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State of Haryana - Section

Section 167 in The Haryana Motor Vehicles Rules, 1993

167. Traffic aggregation.

[Section 138(2)(h)]. - Where any road or street is provided with foot paths or tracks reserved for cycles or specified classes of other traffic, no person shall, save with the sanction of a police officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot path or track.