The Motor Vehicles Act, 1988
183. Driving at excessive
speed, etc.
- Whoever, drives a motor
vehicle in contravention of the speed limits referred to in
section 112 shall be punishable with fine which may
extend to four hundred rupees, or, if having been previously
convicted of an offence under this sub-section is again convicted of
an offence under this sub- section, with fine which may extend to
one thousand rupees.
- Whoever, causes any
person who is employed by him or is subject to his
control in driving to drive a motor
vehicle in contravention of the speed limits referred to in section
112 shall be punishable with fine which may extend to three hundred
rupees, or, if having been previously convicted of an offence under this
sub-section, is again convicted of an offence under this
sub-section, with fine which may extend to five hundred rupees.
- No person shall
be convicted of an offence punishable under sub-section (1) solely on
the evidence of one witness to the effect that in the opinion of the
witness such person was driving at a speed which was unlawful, unless
that opinion is shown to be based on an estimate obtained by the use
of some mechanical device.
- The publication of a time
table under which, or the giving of any direction that, any journey
or part of a journey is to be
completed within a specified time shall, if in the
opinion of the Court it is not practicable in the circumstances of
the case for that journey or part of a journey to be
completed in the specified time without contravening the speed limits
referred to in section 112 be prima facie evidence that the
person who published the time table or gave the direction has
committed an offence punishable under sub- section (2)
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