The Motor Vehicles Act, 1988
197. Taking vehicle
without authority.
- Whoever takes
and drives away any motor vehicle without having either the consent of the owner
thereof or other lawful authority shall be
punishable with imprisonment which may extend to three months
or with fine which may extend to five hundred rupees, or with both.
Provided that no person
shall be convicted under this section if the Court is satisfied that such person
acted in the reasonable belief that he had lawful authority or in the
reasonable belief that the owner would in the circumstances of the case have
given his consent if he had been asked therefor.
- Whoever, unlawfully by
force or threat of force or by any other form of intimidation,
seizes or exercises control of a motor vehicle, shall be
punishable with imprisonment which may extend to three months,
or with fine which may extend to five hundred rupees, or with both.
- Whoever attempts to
commit any of the acts referred to in sub-section (1) or
sub-section (2) in relation to any motor vehicle, or abets the
commission of any such act, shall also be deemed to have committed an
offence under sub-section (1) or, as the case may be,
sub-section (2).
Back