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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(13) in The Chhattisgarh Motor Vehicles Rules, 1994

(13)The driver of every motor-cab fitted with a taxi-meter shall not set it in motion before it is hired and shall stop it immediately the motor-cab arrives at the destination.Note. - A motor cab shall be considered to be hired from the time it has been engaged or if called from a distance from the time of such call.