Section 106(2) in The M.P. Motor Vehicles Rules, 1994
(2)No motor cab, required to be fitted with a taxi meter under this rule, shall be used as motor cab unless it is so fitted. The taxi-meter shall be of the type or types approved by the State Transport Authority. Such taxi meter shall be fixed to, and operated from, a non-driving wheel and shall bear the seal of the registering authority or an officer of the Weights and Measures Department authorised in this behalf to indicate that it has been tested and is in proper working order.
