(1)Whoever drives or propels any vehicle not properly supplied with lights in any street during the period from half an hour after sunset to half an hour before sunrise, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.(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 a 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.Exception. - This sub-section shall not apply to a municipality wholly or in part situated in hilly tract.
