LexSection 199B — Revision of fines.
The Motor Vehicles Act, 1988
1 [199B. Revision of fines. -- The fines as provided in this Act shall be increased by such amount not exceeding ten per cent. in value of the existing fines, on an annual basis on 1st day of April of each year from the date of commencement of the Motor Vehicles (Amendment) Act, 2019(32 of 2018), as may be notified by the Central Government.]Open in Lexace · Ask the AI about this section