Section 170B in The Punjab Motor Vehicles Rules, 1989
170B. [ Pollution under Control Certificate.] [Inserted vide Punjab Government Notification No. G.S.R.6/C.A. 59/88/Ss. 111, 71 and 96/Amd. (14)/2001, dated 15.1.2001.]
(1)All motor vehicles shall carry a pollution under control certificate issued by an authorised testing station under rule 115 of the Central Motor Vehicles Rules, 1989.(2)The State Government will authorise the testing stations after charging a fee as may be specified by the Government to issue pollution under control certificate. The authorised testing stations will issue the pollution under control certificate after charging a fees from the owner of the vehicle, as may also be specified by the Government.
