LexSection 180 — Allowing unauthorised persons to drive vehicles.
The Motor Vehicles Act, 1988
Whenever, being the owner or person in charge of a motor vehicle, causes, or permits, any other person who does not satisfy the provisions of section 3 or section 4 to drive the vehicle shall be punishable with imprisonment for a term which may extend to three months, or with fine 1 [of five thousand rupees], or with both.Open in Lexace · Ask the AI about this section