Section 106BC in Uttarakhand Panchayati Raj Act, 2016
106BC. Neglect of the rules of the road.
- Whoever, in driving, leading or propelling a vehicle along a street in the rural area, fails, except in the case of actual necessity-(a)to keep to the left, or(b)when passing a vehicle going in the same direction, to keep to the right of that vehicle, shall be liable on conviction to a fine which may extend to ten rupees or as may be prescribed.Exception- This section shall nither apply to the hilly districts of Kumaun of Uttarakhand Divisions nor where the aforesaid failure is an offence punishable under section 122(2) of the Motor Vehicles Act, 1939.
