LexSection 194E — Failure to allow free passage to emergency vehicles.
The Motor Vehicles Act, 1988
1 [194E. Failure to allow free passage to emergency vehicles. -- Whoever while driving a motor vehicle fails to draw to the side of the road, on the approach of a fire service vehicle or of an ambulance or other emergency vehicle as may be specified by the State Government, shall be punishable with imprisonment for a term which may extend to six months, or with a fine of ten thousand rupees or with both.]Open in Lexace · Ask the AI about this section