LexSection 123 — Riding on running board, etc.
The Motor Vehicles Act, 1988
(1) No person driving or in charge of a motor vehicle shall carry any person or permit any person to be carried on the running board or otherwise than within the body of the vehicle. (2) No person shall travel on the running board or on the top or on the bonnet of a motor vehicle.Open in Lexace · Ask the AI about this section