Section 106 in The M.P. Motor Vehicles Rules, 1994
106. Motor Cabs may be required to carry Taxi Meters.
(1)The State Transport Authority may, by order require that within such limits and subject to such exceptions as may be specified in the order all motor cabs intended for hire shall be fitted with taxi meters.(2)No motor cab, required to be fitted with a taxi meter under this rule, shall be used as motor cab unless it is so fitted. The taxi-meter shall be of the type or types approved by the State Transport Authority. Such taxi meter shall be fixed to, and operated from, a non-driving wheel and shall bear the seal of the registering authority or an officer of the Weights and Measures Department authorised in this behalf to indicate that it has been tested and is in proper working order.(3)Every taxi-meter shall be fitted with an indicator or handle in the form of a flag which shall be inscribed with the words "For Hire". The taxi-meter shall be so fixed that, when the indicator is vertical, the taxi-meter shall be out of action. Such indicator shall be so placed as to be clearly visible to any person outside of and in front of the vehicle and to the hirer when inside.(4)The vertical position shall indicate that the vehicle is available for hire and no driver shall, without reasonable excuse, refuse to accept for hire when the indicator is in a vertical position.(5)Where an order as mentioned in sub-rule (A) has been issued, permits in respect of any motor cab covered by such order shall not be granted unless fitted with taxi meter.
