Section 90 in The Bihar Motor Vehicles Rules, 1992
90. Compulsory fitment of taxi meter.
- No motor cab required to be fitted with a taxi meter under Rule 89 (hereinafter referred to as "meter") shall be used in a public place unless:-(i)it is fitted with a meter of a type approved by the State Transport Commissioner's, and(ii)the provisions of Rules 95, 97 and 98 are complied with.
