Section 273 in The West Bengal Motor Vehicles Rules, 1989
273. Application for approval of producer.
(1)Any person seeking the approval of the State Transport Authority under rule 272 of these rules, shall make application in writing to the said authority accompanied by duplicate copies of the specifications, of clear drawings or prints of the producer and of the instructions for working it, and shall state the type or model of motor vehicle and the horse power of engine for which the producer is intended.(2)The instructions for the working and maintenance of the producer shall be subject to the approval of the State Transport Authority which shall cease to be endorsed thereon a statement of the materials and parts declared by the applicant not to be calculated to withstand two years' wear and tear. A copy of the above instructions so approved and endorsed, and bearing upon it the particulars specified in the clause (c) of sub-rule (1) of rule 272, shall be attached to, or tendered with, every producer offered for sale. The instructions referred to in sub-rule (1) and in this sub-rule shall include the manufacturer's recommendations as to lubrication generally and in particular upper cylinder lubrication.(3)If so required by the State Transport Authority, a person who has made an application under sub-rule (1) shall -(a)submit the producer to such laboratory or workshop for test in such laboratory or workshop and by such person or to such other test by such person as the State Transport Authority may specify; and(b)produce at his own expense, the vehicle fitted with the producer for a 161 kilometres road test including a road journey solely on producer gas of not less than 80.5 kilometres over a specified test track.
