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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of West Bengal - Subsection

Section 262(4) in The West Bengal Motor Vehicles Rules, 1989

(4)Any owner, driver, attendant or other person who shall break or in any way tamper with the seal placed on the taxi-meter or the driving mechanism thereof, or who shall with intent to deceive, tamper with the taxi-meter or the driving mechanism thereof, shall be deemed to have committed a breach of this rule.