Section 63(3) in The Central Motor Vehicles Rules, 1989
(3)A registering authority shall, when considering an application for the grant or renewal of a letter of authority, have regard to the following matters, namely:(a)the applicant or at least one of the members of the staff employed by him for the inspection of transport vehicles for the purpose of issue or renewal of certificate of fitness possesses the following minimum qualifications:(i)a [three years] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] diploma in automobile engineering or mechanical engineering or an equivalent qualification;(ii)experience of minimum service of five years in an automobile workshop undertaking repairs of heavy goods vehicles,heavy passenger motor vehicles, medium motor vehicles and light motor vehicles;(iii)a driving license to drive motor cycle,heavy passenger motor vehicle and heavy goods vehicle with a minimum driving experience of not less than five years;(iv)thorough knowledge of the Act and the rules made thereunder, especially the Chapters relating to registration of motor vehicles and construction, equipment and maintenance of motor vehicles;(b)the premises where the authorised testing station is to be housed is either owned by the applicant or is taken on lease by him or is hired in his name and it has [minimum of one acre of land] [Certain words substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] for administrative section, reception room and [sanitary block and space for erection] [Certain words substituted by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26-3-1993).] of testing equipments and other apparatus;(c)inspection lanes are provided adjacent to the building in the same compound or at other places approved by the registering authority;(d)testing equipments and apparatus are installed in such manner that vehicles may pass through with ease and speed;(e)[ the applicant maintains in good condition, the equipment and apparatus for undertaking test pertaining to [exhaust gas, engine tuning, engine analysis] [Clause (e) substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).],smoke emission, brake system, head-lights, wheel alignments, compressors,speedometers and other like components;](f)the financial resources of the applicant are sufficient to provide for its continued maintenance;(g)the applicant maintains an up-to-date copy of the Act, these Rules and the concerned State Motor Vehicles Rules.
