61A. Power to Commissioner to prohibit the use or the driving of certain types of vehicles in streets or public places
(1)With the previous sanction of the State government, the Commissioner of Police may, from time to time, by notification in the Official Gazette, prescribed the types of vehicles shall not be driven or used in streets or public places.(2)Whoever uses or drives in a street or public place a vehicle of a type the use or driving of which has been prohibited under sub-section (1) shall be liable to fine which may extend to five hundred rupees, and the vehicle in respect of which the offence has been committed shall be forfeited to the Government.
