Section 93 in The Bihar Motor Vehicles Rules, 1992
93. Approval of meters.
(1)An application for the approval of a new or a modified type of a meter shall be made to the State Transport Commissioner and shall be accompanied by two complete specimens of the meter and detailed description with drawings of its mechanism and a fee prescribed under Rule 74.(2)The State Transport Commissioner shall send the meters to any of the testing institutes where they shall be subjected to an exhaustive test in order to ascertain whether they comply with the requirements specified in Rule 74 and is otherwise suitable for use. At least one of the meters shall be opened and such parts removed as may be required for a comprehensive examination of the mechanism.(3)After the test, one meter shall be retained at the testing institute as a sample instrument and the other shall be sealed and returned to the State Transport Commissioner.(4)After considering the report received from the testing institute the State Transport Commissioner shall if he is satisfied that the meter complies with the requirements specified in Rule 94, and is otherwise suitable for use, approve the meter by an order in writing and shall send copy of such order to all the registering authorities within the State and the applicant.(5)If upon the report received from the testing institute, the State Transport Commissioner is of the opinion that the meter does not comply with the requirements specified in Rule 94 and is not otherwise suitable for use, he shall refuse the approval and shall inform the applicant accordingly after recording the reasons for refusal.
