Section 129A(8) in The Orissa Motor Vehicles Rules, 1993

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State of Odisha - Subsection

Section 129A(8) in The Orissa Motor Vehicles Rules, 1993

(8)The pollution testing centre shall-

(a)maintain a register in the following format and record all correct and complete particulars required under different columns therein neatly in respect of every vehicles tested.

Registration No. of the vehicle	Make, Model and date of first Registration of thevehicle	Carbon Monoxide, hydrocarbons, oxides ofnitrogen, emission levels (as the case may be) at the time oftest before adjustment and tuning	Date and time of test	Signature of the person conducting the test	Details of certificate issued	Signature of the authorised person who signed thecertificate
(1)	(2)	(3)	(4)	(5)	(6)	(7)

(b)issue "Pollution under control" certificate in Form-XLII only under the signature of a person authorised by the [Additional/] [Inserted vide O. Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) in respect of every vehicle if the standard of pollution in relation to such vehicle is found after the test to be within the limit prescribed under Sub-rule (2) of rule 115 of the Central Motor Vehicles Rules, 1989;

(c)issue a certificate to the owner of the vehicle if the pollution standard of a vehicle is found after test to be contravening the limit prescribed under Sub-rule (2) of rule 115 of the Central Motor Vehicles Rules, 1989 and the vehicle requires major repairs to control the emission level, giving the detailed particulars and the result of the test and repairs recommended in Form XLIII;

(d)produce all records maintained for inspection on demand by any officer of the Orissa Motor Vehicles Department not below the rank of Traffic Inspector or Junior Inspector of Motor Vehicles or any other officer authorised by the Commissioner;

(e)allow any officer authorised by the Commissioner on his behalf to inspect the pollution testing centre with regard to the efficiency of the equipments, procedure, followed for testing of vehicles, issue of "Pollution Under Control" certificates, behaviour of the staff towards the vehicle owners and the irrepresentatives and other aspects of working of the testing centre;

(f)keep open the testing centre from 8 A.M. to 12.0; clock noon and 4 P.M. to 8 P.M. and shall operate on ail the seven days in a week except on national holidays;

(g)prominently display a board with inscription "Pollution Testing Centre" open from 8 P.M. to 12.0; clock noon and from 4 P.M. to 8 P.M. in front of the centre to enable the vehicle owners to easily locate the centre;

(h)keep in the centre an up-to-date copy of the Motor Vehicles Act, 1988, together with Central Motor Vehicles Rules, 1989 and Orissa Motor Vehicles Rules, 1993 and relevant notifications which shall be referred to in case of any doubt entertained by any vehicle owner or his agent producing the vehicle for test;

(i)obey all directions/instructions issued by the Commissioner from time to time;

(j)maintain proper record of vehicles checked for pollution levels in the centre in the prescribed format and submit monthly reports to the Commissioner by fifth of the succeeding month;

(k)not alter its place of business specified in the authorisation without prior approval of the Commissioner;

(l)not issue any certificate in respect of any vehicle without testing the pollution level and ;

(m)subject the instruments for periodic inspection and calibration to ensure proper functioning of the exhaust gas analyser with the officers authorised by the Commissioner; and

(n)suspend the testing activities if on inspection the instruments found not to be in conformity with the standard calibrated valves, till the instrument is rectified and calibrated to the satisfaction of the authorised officer.

(o)the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) may by order in writing cancel an authorisation or suspend it for such period as he thinks fit, after giving the applicant concerned a reasonable opportunity of being heard and if he is satisfied that any of the provisions of this rule has been contravened by a pollution testing centre'

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State of Odisha - Subsection

Section 129A(8) in The Orissa Motor Vehicles Rules, 1993