LexSection 186 — Driving when mentally or phycically unfit to drive.
The Motor Vehicles Act, 1988
Whoever drives a motor vehicle in any public place when he is to his knowledge suffering from any disease or disability calculated to cause his driving of the vehicle to be a source of danger to the public, shall be punishable for the first offence with fine which may extend to 1 [one thousand rupees] and for a second or subsequent offence with fine which may extend to 2 [two thousand rupees].Open in Lexace · Ask the AI about this section