Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 17 in The M.P. Highway Rules, 1939 17. No person shall take any elephant or camel on any Government road or place unless such elephant or camel is provided with a bell, and, if taken on such road or place after sunset and before sunrise, also with a light.
