Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8) in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007

(8)Surveillance:
(i)Zonal Accreditation Board shall conduct surveillance once in two years for all accredited Bus Body Builders;
(ii)Surveillance is aimed at examining whether the accredited Bus Body Builder is maintaining all the requirements claimed or declared in the Application;
(iii)Zonal Accreditation Board shall inform the accredited Bus Body Builder about the surveillance assessment and the surveillance fee to be paid in advance, at least three months before the due date for surveillance visit. The Bus Body Builder shall confirm its readiness within thirty days; and
(iv)The Bus Body Builder may request for change in scope or category while confirming their readiness.