LexSection 181 — Driving vehicles in contravention of section 3 or section 4.
The Motor Vehicles Act, 1988
Whoever, drives a motor vehicle in contravention of section 3 or section 4 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