The Motor Vehicles Act, 1988
134. Duty
of driver in case of accident and injury to a person.
When any
person is injured or any property of a third party is damaged, as a
result of an accident in which a motor vehicle is involved, the driver
of the vehicle or other person in charge of the vehicle
shall--
- unless it
is not practicable to do so on account of mob fury or any other reason beyond
his control, take all reasonable steps to secure medical attention for the
injured person, and, if necessary,
convey him to the nearest hospital, unless the injured person or his guardian,
in case he is a minor, desires otherwise;
- give on
demand by a police officer any information required by him, or, if no
police officer is present, report the circumstances of the occurrence,
including the circumstances, if any, for not taking reasonable steps to secure
medical attention as required under clause (a), at the nearest police station assoon as possible, and in any case within twenty-four hours of the occurrence.
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