Section 136 in The Orissa Motor Vehicles Rules, 1993
136. Sealing of meter-fitting after test.
(1)The taxi meter of a type and make approved by the Chairman, State Transport Authority shall, whether for the first time or after repair or adjustment, be submitted to the registering authority, as the case may be, or any other officer as that authority may from time to time depute in this behalf for examination and test who shall examine the meter with regard to the correctness of its fittings, when it is produced for inspection it shall bear the necessary holes and wires and be provided with the wires for the load scale to be fixed to it.(2)The taxi meter shall be subject to a practical road test of 8 Kilometres for each of the distance scales and a time test for detention charges for not less than half an hour.(3)If the meter is found to be correct its fitting to the cab shall be sealed in such manner that it cannot be opened or tampered with or adjusted without removing the seals.
