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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Uttarakhand - Subsection

Section 229(1) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(1)The officer of the Transport Department specified in Column 1 below, shall exercise the powers under the provisions of sections specified against them in Column 2:
SI. No. Officer Sections
(1) Transport Commissioner 114(1), 130(2), 130(3), 136, 203, 206, 207 and213 (5)
(2) Additional Transport Commissioner -do-
(3) Deputy Transport Commissioner -do-
(4) Secretary, State Transport Authority -do-
(5) Assistant Transport Commissioner -do-
(6) Regional Transport Officer -do-
(7) Assistant Regional Transport Officer -do-
(8) Transport Tax Officer-1 -do-
(9) Transport Tax Officer-2 114(1), 130(2), 130(3), 206 and 207
(10) Officer specified by the Transport Commissionerwho shall not be below the rank of Transport Tax Officer-2 -do-