Section 112 in The Chhattisgarh Motor Vehicles Rules, 1994
112. Power of Transport Department Officers to inspect Taxi Meter.
- An officer of the Transport Department not below the rank of an Assistant Transport Sub-Inspector may, if he has reason to believe that a motor cab fitted with taxi meter has been tempered with, stop such motor cab and may test the meter over a distance not less than 10 kilometres and for not less than half an hour, and if the meter is found to be defective he shall seize the fitness certificate of the vehicle and cause the vehicle to be produced before the registering authority.
