182. Offences relating to licences.—
(1) Whoever, being disqualified under this Act for holding or
obtaining a driving licence drives a motor vehicle in a public place or in any other place, or applies for or
obtains a driving licence or, not being entitled to have a driving licence issued to him free of
endorsement, applies for or obtains a driving licence without disclosing the endorsement made on a
driving licence previously held by him shall be punishable with imprisonment for a term which may
extend to three months, or with fine 5[of ten thousand rupees] or with both, and any driving licence so
obtained by him shall be of no effect.
(2) Whoever, being disqualified under this Act for holding or obtaining a conductor’s licence, acts as
a conductor of a stage carriage in a public place or applies for or obtains a conductor’s licence or, not
being entitled to have a conductor’s licence issued to him free of endorsement, applies for or obtains a
conductor’s licence without disclosing the endorsements made on a conductor’s licence previously held
by him, shall be punishable with imprisonment for a term which may extend to one month, or with fine
1. Subs. by Act 32 of 2019, s. 60, for “two hundred rupees” (w.e.f. 1-9-2019).
2. Subs. by s. 61, ibid., for “five hundred rupees” (w.e.f. 1-9-2019).
3. Subs. by s. 62, ibid., for “which may extend to one thousand rupees” (w.e.f. 1-9-2019).
4. Subs. by s. 63, ibid., for “which may extend to five hundred rupees” (w.e.f. 1-9-2019).
5. Subs. by s. 64, ibid., for “which may extend to five hundred rupees” (w.e.f. 1-9-2019).
98
which may extend to 1[ten thousand rupees], or with both, and any conductor’s licence so obtained by him
shall be of no effect.
2
[182A. Punishment for offences relating to construction, maintenance, sale and alteration of
motor vehicles and components.—
(1) Whoever, being a manufacturer, importer or dealer of motor
vehicles, sells or delivers or alters or offers to sell or deliver or alter, a motor vehicle that is in
contravention of the provisions of Chapter VII or the rules and regulations made thereunder, shall be
punishable with imprisonment for a term which may extend to one year, or with fine of one lakh rupees
per such motor vehicle or with both:
Provided that no person shall be convicted under this section if he proves that, at the time of sale or
delivery or alteration or offer of sale or delivery or alteration of such motor vehicle, he had disclosed to
the other party the manner in which such motor vehicle was in contravention of the provisions of Chapter
VII or the rules and regulations made thereunder.
(2) Whoever, being a manufacturer of motor vehicles, fails to comply with the provisions of Chapter
VII or the rules and regulations made thereunder, shall be punishable with imprisonment for a term which
may extend to one year or with fine which may extend to one hundred crore rupees or with both.
(3) Whoever, sells or offers to sell, or permits the sale of any component of a motor vehicle which has
been notified as a critical safety component by the Central Government and which does not comply with
Chapter VII or the rules and regulations made thereunder shall be punishable with imprisonment for a
term which may extend to one year or with fine of one lakh rupees per such component or with both.
(4) Whoever, being the owner of a motor vehicle, alters a motor vehicle, including by way of
retrofitting of motor vehicle parts, in a manner not permitted under the Act or the rules and regulations
made thereunder shall be punishable with imprisonment for a term which may extend to six months, or
with fine of five thousand rupees per such alteration or with both.
182B. Punishment for contravention of section 62A.—Whoever contravenes the provisions of
section 62A, shall be punishable with fine which shall not be less than five thousand rupees, but may
extend to ten thousand rupees.]
183. Driving at excessive speed, etc.—
(1) Whoever, drives 3[or causes any person who is employed
by him or subjects someone under his control to drive] a motor vehicle in contravention of the speed
limits referred to in section 112 shall be punishable 4[in the following manner, namely:—
(i) where such motor vehicle is a light motor vehicle with fine which shall not be less than one
thousand rupees but may extend to two thousand rupees;
(ii) where such motor vehicle is a medium goods vehicle or a medium passenger vehicle or a
heavy goods vehicle or a heavy passenger vehicle with fine which shall not be less than two thousand
rupees, but may extend to four thousand rupees; and
(iii) for the second or any subsequent offence under this sub-section the driving licence of such
driver shall be impounded as per the provisions of the sub-section
(4) of section 206.]
5
* * * * *
(3) No person shall be convicted of an offence punishable under sub-section
(1) solely on the
evidence of one witness to the effect that in the opinion of the witness such person was driving at a speed
which was unlawful, unless that opinion is shown to be based on an estimate obtained by the use of some
mechanical 6[or electronic] device.
(4) The publication of a time table under which, or the giving of any direction that, any journey or
part of a journey is to be completed within a specified time shall, if in the opinion of the Court it is not
practicable in the circumstances of the case for that journey or part of a journey to be completed in the
1. Subs. by Act 32 of 2019, s. 64, for “one hundred rupees” (w.e.f. 1-9-2019).
2. Subs. by s. 65, ibid., for section 182A (w.e.f. 1-9-2019).
3. Ins. by Act 32 of 2019, s. 66 (w.e.f. 1-9-2019).
4. Subs. by s. 66, ibid., for the certain words (w.e.f. 1-9-2019).
5. Sub-section
(2) omitted by s. 66, ibid. (w.e.f. 1-9-2019).
6. Ins. by s. 66, ibid. (w.e.f. 1-9-2019).
99
specified time without contravening the speed limits referred to in section 112 be prima facie evidence
that the person who published the time table or gave the direction has committed an offence punishable
under 1[sub-section
(1)].
184. Driving dangerously.—Whoever drives a motor vehicle at a speed or in a manner which is
dangerous to the public 2[or which causes a sense of alarm or distress to the occupants of the vehicle,
other road users, and persons near roads,] having regard to all the circumstances of case including the
nature, condition and use of the place where the vehicle is driven and the amount of traffic which actually
is at the time or which might reasonably be expected to be in the place, shall be punishable for the first
offence with imprisonment for a term 3[which may extend to one year but shall not be less than six
months or with fine which shall not be less than one thousand rupees but may extend to five thousand
rupees, or with both], and for any second or subsequent offence if committed within three years of the
commission of a previous similar offence with imprisonment for a term which may extend to two years,
or with fine 4[of ten thousand rupees], or with both.
5
[Explanation.—For the purpose of this section,—
(a) jumping a red light;
(b) violating a stop sign;
(c) use of handheld communications devices while driving;
(d) passing or overtaking other vehicles in a manner contrary to law;
(e) driving against the authorised flow of traffic; or
(f) driving in any manner that falls far below what would be expected of a competent and
careful driver and where it would be obvious to a competent and careful driver that driving in that
manner would be dangerous,
shall amount to driving in such manner which is dangerous to the public.]
185. Driving by a drunken person or by a person under the influence of drugs.—Whoever, while
driving, or attempting to drive, a motor vehicle,—
6
[
(a) has, in his blood, alcohol exceeding 30 mg. per 100 ml. of blood detected in a test by a
breath analyser, 7[or in any other test including a laboratory test,] or]
(b) is under the influence of a drug to such an extent as to be incapable of exercising proper
control over the vehicle,
shall be punishable for the first offence with imprisonment for a term which may extend to six months, or
with fine 8[of ten thousand rupees], or with both; and for a second or subsequent offence, 9*** with
imprisonment for term which may extend to two years, or with fine 10[of fifteen thousand rupees], or with
both.
11
[Explanation.—For the purposes of this section, the expression “drug” means any intoxicant other
than alcohol, natural or synthetic, or any natural material or any salt, or preparation of such substance or
material as may be notified by the Central Government under this Act and includes a narcotic drug and
psychotropic substance as defined in clause (xiv) and clause (xxiii) of section 2 of the Narcotic Drugs and
Psychotropic Substances Act, 1985 (61 of 1985).]
1. Subs. by 32 of 2019, s. 66, for “sub-section
(2)” (w.e.f. 1-9-2019).
2. Ins. by s. 67, ibid. (w.e.f. 1-9-2019).
3. Subs. by Act 32 of 2019, s. 67, for “which may extend to six months, or with fine which may extend to one thousand rupees”
(w.e.f. 1-9-2019).
4. Subs. by s. 67, ibid., for “which may extend to two thousand rupees” (w.e.f. 1-9-2019).
5. Ins. by s. 67, ibid. (w.e.f. 1-9-2019).
6. Subs. by Act 54 of 1994, s. 55, for clause
(a) (w.e.f. 14-11-1994).
7. Ins. by Act 32 of 2019, s. 68 (w.e.f. 1-9-2019).
8. Subs. by s. 68, ibid., for “which may extend to two thousand rupees” (w.e.f. 1-9-2019).
9. The words “if committed within three years of the commission of the previous similar offence,” omitted by s. 68, ibid. (w.e.f.
1-9-2019).
10. Subs. by s. 68, ibid., for “which may extend to three thousand rupees” (w.e.f. 1-9-2019).
11. Subs. by s. 68, ibid., for the Explanation (w.e.f. 1-9-2019).
100
186. Driving when mentally or physically unfit to drive.—Whoever drives a motor vehicle in any
public place when he is to his knowledge suffering from any disease or disability calculated to cause his
driving of the vehicle to be a source of danger to the public, shall be punishable for the first offence with
fine which may extend to 1[one thousand rupees] and for a second or subsequent offence with fine which
may extend to 2[two thousand rupees].
187. Punishment for offences relating to accident.—Whoever fails to comply with the provisions
of clause 3[
(a)] of sub-section
(1) of section 132 or section 133 or section 134 shall be punishable with
imprisonment for a term which may extend to 4[six months], or with fine 5[of five thousand rupees], or
with both or, if having been previously convicted of an offence under this section, he is again convicted
of an offence under this section, with imprisonment for a term which may extend to 6[one year], or with
fine 7[of ten thousand rupees], or with both.
188. Punishment for abetment of certain offences.—Whoever abets the commission of an offence
under section 184, section 185 or section 186 shall be punishable with the punishment provided for the
offence.
189. Racing and trials of speed.—Whoever without the written consent of the State Government
permits or takes part in a race or trial of speed of any kind between motor vehicles in any public place
shall be punishable with imprisonment for a term which may extend to 8[three months], or with fine 9[of
five thousand rupees], or with both 10[and for a subsequent offence shall be punishable with imprisonment
for a term which may extend to one year, or with fine of ten thousand rupees; or with both.]
190. Using vehicle in unsafe condition.—
(1) Any person who drives or causes or allows to be driven
in any public place a motor vehicle or trailer while the vehicle or trailer has any defect, which such person
knows of or could have discovered by the exercise of ordinary care and which is calculated to render the
driving of the vehicle a source of danger to persons and vehicles using such place, shall be punishable
with fine 11[of one thousand five hundred rupees] or, if as a result of such defect an accident is caused
causing bodily injury or damage to property, with imprisonment for a term which may extend to three
months, or with fine 12[of five thousand rupees], or with both 13[and for a subsequent offence shall be
punishable with imprisonment for a term which may extend to six months, or with a fine of ten thousand
rupees for bodily injury or damage to property].
(2) Any person who drives or causes or allows to be driven, in any public place a motor vehicle,
which violates the standards prescribed in relation to road safety, control of noise and air-pollution, shall
be punishable for the first offence with 14[imprisonment for a term which may extend to three months, or
with fine which may extend to ten thousand rupees or with both and he shall be disqualified for holding
licence for a period of three months] and for any second or subsequent offence with 15[imprisonment for a
term which may extend to six months, or with fine which may extend to ten thousand rupees or with
both].
(3) Any person who drives or causes or allows to be driven, in any public place a motor vehicle which
violates the provisions of this Act or the rules made thereunder relating to the carriage of goods which are
of dangerous or hazardous nature to human life, shall be punishable for the first offence 16[with a fine of
ten thousand rupees and he shall be disqualified for holding licence for a period of three months], or with
1. Subs. by Act 32 of 2019, s. 69, for “two hundred rupees” (w.e.f. 1-9-2019).
2. Subs. by s. 69, ibid., for “five hundred rupees” (w.e.f. 1-9-2019).
3. Subs. by s. 70, ibid., for “
(c)” (w.e.f. 1-9-2019).
4. Subs. by s. 70, ibid., for “three months” (w.e.f. 1-9-2019).
5. Subs. by s. 70, ibid., for “which may extend to five hundred rupees” (w.e.f. 1-9-2019).
6. Subs. by s. 70, ibid., for “six months” (w.e.f. 1-9-2019).
7. Subs. by s. 70, ibid., for “which may extend to one thousand rupees” (w.e.f. 1-9-2019).
8. Subs. by s. 71, ibid., for “one month” (w.e.f. 1-9-2019).
9. Subs. by s. 71, ibid., for “which may extend to five hundred rupees” (w.e.f. 1-9-2019).
10. Ins. by s. 71, ibid. (w.e.f. 1-9-2019).
11. Subs. by s. 72, ibid., for “which may extend to two hundred and fifty rupees” (w.e.f. 1-9-2019).
12. Subs. by s. 72, ibid., for “which may extend to one thousand rupees” (w.e.f. 1-9-2019).
13. Ins. by s. 72, ibid. (w.e.f. 1-9-2019).
14. Subs. by s. 72, ibid., for “a fine of one thousand rupees” (w.e.f. 1-9-2019).
15. Subs. by s. 72, ibid., for “a fine of two thousand rupees” (w.e.f. 1-9-2019).
16. Subs. by s. 72, ibid., for “which may extend to three thousand rupees” (w.e.f. 1-9-2019).
101
imprisonment for a term which may extend to one year, or with both, and for any second or subsequent offence with
fine 1[of twenty thousand rupees], or with imprisonment for a term which may extend to three years, or with both.
[191. Sale of vehicle in or alteration of vehicle to condition contravening this Act.]—Omitted by Act The Motor
Vehicles (Amendment) Act, 2019 (32 of 2019), s. 73 (w.e.f. 1-9-2019).
2
[192. Using vehicle without registration.—
(1) Whoever drives a motor vehicle or causes or allows a motor
vehicle to be used in contravention of the provisions of section 39 shall be punishable for the first offence with a
fine which may extend to five thousand rupees but shall not be less than two thousand rupees for a second or
subsequent offence with imprisonment which may extend to one year or with fine which may extend to ten thousand
rupees but shall not be less than five thousand rupees or with both:
Provided that the court may, for reasons to be recorded, impose a lesser punishment.
(2) Nothing in this section shall apply to the use of a motor vehicle in an emergency for the conveyance of
persons suffering from sickness or injuries or for the transport of food or materials to relieve distress or of medical
supplies for a like purpose:
Provided that the persons using the vehicle reports about the same to the Regional Transport Authority within
seven days from the date of such use.
(3) The court to which an appeal lies from any conviction in respect of an offence of the nature specified in sub-
section
(1), may set aside or vary any order made by the court below, notwithstanding that no appeal lies against the
conviction in connection with which such order was made.
3
[Explanation.—Use of a motor vehicle in contravention of the provisions of section 56 shall be deemed to be a
contravention of the provisions of section 39 and shall be punishable in the same manner as provided in sub-section
(1).]
STATE AMENDMENT
Rajasthan
Amendment of Section 192, Central Act 59 of 1988.—In Section 192 of the Motor Vehicles Act, 1988 (Central
Act 59 of 1988), in its application to the State of Rajasthan, hereinafter referred to as the Principal Act,-
(a) in sub-section
(1), for the expression “with fine which may extend to two thousand rupees” as occurring
between the expression “punishable for the first offence” and the expression “and for any second or subsequent
offence”, the expression “with fine which shall not be less than five thousand rupees” and for the expression “with
fine which may extend to three thousand rupees” as occurring between the expression “which may extend to six
months or” and the expression “or with both”, the expression “with fine which shall not be less than ten thousand
rupees” shall be substituted, and
(b) After sub-section
(1) as so amended, the following proviso shall be inserted, namely:-“
Provided that , in a
case of contravention of the provision of section 39 or of any condition of the permit relating to the maximum
number of passengers or maximum weight of luggage that may be carried on the vehicle, the court may for any
adequate or special reason to be mentioned in the judgment, impose a fine less than that laid down in this sub-
section.”
[Vide Rajasthan Act 2 of 1993, s. 2]
192A. Using vehicle without permit.—
(1) Whoever drives a motor vehicle or causes or allows a
motor vehicle to be used in contravention of the provisions of sub-section
(1) of section 66 or in
contravention of any condition of a permit relating to the route on which or the area in which or the
purpose for which the vehicle may be used, shall be punishable for the first offence with 4[imprisonment
for a term which may extend to six months and] a fine 5[of ten thousand rupees] and for any subsequent
offence with imprisonment which may extend to one year but shall not be less than 6[six months] or with
fine 7[of ten thousand rupees] or with both:
Provided that the court may for reasons to be recorded, impose a lesser punishment.
(2) Nothing in this section shall apply to the use of a motor vehicle in an emergency for the
conveyance of persons suffering from sickness or injury or for the transport of materials for repair or for
the transport of food or materials to relieve distress or of medical supplies for a like purpose:
1. Subs. by Act 32 of 2019, s. 72, for “which may extend to five thousand rupees” (w.e.f. 1-9-2019).
2. Subs. by Act 54 of 1994, s. 56, for section 192 (w.e.f. 14-11-1994).
3. Ins. by Act 32 of 2019, s. 74 (w.e.f. 1-10-2020).
4. Ins. by Act 32 of 2019, s. 75 (w.e.f. 1-9-2019).
5. Subs. by s. 75, ibid., for, “which may extend to five thousand rupees but shall not be less than two thousand rupees”
(w.e.f. 1-9-2019).
6. Subs. by s. 75, ibid., for “three months” (w.e.f. 1-9-2019).
7. Subs. by s. 75, ibid., for “which may extend to ten thousand rupees but shall not be less than five thousand rupees”
(w.e.f. 1-9-2019).
102
Provided that the person using the vehicle reports about the same to the Regional Transport Authority
within seven days from the date of such use.
(3) The court to which an appeal lies from any conviction in respect of an offence of the nature
specified in sub-section
(1), may set aside or vary any order made by the court below, notwithstanding
that no appeal lies against the conviction in connection with which such order was made.]
1
[192B. Offences relating to registration.—
(1) Whoever, being the owner of a motor vehicle, fails to
make an application for registration of such motor vehicle under sub-section
(1) of section 41 shall be
punishable with fine of five times the annual road tax or one-third of the lifetime tax of the motor vehicle
whichever is higher.
(2) Whoever, being a dealer, fails to make an application for the registration of a new motor vehicle
under the second proviso to sub-section
(1) of section 41 shall be punishable with fine of fifteen times the
annual road tax or the lifetime tax of the motor vehicle whichever is higher.
(3) Whoever, being the owner of a motor vehicle, obtains a certificate of registration for such vehicle
on the basis of documents which were, or by representation of facts which was, false in any material
particular, or the engine number or the chassis number embossed thereon are different from such number
entered in the certificate of registration shall be punishable with imprisonment for a term which shall not
be less than six months but may extend to one year and with fine equal to ten times the amount of the
annual road tax or two-third the lifetime tax of the motor vehicle, whichever is higher.
(4) Whoever, being a dealer, obtains a certificate of registration for such vehicle on the basis of
documents which were, or by representation of facts which was, false in any material particular, or the
engine number or the chassis number embossed thereon are different from such number entered in the
certificate of registration shall be punishable with imprisonment for a term which shall not be less than six
months but may extend to one year and with fine equal to ten times the amount of annual road tax or two-
third the lifetime tax of the motor vehicle, whichever is higher.]
193. Punishment of 2[agents, canvassers and aggregators] without proper authority.—Whoever
engages himself as an agent or canvasser in contravention of the provisions of section 93 or of any rules
made thereunder shall be punishable for the first offence with fine 3[of one thousand rupees] and for any
second or subsequent offence with imprisonment which may extend to six months, or with fine 4[of two
thousand rupees], or with both.
5
[
(2) Whoever engages himself as an aggregator in contravention of the provisions of section 93 or of
any rules made there under shall be punishable with fine up to one lakh rupees but shall not be less than
twenty-five thousand rupees.
(3) Whoever, while operating as an aggregator contravenes a condition of the licence granted under
sub-section
(1) of section 93, not designated by the State Government as a material condition, shall be
punishable with fine of five thousand rupees.]
194. Driving vehicle exceeding permissible weight.—6[
(1) Whoever drives a motor vehicle or
causes or allows a motor vehicle to be driven in contravention of the provisions of section 113 or section
114 or section 115 shall be punishable with 7*** fine 8[of twenty thousand rupees and an additional
amount of two thousand rupees per tonne of excess load], together with the liability to pay charges for
off-loading of the excess load.]
9
[
Provided that such motor vehicle shall not be allowed to move before such excess load is removed
or is caused or allowed to be removed by the person in control of such motor vehicle.]
1. Ins. by Act 32 of 2019, s. 76 (w.e.f. 1-4-2021).
2. Subs. by s. 77, ibid., for “agents and canvassers” (w.e.f. 1-4-2021).
3. Subs. by s. 77, ibid., for “which may extend to one thousand rupees” (w.e.f. 1-9-2019).
4. Subs. by s. 77, ibid., for “which may extend to two thousand rupees” (w.e.f. 1-9-2019).
5. Ins. by s. 77, ibid, (w.e.f. 1-4-2021).
6. Subs. by Act 54 of 1994, s. 57, for sub-section
(1) (w.e.f. 14-11-1994).
7. The word “minimum” omitted by Act 32 of 2019, s. 78 (w.e.f. 1-9-2019).
8. Subs. by s. 78, ibid., for “of two thousand rupees and an additional amount of one thousand rupees per tonne of excess load”
(w.e.f. 1-9-2019).
9. Ins. by s. 78. ibid. (w.e.f. 1-9-2019).
103
9
[(1A) Whoever drives a motor vehicle or causes or allows a motor vehicle to be driven when such
motor vehicle is loaded in such a manner that the load or any part thereof or anything extends laterally
beyond the side of the body or to the front or to the rear or in height beyond the permissible limit shall be
punishable with a fine of twenty thousand rupees, together with the liability to pay charges for off-loading
of such load:
Provided that such motor vehicle shall not be allowed to move before such load is arranged in a
manner such that there is no extension of the load laterally beyond the side of the body or to the front or
to the rear or in height beyond the permissible limit:
Provided further that nothing in this sub-section shall apply when such motor vehicle has been given
an exemption by the competent authority authorised in this behalf, by the State Government or the Central
Government, allowing the carriage of a particular load.]
(2) Any driver of a vehicle who refuses to stop and submit his vehicle to weighing after being
directed to do so by an officer authorised in this behalf under section 114 or removes or causes the
removal of the load or part of it prior to weighing shall be punishable with fine 1[of forty thousand
rupees].
2
[194A. Carriage of excess passengers.—Whoever drives a transport vehicle or causes or allows a
transport vehicle to be driven while carrying more passengers than is authorised in the registration
certificate of such transport vehicle or the permit conditions applicable to such transport vehicle shall be
punishable with a fine of two hundred rupees per excess passenger:
Provided that such transport vehicle shall not be allowed to move before the excess passengers are
off-loaded and an alternative transport is arranged for such passengers.
194B. Use of safety belts and the seating of children.—
(1) Whoever drives a motor vehicle without
wearing a safety belt or carries passengers not wearing seat belts shall be punishable with a fine of one
thousand rupees:
Provided that the State Government, may by notification in the Official Gazette, exclude the
application of this sub-section to transport vehicles to carry standing passengers or other specified classes
of transport vehicles.
(2) Whoever drives a motor vehicle or causes or allows a motor vehicle to be driven with a child who,
not having attained the age of fourteen years, is not secured by a safety belt or a child restraint system
shall be punishable with a fine of one thousand rupees.
194C. Penalty for violation of safety measures for motor cycle drivers and pillion riders.—
Whoever drives a motor cycle or causes or allows a motor cycle to be driven in contravention of the
provisions of section 128 or the rules or regulations made thereunder shall be punishable with a fine of
one thousand rupees and he shall be disqualified for holding licence for a period of three months.
194D. Penalty for not wearing protective headgear.—Whoever drives a motor cycle or causes or
allows a motor cycle to be driven in contravention of the provisions of section 129 or the rules or
regulations made thereunder shall be punishable with a fine of one thousand rupees and he shall be
disqualified for holding licence for a period of three months.
194E. Failure to allow free passage to emergency vehicles.—Whoever while driving a motor
vehicle fails to draw to the side of the road, on the approach of a fire service vehicle or of an ambulance
or other emergency vehicle as may be specified by the State Government, shall be punishable with
imprisonment for a term which may extend to six months, or with a fine of ten thousand rupees or with
both.
194F. Use of horns and silence zones.—Whoever—
(a) while driving a motor vehicle—
1. Subs. by Act 32 of 2019, s. 78, for “which may extend to three thousand rupees” (w.e.f. 1-9-2019).
2. Ins. by s. 79, ibid. (w.e.f. 1-9-2019).
104
(i) sounds the horn needlessly or continuously or more than necessary to ensure safety, or
(ii) sounds the horn in an area with a traffic sign prohibiting the use of a horn, or
(b) drives a motor vehicle which makes use of a cut-out by which exhaust gases are released other
than through the silencer,
shall be punishable with a fine of one thousand rupees and for a second or subsequent offence with a fine
of two thousand rupees.]
195. [Imposition of minimum fine under certain circumstances.]—Omitted by Act The Motor Vehicles
(Amendment) Act, 2019 (32 of 2019), s. 80 (w.e.f. 1-9-2019).
196. Driving uninsured vehicle.—Whoever drives a motor vehicle or causes or allows a motor
vehicle to be driven in contravention of the
