LexSection 177 — General provision for punishment of offences.
The Motor Vehicles Act, 1988
Whoever contravenes any provision of this Act or of any rule, regulation or notification made thereunder shall, if no penalty is provided for the offence be punishable for the first offence with fine which may extend to 1 "five hundred rupees/", and for any second or subsequent offence with fine which may extend to 2 "one thousand and five hundred rupees"..Open in Lexace · Ask the AI about this section