(1)The Driver of a vehicle or animal shall cause the vehicle or animal as the case maybe to sop and to remain stationary so long as may reasonably be necessary ;(a)when required to do so by any police officer in uniform or by the authority authorised in this behalf by the State Government, or(b)when the vehicle or animal is involved in the occurrence of an accident to a person, animal or vehicle or of damage to any property, whether the driving or management of the vehicle or animal was or was not the cause of the accident or damage, and he shall give his name and address and the name and address of the owner of the vehicle or animal to any person affected by such accident or damage who demands, it provided such person also furnished his name and address.(2)The driver of a vehicle or animal shall, on demand by a person giving his own name and address and alleging that the driver has committed and offence punishable under Section 86, give his name and address to that person.
