The Motor Vehicles Act, 1988
192. Using vehicle
without registration or permit.
- Whoever drives a motor
vehicle or causes or allows a motor vehicle to be used in contravention of the
provisions of section 39 or without the permit required by sub-section (1)
of section 66 or in contravention of any condition of such permit relating to
the route on which or the area in which or the purpose for which
the vehicle may be used or to the maximum number of passengers
and maximum weight of luggage that may be carried on the vehicle, shall be
punishable for the first offence with fine which may extend to two
thousand rupees and for any second or subsequent offence with imprisonment
which may extend to six months or with fine which may extend to three thousand
rupees, or with both.
- Nothing in this section
shall apply to the use of a motor vehicle in an emergency for the conveyance of
persons suffering from sickness or injury or for the transport of materials for
repair or for the transport of food or materials to relieve distress or of
medical supplies for a like purpose:
Provided that the person
using the vehicle reports such use to the Regional Transport Authority within
seven days from such use.
- Where a person is
convicted of an offence under this section the Court by which such
person is convicted may, in addition to any sentence which may be passed
under sub-section (1) by order:--
- if the vehicle used in
the commission of the offence is a motor car, suspend its certificate of
registration for a period not exceeding four months;
- if the vehicle used in
the commission of the offence is a transport vehicle, suspend
its permit for a period not exceeding six months
or cancel it.
- The Court to which an
appeal lies from any conviction in respect of an offence of the nature
specified in sub-section (1) may set aside or vary any order of suspension or
cancellation made under sub-section (3) by the Court below and the Court, to
which appeals ordinarily lie from the Court below, may set aside or vary any
such order of suspension or cancelation made by the Court below,
notwithstanding that no appeal lies against the conviction in connection with
which such order was made.
Back