Section 133 in The Orissa Motor Vehicles Rules, 1993
133. Locking of taxi meters.
(1)Every taxi meter when in use shall be locked and shall bear the seal of the registering authority that it may not be tampered with.(2)Whoever with intent to deceive, breaks or in any way tampers with the taxi meter or the driving mechanism thereof or the seal placed on the taxi meter, shall be deemed to have committed breach of this rule.
