Section 91(1)(iii) in The Chhattisgarh Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Chattisgarh - Subsection

Section 91(1)(iii) in The Chhattisgarh Motor Vehicles Rules, 1994

(iii)carries any animal, bird, flesh, or fish (other than tinned food in its original packings) any instrument, implement, substance or any other article which annoys or causes inconvenience or is offensive to any other passenger or is likely to do or be so; or

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State of Chattisgarh - Subsection

Section 91(1)(iii) in The Chhattisgarh Motor Vehicles Rules, 1994