LexSection 210B — Penalty for offence committed by an enforcing authority
The Motor Vehicles Act, 1988
1 [210B. Penalty for offence committed by an enforcing authority. -- Any authority that is empowered to enforce the provisions of this Act shall, if such authority commits an offence under this Act, shall be liable for twice the penalty corresponding to that offence under this Act.]Open in Lexace · Ask the AI about this section