The Motor Vehicles Act, 1988

129. Wearing  of protective  headgear.

Every  person  driving  or riding (otherwise than in a side car, on a motor cycle of any class or description) shall,  while  in  a  public  place,  wear  a  protective headgear of  such  description  as  may  be  specified  by  the  State Government  by  rules  made  by  it  in  this  behalf,  and  different descriptions of  headgears may  be specified in such rules in relation to different  circumstances or different class or description of motor cycles:

Provided that the provisions of this section shall not apply to a person who  is a  Sikh, if he is, while driving or riding on the motor cycle, in a public place, wearing a turban:

Provided further  that the  State Government  may, by such rules, provide for such exceptions as it may think fit.

Explanation.--"Protective headgear" means a helmet which,--

1. by virtue of its shape, material and construction, couldreasonably be  expected to afford to the person driving or riding on a motor cycle a degree of protection from injury in the event of an accident; and
2. is  securely fastened to the head of the wearer by means of straps or other fastenings provided on the headgear.

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