Section 136(1) in The Orissa Motor Vehicles Rules, 1993
(1)The taxi meter of a type and make approved by the Chairman, State Transport Authority shall, whether for the first time or after repair or adjustment, be submitted to the registering authority, as the case may be, or any other officer as that authority may from time to time depute in this behalf for examination and test who shall examine the meter with regard to the correctness of its fittings, when it is produced for inspection it shall bear the necessary holes and wires and be provided with the wires for the load scale to be fixed to it.
