Section 128 — Safety measures for drivers and pillion riders.
The Motor Vehicles Act, 1988
(1) No driver of a two-wheeled motor cycle shall carry more than one person in addition to himself on the motor cycle and no such person shall be carried otherwise than sitting on a proper seat securely fixed to the motor cycle behind the driver's seat with appropriate safety measures. (2) In addition to the safety measures mentioned in sub-section (1) , the Central Government may, prescribe other safety measures for the drivers of two-wheeled motor cycles and pillion riders thereon.Open in Lexace · Ask the AI about this section
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