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State of Bihar - Section

Section 97 in The Bihar Motor Vehicles Rules, 1992

97. Location of meter on a motor cab.

(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.
(2)Flexible or driving gear or gear-boxes shall be so affixed that no part of the cable etc. can be reached by an unauthorised person.
(3)The meter or its gear-box shall not be fitted to a motor cab the effective circumstances of the wheel of which is different from that for which the meter has been designed, geared and tested.
(4)The effective circumstances of the wheel by which the meter is driven shall not be more than five percent of and less than the measurement shown on the plate attached to the meter under sub-rule (9) of Rule 94.
(5)Every motor cab required to be fitted with meter shall have a light so fixed as to illuminate the meter at night.