Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Haryana - Subsection

Section 195(1) in The Haryana Municipal Act, 1973

(1)Whoever drives or propels any vehicle not properly supplied with lights in any street during the period from half an hour after sunset to half an hour before sunrise, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.