The Punjab Wheeled Vehicles (Lights) Act, 1976

PUNJAB GOVT GAZ. (EXTRA,), OCT. 14, 1976 (ASVIN. 22, 1898 SAKA) 
PART I 
LEGISLATIVE DEPARTMENT 
Notification 
No. 42-Leg.(76.-The following Act of the Legislature of the State of 
Puniab received the assent of the Governor of Punjab on the 28th September, 
1976 and is hereby published for general information 
3. 
The 14th October, 1976 
THE PUNJAB WHEELED VEHICLES (LIGHIS) ACT, 1976. 
Punjab Act No. 37 of 1976. 
to require certain wheeled vehicles to carry lighs and reflectors during night. 
Bg it enactd by th¹ Legislature of the State of Punjab in the 
Twenty-seventh Year of the Republic of India as follows -
Act ; 
AN 
ACT 
1. This Act may b¹ called the Punjab Wheeled Vehicles (Light s) Short title. 
Act, 1976. 
2. In this Act, unless the context othrwise requires, 
(a) wheeled vehiole" means 
Punjab. 
133 
(i) a wheeled vehicle drawn by animals and used for the purpose 
of conveyance of persons or carriage of goods ; and 
(ii) a bicycle or a cycle-rickshaw proplled or pulled by a human 
being without the aid of mechanical power; 
(6) «prescribed'" means prescribed by rules made under this 
(c) State Government' means the Go Vernment of the State of 
Bvery wheeled vehicle while on road during the prescribd hours Wheeled vehicles 
to carry lights. shall carry such lights or reflectors, or such lights and reflectors, of such 
size and description, fitted in such manner and visible from such di_tance. 
a_ may be prescribed. 
4. WhoeVer contravenes the provisions of this Act or any rule made 
thereunder shall be punishable with fine which may extend to two hundred 
and fifty rupees. 
s. () No Court other than the Court of an Executive Magistrate 
sDecially empowerd by the State Government in this behalf, shall try 
an offence punishable under this Act, 
Definitions. 
(o) All offences under this Act shall be investigaed, enquired into, Iricd and otherwise dealt with in açcordance with the provisions of the Code of Criminal Procedure, 1973, and all references to a Magistrate therein 
shali be con_trucd as references to an Ex¢cutive Magistrate referred to in 
sub-section (). 
offence. 
Iurisdiet ion 
court and pro 
cedure. 
of 
PUNJAB GOVT GAZ. (EXTRA), OC SOVT GAZ. J), OCT. 14 133 (ASVIN. 22, "1898 SAKA) plas 
PART 1 
LEGISLATIVE DEPARTMENT 
Notification 
The 14th October, 1976 
_ No. 42-Leg./76 —The following Act of the Legislature of the State of 
punjab received the assent of the Governor of Punjab on the 28th September, 
1976 and is hereby published for general information : — 
Punjab Act No. 37 of 1976. 
THE PUNJAB WHEELED VEHICLES (LIGHTS) ACT, 1976. 
AN 
ACT 
to require certain wheeled vehicles to carry lights and reflectors during night. 
Bg it enacted by the Legislature of the State of Punjab in the 
Twenty-seventh Year of the Republic of India as follows :— 
1. This Act may be called the Punjab Wheeled Vehicles (Lights) Short title. 
Act, 1976. 
2. In this Act, unless the context otherwise requires,— Definitions. 
(a) “wheeled vehicle’ means — 
(i) a wheeled vehicle drawn by animals and used for the purpose 
of conveyance of persons or carriage of goods ; an 
(ii) a bicycle or acycle-rickshaw propelled or pulled by a human 
being without the aid of mechanical power ; 
(b) “Prescribed” means prescribed by rules made under this 
ct ; 
(c) “State Government” means the Government of the State of 
Punjab. 
3. Bvery wheeled vehicle while on road during the prescribed. hours Wheeled vehicles 
shall carry such lights or reflectors, or such lights and reflectors, of such to carry lights. 
«ize and description, fitted in such manner and visible from such distance, 
ag may be prescribed. 
. Whoever contravenes the provisions of this Actor any rule made ofrence 
thereunder shall be punishable with fine which may ¢xtend:to two hundred : 
and fifty rupees. : 
5. (1) No Court other than the Court of an Executive Magistrate jo. 
specially empowered by the State Government in this behalf, shall try Joridigion pro] 
an offence punishable under this Act. cedure, 
(2) All offences under this Act shall be investigated, enquired into 
tried and otherwise dealt with in accordance with the provisions of the 
Code of Criminal Procedure, 1973, and all references to a Magistrate therein 
shall be construed as references to an Executive Magistrate referred to in 
sub-section 1).
Power to make 
rules. 
134 PUNJAB GOVT GAZ. (EXTRA.), 0CT. 14, 1026 
(ASVN. 22, 1898 SAKA) 
(3) Notwithstanding anything contained in the Code of Criminal 
()) may, if he thinks fit, try summarily any offence und¢r this Act in 
Procedure, 1973, the Executive Magistrate cmpowered under sub-section 
accordance with th procedure laid down in Chapter XXI of the Code of 
Criminal Procedure, 1973. 
(4) Notwithstanding anything conaincd in the Code of Crimi i nal 
Procedure, 1973, th¹ Executive Magistrate empowercd under sub-sectio 
shall state upon summons to be served on the accused person that ho 
(a) may appear in person or through a legal practitioner : 
(b) may, by a specified date prior to the earing of the charoo 
plead guilty to the charge by registered letter and remitto 
the Court such sum (not exceeding the maximum fine that max. 
be imposed for the offence) as the Court may specify. 
(5) Where an accused person pleads guilty and remits the sum sPecified 
under clause (6) of sub-section (4), no further proccedings in respcct of the offence shall be taken against him. 
6. () The State Government may, by notificaion, make rules for carrying out the provisions of this Act. 
(1) 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for 
(a) the hours during which light shall b¹ carried by the wheeled vebicles ; 
(6) the lights or reflectors, or the lights and reflectors, to b¹ carrid by wheeled vehicles ; 
(c) size and description of lights and reflectors : 
(d) the place and manner in which a light or reflector is to be 
fitted on a wheeled vehicle; 
(e) distance from which the light or the reflected light should be visíble. 
(3) Every rule made under this section shall be laid as soon a_ may be after it is made, befor the House of thc State Legislaure while it is in session for a total priod of ten days which may be comprised in onc session or in two or more successiVe sess1ons and if, before the expiry of the session in which it is so laid or the successiVe session or sessions ag aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modifid form and bu of no cffect as the câse may be : so howeVer that any such modification or annulment shall be without preiudice to the validity of anything Previously done or omitted to be done under that rule. 
S. S. KALHA, 
Secretary to Government, Punjab, Legislative Depart ment. 
Power to make 
rules. 
7. (BEXTRA.), OCT. 14, 1976 
134 PUNJAB BOVE SA A 1898 SAKA) 
: ; ing anything contained in the Code of Crimi. 
) Napitispning sgt Magistrate empowered under sub naj 
Prosediste; he thinks fit, try summarily any offence under thi 
es with ths procedure Jaid down in Chapter XXI of the C 
v C S 
Criminal Procedure, 1973. 
“Section 
Act jy 
ode of 
. ; i aincd in the Code of Crim: otwithstanding anything containc riming, 
Proc 1973 he Executive Magistrate empowered under sub-section ) 
shall state upon summons to be served on the accuscd person that he— 
(a) may appear in person or through a legal practitioner ; 
may, by a specified date prior to the hearing of the charge, 
& ad is “to the charge by registered letter and remit tq 
the Court such sum (not exceeding the maximum fine that may 
be imposed for the offence) as the Court may specify. 
(5) Where an accused person pleads guilty and remits the sum specified 
under clause (p) of sub-section (4), no further proceedings in respect of the 
offence shall be taken against him. 
6. (I) The State Government may, by notification, make rules for 
carrying out the provisions of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for— 
(a) the hours during which light shall be carricd by the wheeled 
vehicles ; 
(b) the lights or reflectors, or the lights and reflectors, to be carried by wheeled vehicles ; 
(c) size and description of lights and reflectors ; 
(d) the place and manner in which a light or reflector | fitted on a wheeled vehicle : g r reflector is to be 
(© Sige from which the light or the reflected light should be visible. 3 
(3) Bvery rule made under this section shal] be 1a: be after it is made, before the House of the Mase Load as Soon as may 
session for a total period of ten days which may be IAA while 1t 1s in 
orin two or more successive sessions and if, before the on, mn She session 
in which itissolaid or the successive session or Pi A pity of t e Sesion 
House agrees in making any modification in the rule os 2s aforesaid the 
that the rule should not be made, the rule shall thereat Fle House agrees 
in such modificd form and be of no cffect as the cage er have effect only 
that any such modification or annulment shal be nay be ; so however validity of anything previously done of omitted joy out prejudice to the rule. e done ‘under that 
S.'S. KALH], 
Secretary Gov Overnme i gislatiye cnt, Punjyb, 
Department,

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