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[Cites 0, Cited by 0] [Section 111] [Entire Act]

NCT Delhi - Subsection

Section 111(1) in Delhi Motor Vehicles Rules, 1993

(1)Where any road or street is provide with foot-paths, or tracks reserved for cycles or specified classes of other traffic, no person shall, save with the sanction of a police officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot-path or track.