Section 163E(9) in The Bihar Motor Vehicles Rules, 1992
(9)(i)Pollution testing of the vehicle, submitted by the owner/driver, shall be done by owner of Testing Station shall issue a Pollution Control Certificate essentially to them soon.(ii)The owner of Pollution Testing Station shall put a Sign Board, named 'Pollution Testing Station' at the conspicuous place in which his name, Licence No. and place shall be mentioned.(iii)The owner of Pollution Test Station shall maintain pollution under control of certificates in a bound book of 100 pages in Triplicate each shall be serially numbered and each book shall be authenticated by the Licensing Authority or an officer authorised by him in his behalf.
