(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.
