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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Madras Presidency - Subsection

Section 71(v) in The Madras City Police Act, 1888

(v)Driving etc., otherwise than in accordance with the rules of road-- Whoever, without reasonable cause, drives, drags or pushes any vehicle otherwise than in accordance with the rules of the road notified from time to time by the State Government or fails, to obey the direction of Police Officer for the time being in-charge of the regulation of traffic!