The Motor Vehicles Act, 1988
112.
Limits of speed.
- No person
shall drive a motor vehicle or cause or allow a motor vehicle to be driven
in any public place at a speed exceeding the maximum speed or
below the minimum speed fixed for the vehicle under this Act
or by or under any other law for the time being in force:
Provided that
such maximum speed shall in no case exceed the maximum fixed for any motor
vehicle or class or description of motor vehicles by the Central Government
by notification in the Official Gazette.
- The State
Government or any authority authorised in this behalf by the State
Government may, if satisfied that it is necessary to restrict the speed of
motor vehicles in the interest of public safety or convenience or because of
the nature of any road or bridge, by notification in the Official Gazette,
and by causing appropriate traffic signs to be placed or erected under
section 116 at suitable places, fix such maximum speed limits or minimum
speed limits as it thinks fit for motor vehicles or any specified class or
description of motor vehicles or for motor vehicles to which a trailer is
attached, either generally or in a particular area or on a particular road or
roads:
Provided
that no such notification is necessary if any restriction under this
section is to remain in force for not more than one month.
- Nothing in
this section shall apply to any vehicle registered under section 60 while it
is being used in the execution of military manoeuvres within the area and
during the period specified in the notification under sub-section (1) of
section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938. (5
of 1938.)
Back