Section 169(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(4)The authorisation certificate shall be issued in Form SR-49 by the Additional Transport Commissioner under the following terms and conditions -(i)The agency shall install the type of instrument approved under sub-rule (3) of Rule 116 of the Central Rules for test of emission standard prescribed under Rule 115 of the Central Rules. The instrument shall be upgraded/changed according to the amendment made in the Central Rules from time to time.(ii)The authorisation certificate shall be valid for five years from the date of issue and can be renewed for a period of five years subject to the condition that in case of voluntary organisation up to the period of registration of the society under the Societies Registration Act, 1860 or in case of approved garage/workshop, petroleum company, petrol pump till the validity of dealership, whichever is earlier. The authorisation certificate shall renewed by making endorsement on it.An application for renewal of authorisation certificate shall be made in plain paper accompanied with renewal fee, to the Additional Transport Commissioner not less than sixty days before the date of its expiry.(iii)The agency shall charge maximum fee of Rupees Seventy from the vehicle owner for issue of "pollution under control certificate".(iv)The form of the "pollution under control certificate" shall be made available to the agency by the Transport Commissioner Office or by concerned regional/sub-regional office on depositing Rupees Twenty per form. The agency shall compulsory issue "pollution under control certificate" on such form. None of entries on it shall be made manually except the signature of authorised operator. In case web based system comes into force for pollution checking and issue of pollution under control certificate the agency shall issue pollution under control certificate through such web software. The agency shall procure an internet connection for it either through a "broad band" or data card" having continuous connectivity with the Central Server of Transport Department and in such cases where pollution under control certificate is downloaded through web software, the agency shall deposit cash in advance in the Transport Commissioner Office at the rate of Rupees 20 per such certificate.(v)Agency shall deploy the operator trained by instrument manufacturer/supplier/dealer for pollution checking. He should be in regular employment of the concerned agency. Function of pollution checking level and issue of "pollution under control certificate" shall be done under his signature. Agency shall also submit the exact signature of such operator duly attested in Form 49-A to the Office of the Transport Commissioner, Uttarakhand, Dehradun. The agency shall also display the authorised certificate and the training certificate of such trained operator at a prominent place.(vi)The authorised agency shall furnish to the concerned Regional/Assistant Regional Transport Officer and Transport Commissioner the monthly information of the certificate issued at the centre through internet.(vii)The Pollution Checking Centre established by the authorised testing agency may be inspected from time to time by an officer of the Transport Department not below the rank of Motor Vehicles Inspector.
