Section 100 in The Bihar Motor Vehicles Rules, 1992
100. Revocation of approval of meter.
- If on receipt of a complaint from any member of the public or of a report submitted by the Secretary, Regional Transport Authority or an Inspector of motor vehicles or police officers not below the rank of Sub-Inspector of Police, the State Transport Commissioner is satisfied that meters of any type approved under Rule 93, do not record fairs correctly, or develop defects or go out of order at frequent intervals, or have ceased to conform to the requirements of Rule 94, he may, after giving a reasonable opportunity to be heard, to the person on whose application such type of meter was approved and to the person, officer or authority on whose complaint or report as the case may be, the revocation of approval of such type of meter is sought, and after such further enquiry, as he may deem necessary, revoked the approval given to such type of meter, and shall inform the person whose application such type of meter was approved, of his order on the reasons therefore:Provided that, in case the approval is revoked on the ground that, the meter has ceased to conform the requirements of Rule 94, the order of revocation shall not apply to the meters of such type which are already sealed and in use on the date of such order:Provided further that, in case the approval is revoked on any of the grounds that, the meters do not record fairs correctly or develop defects or go out of order at frequent intervals, the meters of such type which are already sealed and in use on the date of such order, shall be replaced by any other type of the approved meters, within three months of the date of such order.
