Section 4 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
4. Type of producer to be fitted in a motor vehicle.
(1)No producer shall be fitted to a motor vehicle unless the producer-(i)has been made by a manufacturer approved in this behalf by the authority;(ii)is a type or model approved by and in accordance with specifications approved by that authority used on the type of vehicle concerned;(iii)has affixed to the generator in such a manner as to be clearly visible a metal plate having legibly displayed upon it the name of the manufacturer, the description, name, mark or number assigned to it by the authority under Sub - rule (1) of Rule 6 and the manufacturer's serial number.(2)Any producer approved by a competent authority elsewhere in India and any modification thereof approved by the original authority shall be deemed to have been approved for the purposes of Sub-rule (1) of this rule provided the gas filtering certificate has also been granted In respect of the plant either within the original State or elsewhere.
