LexSection 122 — Leaving vehicle in dangerous position.
The Motor Vehicles Act, 1988
No person in charge of a motor vehicle shall cause or allow the vehicle or any trailer to be abandoned or to remain at rest on any public place in such a position or in such a condition or in such circumstances as to cause or likely to cause danger, obstruction or undue inconvenience to other users of the public place or to the passengers.Open in Lexace · Ask the AI about this section