The Motor Vehicles Act, 1988
132. Duty
of driver to stop in certain cases.
- The driver
of a motor vehicle shall cause the vehicle to stop and remain stationary so long as may
reasonably be necessary--
- when required
to do so by any police officer in uniform, or
- when
required to do so by any person in charge of an animal if
such person apprehends that the animal is, or being alarmed by
the vehicle will become, unmanageable, or
- when the
vehicle is involved in the occurrence of an accident to
a person, animal or vehicle or of damage to any
property, whether the driving or management of the vehicle was or was not
the cause of the accident or damage, and he shall give his name and
address and the name and address of the owner of the vehicle to any person
affected by any such accident or damage who demands it provided such
person also furnishes his name and address.
- The
driver of a motor vehicle shall, on demand by a person giving his own name
and address and alleging that the driver has committed an offence
punishable under section 184 give his name and address to
that person.
- In this
section the expression "animal" means any horse,
cattle, elephant, camel, ass, mule, sheep or goat.
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