Section 154 in The Orissa Motor Vehicles Rules, 1993
154. Checking of designs of locally manufactured trailers.
(1)An application for the approval of a new design of trailer manufactured in India and intended to be used as transport vehicle shall be forwarded to the Commissioner in triplicate by the manufacturer or his authorised assembler. Such an application shall be accompanied by three copies of each of the following documents, namely;(i)Full specifications,(ii)Drawing, giving all dimensions and details, and(iii)Set of design calculation of-(a)Axles;(b)Springs;(c)Long bearers,(d)Cross bearers,(e)platform tank or anything that may be carried on the cross bearers;(f)Two bar;(g)Turn table or any other scribbling device for the front axle, in case of two axle trailers;(h)Braking arrangements; and(i)Any other item such as chock absorbers, is included.(2)(i)The Commissioner shall forward the application and the copies of documents to the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical), Orissa or any other Officer authorised by the Commissioner (hereinafter referred to as the Technical Officer) for verification and inspection of the vehicle at such place and on such date as may be specified by the Technical Officer;(ii)The Technical Officer shall then scrutinise the design and calculation and if the design is found satisfactory certify what in his opinion would be the greatest laden and axle weights of the trailers which are compatible with reasonable safety;(iii)In case the design is not found satisfactory the Technical Officer shall advise the applicant to that effect and recommend such changes in design as may be required to make the trailer suitable for the desired load:(iv)The Technical Officer may call upon the applicant to furnish details if required in which case the applicant shall furnish fresh specifications and drawings incorporating alteration, if any;(v)When a design is found satisfactory, the Technical Officer shall return two copies of the approved design, specifications and calculations with his recommendations as to the minimum laden and axle weights compatible with reasonable safety to the Commissioner. The Commissioner may approve the design and inform the applicant.(vi)The applicant, on approval of his design, shall, if he wants to manufacture the trailers for trade supply the Commissioner with as many extra copies of the approve, type of the design specifications and calculations as may be required by him for sending them to different registering authorities for their record.(3)The fee chargeable for checking of a design shall be [Rs. 5000/-(Rupees five thousand)] [Substituted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/2003 dated 24.1.2003.] payable in cash or by means of Bank Draft or Bankers Cheque.(4)Notwithstanding anything contained in Sub-rules (1), (2) and (3) and design and laden weight of a locally manufactured trailer approved in any other State by a competent authority shall not necessitate approval by the appropriate authority of this State.
