Section 267 in The West Bengal Motor Vehicles Rules, 1989
267. Registration of persons entitled to undertake the work of repairs and adjustment of taxi-meters.
(1)Persons desirous of undertaking the work of repair or adjustment of taxi-meters shall received the approval of the Registering Authority and be duly registered with that Authority.(2)It shall be necessary for the person or company applying for registration to satisfy the Registering Authority-(i)that the applicant is of good character and of business repute;(ii)that the applicant's financial position is sound:(iii)that the applicant maintains an efficient staff and suitable equipment at his premises and a sufficient supply of spare parts for the repair of taxi-meter;(iv)that the applicant is generally a fit and proper person to undertake the repair or adjustment of taxi-meters.(3)The address of the premises where the work of repair or adjustment will be carried out and any alteration of such address, shall be notified to the Registering Authority.(4)The premises where the work of repair or adjustment is carried out will be open at all reasonable times for inspection by the Registering Authority.(5)The Registering Authority may, in its discretion, withdraw its approval, if it is objectively satisfied that the firm or individual concerned is unable to comply with the requirements set out herein, of if the business is not carried on to its satisfaction,
