The Motor Vehicles Act, 1988
195. Imposition of
minimum fine under certain circumstances.
- Whoever having been
convicted of an offence under this Act or the rules made thereunder
commits a similar offence on a second or subsequent occasion within
three years of the commission of the previous offence, no court shall,
except for reasons to be recorded by it in writing, impose on him a fine of
less than one-fourth of the maximum amount of the fine impossible for such
offence.
- Nothing in sub-section
(1) shall be construed as restricting the power of the court from awarding such
imprisonment as it considers necessary in the circumstances of the case not
exceeding the maximum specified in this Act in
respect of that offence.
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