Section 5 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
5. Application for approval of producers.
- Any person seeking the approval of the authority under Rule 4, shall make application in writing to the said authority accompanied by duplicate copies of the specifications, of clear drawings or prints of the producer and of the instructions for working it and shall state the type or model of motor vehicle and the horse power of the engine for which the producer is intended.(2)The instructions for the working and maintenance of the producer shall be subject to the approval of the authority, which shall cause to be endorsed thereon a statement of the materials and parts declared by the applicant to be calculated to withstand two years' fair wear and tear. A copy of the above instructions so approved and endorsed and bearing upon it the particulars specified in Clause (iii) of Sub-rule (1) of Rule 4 shall be attached to or tendered with, every producer offered for sale.Note. - The Instructions referred to in Sub-rules (1) and (2) shall include the manufacturer's recommendations as to lubrication generally and in particular upper cylinder lubrication.(3)If so required by the said authority, a person who has made an application under Sub-rule (1) of this rule shall-(i)submit the producer to such test and in such laboratory or workshop and by such person as the authority may specify; and(ii)furnish at his own expense a vehicle fitted with the producer for test on a reasonably level road including a road journey solely on producer gas of not less than eighty kilometres continuous.
