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State of Haryana - Section

Section 174 in The Haryana Motor Vehicles Rules, 1993

174. Dazzling lights.

[Section 138(2)(i)]. - (1) The driver of a motor vehicle shall at all times when the lights of the motor vehicle are in use so manipulate them that danger or undue inconvenience is not caused to any person by dazzle.
(2)The Regional Transport Authority may, by notification in the Official Gazette and by the erection of suitable notices in English and Hindi language within such areas or in such places as may be specified in the notification, prohibit the use of lamps giving a powerful or intense light.