[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]
