Section 263 in The West Bengal Motor Vehicles Rules, 1989
263. Taxi-meters to be approved by the Registering Authority.
(1)No taxi-meter which has not been approved by the Registering Authority shall be affixed to a motor cab referred to in sub-rule (1) of rule 262 of these rules.(2)Taxi-meters are only to be fitted in such position and in such manner as may be approved by the Registering Authority, the position and the manner to be determined with reference to the construction of the motor cab.(3)A taxi-meter shall under no circumstances be used upon a motor cab in connection with a wheel the circumferences of which are different from. those for which the meter has been designed, geared and tested.(4)No taxi-meter which is in any way defective shall be used upon a motor cab.(5)No flexible or driving gears, except such as are approved by the Registering Authority, shall be used and they shall be so affixed that no part of the cable etc., can be readily reached by an unauthorised person. All connections shall be so made as to be capable of being sealed in an approved manner to prevent improper removal.(6)The owner of a motor cab of which the registration has been cancelled shall forthwith detach the taxi-meter, notifying the Registering Authority in writing to that effect.
