Section 4 in The Motor Vehicles (Driving) Regulations, 2017
4. Use of roads by vehicles.
(1)Every vehicle or combination of vehicles, while moving on a road, shall have a driver.(2)A motor vehicle shall be driven on the carriageway:Provided that on dual carriageways, the vehicle shall be driven on the left carriageway unless otherwise directed by the police officer in uniform for the time being on the duty or by appropriate road signs.(3)Unless road signs or markings indicate otherwise, the driver shall keep the vehicle as far as possible to the left of the carriageway, and shall allow all traffic, which is proceeding in the opposite direction, to pass on his right side.(4)The driver shall keep the vehicle to the left while being overtaken and when approaching a bend or a hill and when his view ahead is restricted.(5)A heavy vehicle or speed restricted vehicle shall be driven in the left lane on a carriageway with several lanes in one direction, except when overtaking an obstruction or a slower moving vehicle:Provided that the driver shall return to the left lane as soon as he is safely past the obstruction or the slower moving vehicle, as the case may be.(6)A vehicle shall not be driven on a road declared "One Way", except in the direction specified by the signage.(7)No driver shall pull, push or drive a vehicle against the flow of traffic, except when specifically directed to do so either through a traffic sign erected by an appropriate authority or by a police officer in uniform for the time being on duty.(8)The driver shall keep at a safe distance from a reversing vehicle and not move toward it before the reversing vehicle has completed its backward motion.
