The Motor Vehicles Act, 1988
127.
Removal of motor vehicles abandoned or left unattended on a public place.
- Where any
motor vehicle is abandoned, or left unattended, on a public place for ten
hours or more, its removal by a towing service may be authorised by a
police officer having jurisdiction.
- Where an
abandoned, unattended, wrecked, burnt or partially dismantled vehicle is
creating a traffic hazard, because of its position in relation to the
highway, or its physical appearance is causing the impediment to the traffic,
its immediate removal from the highway by a towing service may be authorised
by a police officer having jurisdiction.
- Where a
vehicle is authorised to be removed under sub-section (1) or sub-section (2)
by a police officer, the owner of the vehicle shall be responsible for all
towing costs, besides any other penalty.
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