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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Bihar - Subsection

Section 97(1) in The Bihar Motor Vehicles Rules, 1992

(1)The meter shall be fitted in such position and in such manner as may be approved by the Regional Transport Authority, having regard to the design of the motor cab. It shall normally be fixed on the near side of the driver's seat, with the face or dial towards the interior of the cab. So as to be clearly visible to the hirer and also capable of being read both by the hirer and the driver.