The Motor Vehicles Act, 1988
190. Using vehicle in
unsafe condition.
- Any person who drives or
causes or allows to be driven in any public place a motor vehicle or
trailer while the vehicle or trailer has any defect,
which such person knows of or could have discovered by the exercise
of ordinary care and which is calculated to render the driving
of the vehicle a source of danger to persons and vehicles
using such place, shall be punishable with fine which may extend to two
hundred and fifty rupees or, if as a result of such defect an accident is caused
causing bodily injury or damage to property, with imprisonment for a
term which may extend to three months or with fine which may extend
to one thousand rupees, or with both.
- Any person who
drives or causes or allows to be driven, in any public place a
motor vehicle, which violates the standards
prescribed in relation to road safety, control of noise
and air- pollution, shall be punishable for the first
offence with a fine of one thousand rupees and for any second
or subsequent offence with a fine of two thousand rupees.
- Any person who drives
or causes or allows to be driven, in any public place a motor vehicle which
violates the provisions of this Act or the rules made thereunder relating to
the carriage of goods which are of dangerous or hazardous nature to human
life, shall be punishable for the first offence which may extend to three
thousand rupees, or with imprisonment for a term which may extend to one
year, or with both, and for any second or subsequent offence with fine which may
extend to five thousand rupees, or with imprisonment for a term which may extend
to three years, or with both.
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