Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 22 in The M.P. Highway Rules, 1939 22. (1)No person shall light a fire in any unenclosed place within 10 yards of any wooden bridge on a Government road.(2)No person shall light a fire on or near any such road in such a manner as may lead to setting fire to road-side jungle.
