Section 190 in The Chhattisgarh Motor Vehicles Rules, 1994
190. Placement of Audio-visual or Radio or Tape Recorder Devices in the vehicle.
- In any motor vehicle other than taxi-cab, devices like an audio-visual, radio or tape recorder if fitted, shall be placed in such a manner that it is beyond the reach of the driver. The driver shall not operate such audio-visual devices if fitted in the vehicle while driving.
