The Chhattisgarh Motoryan Pradushan Jaanch Kendra Yojana, 2001
Published vide Notification No. 526/Transport Department/2001 dated 10-9-2001, C.G. Rajpatra (Asadharan), dated 10-9-2001
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In pursuance of sub-rule (7) of Rule 115 of the Central Motor Vehicle Rules, 1989, the State Government, hereby, make the following scheme, namely :- 1. Short title. - This scheme may be called the "Chhattisgarh Motoryan Pradushan Jaanch Kendra Yojana, 2001". 2. Definitions. - In this scheme, unless the context otherwise requires :-
(a) "Act" means Motor Vehicles Act, 1988 (No. 59 of 1988);
(b) "Authorisation Letter" means the certificate issued to the pollution-testing centre to test the pollution of the Motor Vehicles;
(c) "Certificate" means 'Pollution Under-Control' certificate issued under sub-rule (7) of Rule 115 by the authorised testing centre to the owner of the motor vehicle;
(d) "Form" means form appended to this scheme;
(e) "Pollution Testing Centre" means authorised centre under sub-rule (7) of Rule 115 of the Central Motor Vehicle Rules, 1989;
(f) "Rule" means Central Motor Vehicle Rules, 1989;
(g) The words and expressions used but not defined in this Scheme shall have the meanings assigned to them in the Motor Vehicles Act, 1988 (No. 59 of 1988).
3. Qualification for obtaining Authorisation Letter. - For obtaining authorisation letter for pollution testing under this scheme the following qualifications shall be necessary :-(a) Applicant must have passed High School or Higher Secondary Examination and should not be less than 18 years of age on the date of application.
(b) Applicant or his employee to operate pollution testing centre must have minimum ITI Mechanic (Diesel), Mechanical (Motor Vehicle) Certificate or equivalent qualification.
(c) Applicant shall have smoke-meter (with printer), gas-analyser (with printer) complying the requirements under Central Motor Vehicle Rules for testing the smoke and gas emission from the motor vehicles and other necessary equipments for tuning of vehicles.
(d) Applicant who operates motor workshop/motor service centre or have the motor vehicle equipped with pollution testing equipments, shall be given preference.
(e) If any of the employees of the applicant working in the Motor Workshop/Motor Service Centre or Motor Vehicle equipped with pollution testing equipments is having automobile/ mechanical engineering diploma/degree recognized by the State Government, he shall be given priority in obtaining the authorisation letter.
(f) Applicant belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes or Minority Communities and also applicants/units who have obtained loans for establishing Pollution 'testing Centre under the Government loan schemes shall be given proper representation.
4. Procedure to issue Authorisation Letter etc. - (1) A committee of Collector, Superintendent of Police and Transport Officer of the district concerned having regards to the number of registered motor-vehicles in the district and considering the requirements of the local area shall submit through the Collector the proposal of maximum number of pollution testing centres to be established in that district to the Minister-in-charge of the district. The number so approved shall be the maximum number of the pollution testing centres of that district. (2) Subject to the maximum number so approved, the Collector shall determine the place where pollution testing centres shall be established in consultation with Superintendent of Police and Transport Officer of that district. Collector, while deciding the location of pollution testing centres should consider traffic density and other relevant facts. (3) Applications for establishing pollution testing centres under this scheme shall be invited in Form-1 alongwith application fee prescribed under sub-rule (6) by the Transport Officer of the district concerned, by publishing general advertisement in the local or regional newspaper. (4) Applications, so received, shall be examined by the committee mentioned under sub-rule (1). The Collector shall give an opportunity of hearing and select the applicants. (5) The Transport Officer of the district concerned shall allot code number for the pollution testing-centre and issue the authorisation letter in Form-2 along with terms and conditions to be complied with and the form of registers to be maintained by the owner of the pollution testing-centre, to the selected applicants after payment of the prescribed fee under sub-rule (6). (6) The following fee shall be charged for :-|
(a) Application for pollution testing centre |
Rs. 300.00 |
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(b) Granting authorisation letter- |
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(i) For reserve categories |
Rs. 3,000.00 |
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(ii) For others |
Rs. 5,000.00 |
|
(a) |
Application for renewal of authorisation letter |
Rs. 300.00 |
|
(b) |
Application for renewal of authorisation letter with delay |
Rs. 100.00 per month additional |
|
(c) |
Renewal of authorisation letter |
Rs. 3,000.00 |
|
(d) |
Application for appeal |
Rs. 100.00 |
|
Type of Motor Vehicle |
Fee in Rs. |
|
|
(a) |
Two Wheeler |
20.00 |
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(b) |
Three Wheeler |
30.00 |
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(c) |
Four Wheeler LMV |
40.00 |
|
(d) |
Medium Motor-Vehicle |
50.00 |
|
(e) |
Heavy Motor Vehicle |
100.00 |
Form 1
[See Rule 4 (2)]
Form of Application for Pollution Testing-Centre
1. Name of applicant..................................Age............................................ 2. Name of fat her/husband........................................................................... 3. Full postal address............................................................................... 4. Qualifications of applicant (enclose certificates)................................................ 5. If the applicant is from reserve category then mention & enclose necessary certificate........................................ 6. If the applicant has obtained loan under any Government loan scheme for establishing pollution testing-centre then mention and enclose necessary certificates................................... 7. Whether applicant or his employee is holding certificate of ITI in mechanic (diesel) or mechanical (motor-vehicle) or equivalent qualification? State qualification and enclose necessary certificates..........................,.................... 8. Whether the applicant is having experience to conduct motor workshop/motor service centre? If yes, then enclose necessary certificates......................................................... 9. Vehicle for which application is made to obtain authorization letter in respect of pollution testing :-1. Diesel driven vehicle
2. Petrol driven vehicle
10. Staff working under the applicant-(tick the appropriate)(i) Manager
(ii) Foreman/Engineer
(iii) Mechanic
(iv) Helper
(v) Other administrative staff (along with their qualification)
11. Whether the operating staff of Gas-analyzer and/or Smoke-meter is trained? (Enclose necessary certificates)....................... 12. Name of the person along with his specimen signature authorised to attest the Pollution Under-Control Certificate..................................... 13. The receipt of the prescribed fee of Rs ...... paid vide No. ...............dated ......... is enclosed along with the application. I, hereby, declare that the above statements arc correct to the best of my knowledge.|
Place ......... |
.............................................. |
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Date ......... |
Signature and Name of Applicant |
Form 2
[See Rule 4 (5)]
Authorisation Letter For Pollution Testing-Centre
Authorisation Letter No. .....
Date of Issue ......
Shri/M/s.......... is authorised to issue the 'Pollution Under-Control Certificate' as per Collector's order No dated within district................at the following place. Holder is authorised to test (a) diesel driven vehicles and (b) petrol driven vehicles. The authorisation letter shall be valid for a period of three years from the date of issue. Place of Pollution Testing-Centre ................... .......................... Transport Officer
District.........................
Form 3
[See Rule 5 (3)]
Renewal of Authorisation Letter for Pollution Testing-Centre
Date of Issue of renewal letter ........
The authorisation letter/renewal letter issued vide this office No...... is, hereby, renewed as per Collector's order for a period of one/another one year from the date of renewal........ Transport Officer
District...............
....... Transport Officer
District..............
Date of Issue of authorisation letter ......... Date of last renewalForm 4
[See Rule 7 (1)]
Pollution Under-Control Certificate
(Authorised by Transport Department, Government of Chhattisgarh Valid throughout India)
Certificate No.......
Date of Issue........
Certified that the Vehicle's CO emission level/smoke density conforms to the standards prescribed under Rule 115 (2) of the Central Motor Vehicle Rules, 1989.
|
Class of Vehicle |
Prescribed Idling CO Emission Limit |
Measured Level |
Name of the Pollution Testing-Centre..........Pollution
Testing-Centre Code |
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|
Petrol Driven Vehicles |
2 and 3 Wheeled Vehicles 4 Wheeled Vehicles |
4.5% by Volume 3% by Volume |
|
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Class of Vehicle |
Prescribed Limit of Smoke Density |
Measured Level |
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(a) For Vehicles Vehicles other than agricultural tractors- |
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Name of the Pollution Testing-Centre Pollution Testing- |
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Diesel Driven vehicles |
(i) Full load at 60 to 70% of maximum engine rated rpm declared by the manufacturer or |
75 Hartidge Number units |
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(ii) Free & Seal acceleration only for naturally aspirated engine |
65 Hartidge units |
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(b) For agricultural tractors 80% load corresponding to maximum power developed in PTO Performance Tests |
75 Hartidge units |
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Note. - In case of any complaint, please inform Collector/Transport Officer of the district concerned.
Form 5
[See Rule 9 (1)]
Register Showing Details of Authorised Agencies in Respect of Pollution Testing-Centres
In the Office of Transport Officer District.........
|
Sr. No. |
Name and Address of Authorised Agency |
Name and Address of Owner of Authorised Agency |
Authority letter issue No. |
Date of issue of authority letter |
Validity Period of Authority letter |
Petrol/Diesel driven vehicles for which authorised |
Details of suspension/cancellation renewal of authority letter |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8) |
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Form 6
[See Rule 10]
Pollution Under-Control Sticker
