Section 169 in The Bihar Motor Vehicles Rules, 1992
169. Approval of locally manufactured trailer.
(1)No locally manufactured trailer intended to be used as a transport vehicle within the State shall be registered as transport vehicles unless the design of such trailer is approved, provided that this rule shall not apply to trailers manufactured outside India.(2)No trailer, the design of which is approved shall be altered so that it does not comply with the approved design.(3)An application for the approval of a design of a trailer shall be made to the State Transport Commissioner alongwith the report of verification of design and recommendations of maximum laden weight and axle weight in respect of the trailer obtained from the testing institute and a fee of one hundred rupees.(4)An application for obtaining a report of verification of design and recommendation of maximum laden weight and axle weight in respect of a trailer shall be made to the testing institute, in triplicate. Such application shall also be accompanied by three copies of each of the following documents duly certified by a mechanical engineer, having minimum qualification of bachelor's degree in mechanical engineering of a recognized university, namely. - (i) full specifications, (ii) drawings giving all dimensions and details, and (iii) set of design calculations of (a) axles and their supports, (b) springs and their supports, (c) long bearers, (d) cross-bearers, (e) platform, tank or anything that may be carried on the cross bearers and their supports, (f) low bar or king pin, (g) turn table or any other scribbling devices for the front axle if provided, (h) brakes and braking arrangement, (i) any other item such as shock absorbers, tipping devices etc, if included, (j) wheels and tyres.(5)The testing institute shall, upon the receipt of such application scrutinize the design and calculations and if the design is found satisfactory, it shall certify what would be in its opinion, maximum laden weight and axle weight in respect of the trailer, which is compatible with reasonable safety.(6)The testing institute may call upon the applicant to furnish further details, if required.(7)In case the design is not found satisfactory, the testing institute may reject the design.(8)When design is found satisfactory, the testing institute shall forward one copy of the approved design, specifications and calculations with its recommendations as to the maximum laden weight and axle weight, to the State Transport Commissioner and one copy to the applicant.(9)The applicant, on approval of the design, shall supply the State Transport Commissioner with as many extra copies of the approved design, as may be required by him for sending them to different registering authorities for their record.(10)The fees which may be charged by the testing institute for such checking of a design shall be five hundred rupees, for the design of a trailer having maximum laden weight upto 10 metric tonnes and one hundred rupees extra for additional metric tonne, or part thereof, subject to a maximum of one thousand rupees, and shall be paid by the applicant to the testing institute on demand by it, and shall not be refunded once the design is checked irrespective of whether the design is approved or not.(11)Notwithstanding anything contained in this rule, the approval of the design of a trailer manufactured in India by a competent authority in any other State in India shall be deemed to be an approval accorded under these rules, provided that there is in force in that other State, rules conforming to or containing substantially the same provisions as in this rule.
