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State of Madhya Pradesh - Section

Section 20 in The M.P. Highway Rules, 1939

20.

No person having the charge of or control over any animal or vehicle at places other than those notified to the purpose, if such halting is likely to cause obstruction to traffic on any Government road or place or danger to the public using it. Vehicles halted on either side of Government road shall leave room for two lines of traffic to pass between. The responsibility for the observance of this rule shall rest with the driver of a vehicle who draws up on the opposite side of the road to a vehicle already halted.