- Whoever drives a motor vehicle at a speed or in a manner which is dangerous to the public, having regard to all the circumstances of the case including the nature, condition and use of the place where the vehicle is driven and the amount of traffic which actually is at the time or which might reasonably be expected to be in the place, shall be punishable on a first conviction for the offence with imprisonment for a term which may extend to six months, or, with fine which may extend to [one thousand rupees] [Substituted words 'five hundred rupees' by Act 47 of 1982, section 23 (a) (w.e.f. 1.10.1982).] and for a subsequent offence if committed within three years of the commission of a previous similar offence with imprisonment for a term which may extend to two years, or with fine which may extend to [two thousand rupees] [Substituted words 'one thousand rupees' by Act 47 of 1982, section 23 (b) (w.e.f. 1.10.1982).] or with both.
