Section 193 in The Punjab Motor Vehicles Rules, 1989
193. Use of protective head gear
. [Sections 129 and 138(2)(i)] - Every person driving or riding a motor cycle of any class or description shall wear a protective headgear approved by the Bureau of India Standards from time to time :Provided that in addition to the persons exempted under the provisions of section 129, persons who are medically advised by a Chief Medical Officer not to wear such a headgear or a Sikh woman shall not be required to wear a headgear.
