Section 267A(6) in The West Bengal Motor Vehicles Rules, 1989
(6)Notwithstanding anything contained in the foregoing provisions of this rule, no taxi-meter shall be repaired without the prior permission of the Licensing Authority. In the case of any contravention of this sub-rule, the owner of the repairing shop shall be liable to pay a fine of five hundred rupees.] [Proviso added vide clause (4) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.]
