- Whoever drives a motor vehicle or causes or allows a motor vehicle to be driven in contravention of the provisions of section 94 shall be punishable with imprisonment which may extend to three months or with fine which may extend to [one thousand rupees] [Substituted by section 92, Act 56 of 1969, for 'five hundred rupees' (w.e.f. 16-2-1957).], or with both.
