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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 127 in Motor Vehicles Act, 1939

127. Unauthorised interference with vehicle.

- Whoever otherwise than with lawful authority or reasonable excuse enters or mounts any stationary motor vehicle or tampers with the brake or any part of the mechanism of a motor vehicle shall be punishable with fine which may extend to one hundred rupees.