Section 262(1) in The West Bengal Motor Vehicles Rules, 1989
(1)No motor car shall be used as a motor cab in the [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Metropolitan District or within the limits of the Municipal Corporation of Howrah and Bally Municipality in the district of Howrah or within the erstwhile limits of the Garden Reach and South Suburban Municipalities in the district of 24-Parganas (South) now within the [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Municipal Corporation or within the Asansol Sub-division in the district of Burdwan or within the municipal limits in the district of Hooghly except Arambagh, unless it is fitted with an approved taxi-meter or other mechanical device for automatically and visibly registering on each occasion the fare to be charged according to the rates for distance or time or a combination of distance and time. The taxi-meter shall be fitted to and operated from a propelling shaft or gear box as may be approved by the Registering Authority. Every taxi-meter when in use shall be locked and sealed, so that it may not be tampered with :Provided that the State Government if.it is satisfied that it is necessary so to do in the public interest, may, by order exempt, on such condition as may be specified therein, any motor cab from the operation of sub-rule (1) on a specified occasion or specified occasions or for a specified period.
