(1)No person under the age of 12 years independently or without an adult person to guide shall drive or have in his charge a vehicle on any Government road or place.(2)No person shall drive or ride any vehicle or animal on any Government road or place in such a way as to endanger the safety of, or cause obstruction or inconvenience to, the public.(3)No person shall drive or have in his charge on any Government road or place more than one vehicle at a time, except in case of broken down motor cars or vehicles which can be towed to the nearest place for repairs.(4)No person in charge of, or having control over, any non-mechanical vehicle or animal shall allow such vehicle or animal to stand or to proceed unattended on any Government road or place or to remain on such road or place in the charge of a person who is incapable of controlling it.(5)No person in charge of a vehicle whether it be occupied or unoccupied shall allow it,-(a)to stand on such road for any longer time than it is necessary for loading or unloading it;(b)to stand on such road in such a way as to cause obstruction or inconvenience to traffic.(6)No person shall drive a vehicle loaded with bricks or other material on any Government road unless the bricks or other material are secured from falling on such road.(7)If any vehicle breaks down on any Government road, the driver shall remove it to the edge of such road without delay, and shall within a reasonable time, remove from such road all materials (if any), which have fallen from the vehicle and shall place the vehicle in such a position that it will not obstruct traffic.(8)No person shall carry bamboos, poles, timber, brush wood, steel sections or other materials in cart on any Government road, or propel, or drag any article, or any damaged vehicle along such road, in such a manner as to cause injury or annoyance to persons using such road.(9)No person shall drive on any Government road any vehicle laden with bamboos, logs, steel beams, planks or other materials of a similar character which exceed 12 feet in length and project beyond the vehicle, unless the vehicle is accompanied by another person to keep a watch over the length of the materials projecting beyond the vehicles.
