Section 197(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Whoever, in driving, leading or propelling vehicle along a street, fails without reasonable excuse -(a)to keep to the left, or(b)when he is passing vehicle going in the same direction, to keep to right of that vehicle shall be liable to a fine which shall not be less than twenty five rupees and more than two hundred rupees.
