Whoever drives a motor vehicle or causes or allows a motor vehicle to be driven in contravention of the provisions of section 146 shall be punishable 1 [for the first offence] with imprisonment which may extend to three months, or with fine 2 [of two thousand rupees], or with both 1 [, and for a subsequent offence shall be punishable with imprisonment for a term which may extend to three months, or with fine of four thousand rupees, or with both.]Open in Lexace · Ask the AI about this section
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