Section 101 in The Haryana Motor Vehicles Rules, 1993
101. Taxi meter.
[Sections 97(2)(viii) and 96(2)(xx)]. - (1) Entry motor car except tourist vehicle shall be fitted with a taxi meter of a pattern approved by the State Transport Authority and shall be in conformity with any instructions that may be issued by the State Transport Authority.(2)A permit-holder required to fit a taxi meter shall at time of production of his vehicle for inspection before the Board of Inspection furnish a certificate issued by the Controller, Weights and Measures, Haryana or any officer authorised by him in this behalf to the effect that the taxi meter has been tested and sealed and shall produce the taxi meter for an examination subsequently whenever the vehicle to which it is attached is inspected or whenever for any reasons it has become necessary to break the seal.
