Section 89 in The Bihar Motor Vehicles Rules, 1992
89. Provision of taxi meter on motor cabs.
(1)A Regional Transport Authority may, by notification in the Official Gazette, require that within the limits of such area as may be specified in the notification, all motor cabs or any class of motor cabs shall be fitted with taxi meter.(2)Where a notification as aforesaid has been issued, permit in respect of any motor cab covered by the notification shall not be granted unless such motor cab is fitted with approved taxi meter.
