LexSection 194C — Penalty for violation of safety measures for motor cycle drivers and pillion riders.
The Motor Vehicles Act, 1988
1 [194C. Penalty for violation of safety measures for motor cycle drivers and pillion riders. -- Whoever drives a motor cycle or causes or allows a motor cycle to be driven in contravention of the provisions of section 128 or the rules or regulations made thereunder shall be punishable with a fine of one thousand rupees and he shall be disqualified for holding licence for a period of three months.]Open in Lexace · Ask the AI about this section