Section 112(4) in Delhi Motor Vehicles Rules, 1993
(4)Dazzling lights. - (a) 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.(b)the District magistrate may by notification in the Official Gazette and by erection of suitable notices in English and Hindi prohibit the use, within such areas or in such places as may be specified in the notification, of lamps giving a powerful or intense light.(c)The driver of a motor vehicle shall at all times ensure that there is no misuse of bright head light and the same is properly regulated.
