LexSection 189 — Racing and trials of speed.
The Motor Vehicles Act, 1988
Whoever without the written consent of the State Government permits or takes part in a race or trial of speed of any kind between motor vehicles in any public place shall be punishable with imprisonment for a term which may extend to 1 [three months], or with fine 2 [of five thousand rupees], or with both 3 [and for a subsequent offence shall be punishable with imprisonment for a term which may extend to one year, or with fine of ten thousand rupees; or with both.]Open in Lexace · Ask the AI about this section