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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007

(1)Application for Accreditation:
(i)The Bus Body Builder intending to get the accreditation shall apply to Zonal Accreditation Board in the prescribed application form (Form No. BBB-1) in duplicate;
(ii)The application shall be accompanied with the prescribed application fee as decided from time to time by the National Accreditation Board.
(iii)While applying for accreditation, the Bus Body Builder shall ensure availability of the following, namely:-
(a)adequate machines or infrastructural facilities for the purpose;
(b)competent manpower;
(c)the compliance mechanism of the regulatory or legal and safety requirements;
(d)compliance mechanism with the environmental requirements so as not to cause hazard to the neighborhood and surroundings;
(e)adequacy of material management system;
(f)adequate equipments and know how for item or materials, receipt stage quality assurance, the in-process inspection and final testing of the bus body, wherever applicable; and
(g)copies of reference documents.