Section 107 in The Chhattisgarh Motor Vehicles Rules, 1994
107. Examination and Sealing of Taxi Meter.
- A taxi-meter, after it has been affixed to a motor cab, whether for the first time or after repair or adjustment it shall be submitted for examination to the Registering Authority or any other officer of the Weights and Measures Department appointed by it in this behalf, for examination as to the correctness of the fittings and for a practical road test over a measured distance of not less than ten kilometres and for a time test of not less than a half-hour's duration. If found correct its fitting shall be sealed to the motor cab in such a manner that it cannot be removed or tampered without the breaking or removing the seals. No person shall break or tamper with or attempt to break or tamper with such seal or with the taxi-meter or its fittings.
