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The Motor Vehicles Act, 1988

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motor accident compensation, contributory negligence, MACT appeal, Andhra Pradesh High...

Markapudi Kantarao Vs. Garimi Venkateswara Rao

Andhra Pradesh High Court 25-Aug-2026

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Legal Section

128. Safety measures for drivers and pillion riders.—

(1) No driver of a two-wheeled motorcycle shall carry more than one person in addition to himself on the motorcycle and no such person shall be carried otherwise than sitting on a proper seat securely fixed to the motorcycle behind the driver’s seat with appropriate safety measures.

(2) In addition to the safety measures mentioned in sub-section

(1), the Central Government may, prescribe other safety measures for the drivers of two-wheeled motorcycles and pillion riders thereon. 3

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