Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 137 in The Orissa Motor Vehicles Rules, 1993

137. Setting of taxi meter in motion.

- The driver of every motor cab provided with a taxi meter shall set the taxi meter in motion as soon as it is hired and shall immediately stop the same after the termination of the hiring :Provided that if the motor cab is called from a garage or stand to take up a passenger at any place less than 457 meters from the garage or stand, the taxi meters shall not be set in motion until the motor cab shall arrive at such place and be ready to take up the passenger :Provided further that in the event of a motor cab, failing to proceed on account of any failure of the tyre or the mechanism of the vehicle either temporarily or otherwise, the driver shall at once stop the mechanism of the taxi meter and shall not re-start the same until the defect is remedied.