Vehicles Rules, 1992
163D. Establishment of Pollution Testing Station.
- No person shall establish or maintain any Pollution Testing Station for testing emission levels of gases and smoke of Motor Vehicle as specified under sub-rules (2), (3), (4) and (5) of Rule 115 of the Central Motor Rules, 1989 for the purpose of issuing a pollution under control certificate if he has not obtained a licence in Form L.T.S. from the licensing authority.
