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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(3)(b) in Delhi Motor Vehicles Rules, 1993

(b)Outside the limits of a Municipality or Cantonment if a motor vehicle is at rest within the hours during which the lights are required, in such a position as not to cause danger or undue inconvenience to the other users of the road, it shall not be necessary for the motor vehicle to display any lights.