Section 144 in The Orissa Motor Vehicles Rules, 1993
144. Revocation of approval.
(1)If on receipt of a complaint from any member of the public, or of a report submitted by an officer of the Orissa Motor Vehicles Department not below the rank of Traffic Sub-Inspector, the Chairman, State Transport Authority is satisfied that meters of any type and make approved under Rule 134 do not record fares correctly or develop defects or go out of order at frequent intervals, or have ceased to conform to the requirements of the special rules relating to taxi meter he may, after giving the person, on whose application such type of meter was approved, reasonable opportunity of being heard and after making such enquiry as he may deem fit, by order revoke the approval given to such type of meter and shall inform the person aforesaid of his order along with the reasons.(2)Such order of revocation shall be published in the Official Gazette and on issue of such a notification, use of all taxi meters of the type and make to which such order relates shall cease immediately after ninety days from the date of the order of revocation, unless such order has been set aside on appeal, if any, in the meantime.
