(1)Every Taxi/Auto Rickshaw shall be fitted with any measuring instrument (Fare Meter) duly approved, tested and sealed by Controller, Weights and Measurements, Government of National Capital Territory of Delhi or an Inspector (Weights and Measurements) duly authorized by Controller, Weights and Measures, Government of national Capital Territory of Delhi for that purpose.(2)A permit holder required to fit a fare meter shall produce the fare meter fitted the vehicle before the Inspector, Weights and Measurements, Government of the national Capital Territory of Delhi referred to in sub-rule (10) of Rule 12 of the Delhi Weights and Measures (Enforcement) Rule, 1989, so that it may be tested and sealed and shall produce the fare meter for examination before the expire of the permit of validity of the certificate for verification or whenever for any reason it has become necessary to break the seal.(3)A permit holder shall furnish a certificate issued by the Inspector of Weights and Measures, Government of national Capital Territory of Delhi to the effect that the fare meter has been verified for the purpose of sub-rule(2).(4)No person shall drive or cause or permit to be driven any motor cab or autorickshaw, if the fare meter is not attached to the vehicle and sealed or if he knows or has reasons to believe that it is not accurate or is not in proper working order.(5)No fare meter, which is in any way defective shall be fitted to any motor cab or auto-rickshaw and no motor cab or auto-rickshaw which is in any way fitted with a defective fare meter shall be sued in any public place.(6)Upon service of a notice by an inspector of weights and measures the owner of any motor cab or auto-rickshaw prohibiting the use of the fare meter shall at once be removed and the motor cab or auto-rickshaw shall be immediately withdrawn from the service.(7)The driver of every motor cab or auto-rickshaw fitted with a fare meter shall not set it in motion before it is hired and shall immediately stop when the hirer has noted the reading and fare charges are paid.(8)A motor cab or a auto-rickshaw shall be considered to be hired from the time it has been engaged or if called from a distance, from the point of such call.(9)If the driver of any motor cab or auto-rickshaw fitted with a are meter which is hired by any person is unable to proceed owing to any defect in the mechanism of the meter thereof he shall at once lower the flag to "stopped" or breakdown" and shall not restart his meter until such time as the defect is removed.(10)No driver shall cover or obscure the face of a fare meter under any circumstances or at any time.(11)No driver shall without reasonable excuse refuse to let the cab or the auto-rickshaw for hire when the flag is in a vertical position.(12)Method for indicating Fare, etc. -(a)every Mechanical or electronic digital meter shall be so constructed as;(i)to indicate upon the dial in suitable slots or on a suitable digital display consisting of Light Emitting Diodes (LEDs) as the case may be, the amount of fare calculated by time or by distance in kilometers, and(ii)to have a flag showing by its position or to have window with illuminated words showing whether or not the meter is in action(i.e. "Hired" or " For Hire" or "Stopped").(b)information to be given in slots of a mechanical meter or on digital display of an electronic digital meter, The nature of the information given in each slot of a mechanical meter, or a digital display of an electronic meter, shall be indicated by suitable working immediately above or below the slot or digital display, as the case may be. The words or signs denoting rupees or rupees and paise shall be placed immediately above, below, or beside the appropriate disc or drum positions.(c)if it is an electronic digital meter, it shall be provided with two switches "Meter Switch" and Stop Switch" for operating the meter and shall also be provided with a "Roof Light" synchronized with the operation of the meter;(d)mechanism and operation of an electronic digital meter. The mechanism of an electronic digital meter shall be so designed that-(i)(aa)the "For Hire" window is illuminated when the Roof Light is " On"(bb)the "Hired " window is illuminated and the Roof Light is turned "Off" when the meter switch is pressed "On".(cc)the "Stopped" window is illuminated when the "Stopped Switch" is pressed "On".(ii)it shall not be possible to set the meter in any position other than the three positions mentioned in sub clause (i) above;(iii)the fare by time ceases to be recorded when the meter is in the "Stopped" position;(iv)the fare by distance is recorded off the meter if the taxi cab or Auto Rickshaw is driven with the meter in "Stopped" position;(v)the fare recorded is not obscured when the meter is in the "Hired" or "Stopped" position;(vi)when the "meter switch" is turned off, the "For Hire" window is illuminated, the "Roof light" is turned on and the previous record of fare is cleared and the various mechanisms of the meter are brought back to the initial positions;(vii)the mechanism for recording time and distance cannot be engaged or disengaged except by the normal sequence of operation of the switched referred to in sub clauses (i) to (vi);(e)Every meter shall be so made as to be capable of being sealed by seal of the type specified by Commissioner Transport by issuing specific instructions in this behalf, after the meter has been tested and approved(f)In case of mechanical meter, the mechanism driving wheels of the chassis gear-box attached to the cab.
