Section 95 in The Bihar Motor Vehicles Rules, 1992
95. Rough test of meter its fitment on motor cab.
(1)A meter of any type approved under Rule 93, shall, before being fitted to a motor cab, be sent to the testing institute for a rough test whether the meter accurately registers time and distance and also for examination as regards its external appearance, general action and conformity with the approved type.(2)Arrangements shall be made at the testing institute for the action of the meter to be demonstrated by a person familiar with its construction and technical details, and after such demonstration, the person submitting the meter shall supply, for at least one day, a motor cab fitted with such meter or to which one of such meters submitted may be fitted.(3)The meter submitted for a rough test may be opened for interior examinations, as it may be deemed necessary.(4)If after test and examination, the meter is found to be suitable it shall be sealed at the testing institute in such a manner that interior parts cannot be reached without breaking the seal.(5)Every meter in use shall be submitted for test at the testing institute, not more than 30 days before the date on which the motor cab is to be produced for the renewal of certificate of fitness, and the report of such test shall be produced at the time of renewal of certificate of fitness.
