Section 129A(4) in The Orissa Motor Vehicles Rules, 1993
(4)An application for grant or renewal of authorisation for pollution testing centre shall be made in Form XL to the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) and for such authorisation a fee of rupees two thousand shall be charged :Provided that no such application shall be entertained unless the same is accompanied by a receipt showing payment of fee of rupees two thousand and the security deposit of rupees ten thousand in the manner specified by the Commissioner.
