The Motor Vehicles Act, 1988

201. Penalty for causing obstruction to free flow of traffic.

1. Whoever keeps  a disabled  vehicle on  any public  place,  in  such a manner, so  as to  cause impediment to the free flow of traffic, shall be liable  for penalty  up to  fifty rupees  per hour,  so long  as it remains in that position:

Provided that  the vehicle  involved in accidents shall be liable for penalty only from the time of completion of inspection formalities under the law.

2. The  penalties under this section shall be recoverable by the prescribed officers or authorities.

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