Section 116(3) in The Central Motor Vehicles Rules, 1989
(3)The measurement for compliance of the provisions of [sub-rule (2) and sub-rule (7) of rule 115] [Substituted by GSR 111(E), dated 10.2.2004, for 'sub-rule (2) of rule 115'(w.e.f. 10.8.2004).] shall be done with a meter of the type approved by any agency referred to in rule 126 of the principal rules or by the National Environmental Engineering Research Institute, Nagpur-440 001:[Provided that such a testing agency shall follow MoSRTH/CMVR/TAP--115/116 for approval of measuring metres.] [Substituted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).]
