Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] NCT Delhi - Subsection Section 74(7) in Delhi Motor Vehicles Rules, 1993 (7)The driver of every motor cab or auto-rickshaw fitted with a fare meter shall not set it in motion before it is hired and shall immediately stop when the hirer has noted the reading and fare charges are paid.
