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[Cites 0, Cited by 0] [Section 163G] [Entire Act]

State of Bihar - Subsection

Section 163G(4) in The Bihar Motor Vehicles Rules, 1992

(4)Rate of the Fees payable to the Transport Commissioner under this Rule shall be following:-In respect of issue of Licence of Pollution:-
(a) Testing station for testing vehicle - Rs. 5000/-
(b) In respect of renewal of licence to a Pollution TestingStation for testing vehicles - Rs. 5000/-
(c) In respect of 'Duplicate' licence to the testing station fortesting vehicles - Rs. 200/-
(d) In respect of appeal against the order of the LicensingAuthority referred to in Rule 163G - Rs. 500/-
(e) All fees shall be paid through a Bank Draft payable to theState Transport Commissioner, Bihar, Patna.
Form-PUC[Rule 163B(3)]Pollution under control certificate
Name of the Pollution Testing Station Serial No.
Licence No.Code No.The Motor Vehicle Registration No..............type...............was tested and found fit in accordance with the provisions of Rule 115(2) of Central Motor Vehicles Rules, 1989. On testing the quantity of carbonmonoxide in the smoke emitted by the vehicle was found-Present..............................Validity Period from ................to ........................Place .................Dated .................SignatureForm-PUN[Rule 163B(4)]Information of Pollution ControlRule 116(1) of Central Motor Vehicles Rules, 1989
Date Time Place