Section 109 in The Punjab Motor Vehicles Rules, 1989
109. Taxi Meter
. [Sections 74(2)(viii) and 96(2)(xx)] - (1) Every motor-cab except tourist vehicle shall be fitted with a taxi meter of a pattern approved by the State Transport Authority and shall be in conformity with any instructions that may be issued by the State Transport Authority.(2)A permit holder required to fit a taxi meter shall, at the time of production of his vehicle for inspection before the Board of Inspection furnish a certificate issued by the Controller, Weights and Measures, Punjab, or any officer authorised by him in this behalf to the effect that the taxi meter has been tested and sealed and shall produce the taxi meter for an examination subsequently whenever the vehicle to which it is attached is inspected or wherever for any reasons it has become necessary to break the seal.
