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Union of India - Section

Section 16 in The Motor Vehicles (Driving) Regulations, 2017

16. Speed.

(1)A driver shall drive only at a speed which allows him control of the vehicle at all times, taking into account the driving conditions, including to the condition of the vehicle and its load, the road, other traffic, visibility and weather.
(2)The vehicle shall, during fog, rainfall, snowfall, storm or desert winds, be driven at a lower speed to enable the driver to stop the vehicle within the range of forward vision.
(3)A motor vehicle shall not be driven¹i. at a speed exceeding or less than the maximum or minimum speed limit specified on the signages; andii. at a speed exceeding the maximum speed limit notified by the competent authority or authorities for that class of vehicles and for the class of roads on which it is for the time being driven.
(4)No driver shall, without good and sufficient reason, drive so slowly as to impede the normal traffic flow.
(5)No driver shall drive at a speed exceeding twenty-five kilometre per hour or such lower speed as may be specified on the road signage while passing by a construction site or a school or a hospital, wherever indicated by signage, or on roads without footpaths and soft shoulders where pedestrians use a part of the carriageway to walk.