117. [ Driving by a drunken person or by a person under the influence of drugs. [Substituted by Act 27 of 1977, section 9 (w.e.f 1-3-1978).]
- Whoever, while driving, or attempting to drive, a motor vehicle or riding or attempting to ride, a motor cycle,-(a)has, in his blood, alcohol in any quantity, howsoever small the quantity may be, or(b)is under the influence of a drug to such an extent as to be incapable of exercising proper control over the vehicle, shall be punishable for the first offence with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both;and for a second or subsequent offence, if committed within three years of the commission of the previous similar offence, with imprisonment for a term which may extend to two years, or with fine which may extend to three thousand rupees, or with both.Explanation. - For the purposes of this section, the drug or drugs specified by the Central Government in this behalf, by notification in the Official Gazette, shall be deemed to render a person incapable of exercising proper control over a motor vehicle.]
