(1)Necessity of a Pollution Under Control Certificate. - (a) Every motor vehicle shall have to carry a valid "Pollution Under Control Certificate" issued by the Transport Department or by an pollution checking centre, duly authorized by the Commissioner to carry out pollution level checking from the exhaust of Motor Vehicles and for the tuning of the same if required.(b)Notwithstanding the provisions contained in clause (a) above, any Pollution Level Test Inspector authorized for the purpose by the Commissioner may test the pollution level of the exhaust of any vehicle. If the pollution level of the exhaust of the vehicle is found beyond the prescribed standard, he may direct the owner, driver of the vehicle to obtain a fresh "Pollution Under Control Certificate" and cancel the existing Pollution Certificate.
