Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 22 in The Motor Vehicles (Driving) Regulations, 2017

22. Stopping and parking.

(1)A vehicle shall not be stopped.i. at a place where the road is narrow or the view is obstructed;ii. near or on a sharp bend;iii. in an acceleration or a deceleration lane;iv. on, or five meters before, a pedestrian crossing;v. on a level crossing;vi. five meters or less before a traffic light signal or "Give Way" sign or "STOP" sign or if a stationary vehicle is likely to obstruct these signs from the view of other road users;vii. at designated bus stands if the vehicle is other than a bus;viii. on a yellow box marked on road; andix. where prohibited by a mandatory "No Stopping" sign.
(2)A vehicle shall not be parked-
(a)at a place where stopping a vehicle is prohibited under sub-regulation (1);
(b)on a main road or at a stretch of a road where the notified maximum speed limit is fifty kilometres per hour or more;
(c)on a footpath, cycle track and pedestrian crossing;
(d)before or after an intersection or a junction up to a distance of fifty meters from the edge of the intersection or junction;
(e)where it would block access to designated parking spaces;
(f)near a bus stop, at the entrance to an educational institution or a hospital or if it is likely to block a traffic sign or a fire hydrant;
(g)in a tunnel;
(h)in a bus lane;
(i)in front of the entrance or exit of a property;
(j)where there is a continuous yellow line installed or painted on the carriageway on the kerb side;
(k)away from the edge of the footpath;
(l)opposite another parked vehicle;
(m)if it is likely obstruct any other vehicle or cause inconvenience to any person;
(n)alongside another parked vehicle;
(o)beyond the specified duration at a place where parking is permitted for a specified duration only;
(p)in a place where parking is permitted for a specified category or categories of vehicles and the vehicle does not belong to the specified category;
(q)by a driver who is not differently abled in a parking space reserved for vehicles driven by differently abled drivers;
(r)in a manner other than that specified in the parking bays in a designated parking lot or in such a manner as to occupy excessive space; and
(s)where parking is prohibited by a "No Parking" sign.