(6) The results of a breath test made in pursuance of the pro- visions of this section shall be admissible in evidence. Explanation.- For the purposes of this section," breath test" means a test for the purpose of obtaining an indication of the pres- ence of alcohol in a person' s blood carried out, on one or more specimens of breath provided by that person, by means of a device of a type approved by the Central Government, by notification in the Official Gazette, for the purpose of such a test.