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State of Odisha - Section

Section 143 in The Orissa Motor Vehicles Rules, 1993

143. Power of Officers of the Motor Vehicles Department to inspect taxi meters.

- Any Officer of the Orissa Motor Vehicles Department not below the rank of Traffic Sub-Inspector in uniform may, if he has reason to believe that a motor cab fitted with a taxi meter has been or is being plied with a meter which is defective or has been tampered with, stop such motor car and direct the driver or the person in charge of such motor cab to withdraw the cab from use and produce the taxi meter for test.