The Motor Vehicles Act, 1988
194. Driving vehicle
exceeding permissible weight.
- Whoever drives a motor
vehicle or causes or allows a motor vehicle to be driven in contravention
of the provisions of section 113 or of the conditions prescribed under that
section or in contravention of any prohibition or restriction imposed under
section 113 or section 115 shall be punishable for the first offence with
fine which may extend to two thousand rupees, and for any second or subsesquent
offence with fine which may extend to five thousand rupees.
- Any driver of a
vehicle who refuses to stop and submit his vehicle to weighing after being
directed to do so by an officer authorised in this behalf under section
114 or removes or causes the removal of the load or part of it prior to
weighing shall be punishable with fine which may extend to three thousand
rupees.
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