LexSection 194D — Penalty for not wearing protective headgear
The Motor Vehicles Act, 1988
1 [194D. Penalty for not wearing protective headgear. -- Whoever drives a motor cycle or causes or allows a motor cycle to be driven in contravention of the provisions of section 129 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