The Motor Vehicles Act, 1988
185. Driving by a
drunken person or by a person under the influence of drugs.
Whoever, while driving, or
attempting to drive, a motor vehicle,--
- has, in his
blood, alcohol in any quantity, howsoever small the quantity may be, or
- is under the influence
of a drug to such an extent as to be incapable of exercising proper control over
the vehicle.shall be punishable for the first offence with imprisonment for a
term which may extend to six months, or with fine which may extend to two
thousand rupees, or with both; and for a second or subsequent offence, if
committed within three years of the commission of the previous similar
offence, with imprisonment for term which mayextend to two years, or with fine
which may extend to three thousand rupees, or with both.
Explanation.--For the
purposes of this section, the drug or drugs specified by the Central Government
in this behalf, by notification in the Official Gazette, shall be deemed to
render a person in capable of Exercising proper control over a motor vehicle.
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