89. Duty of driver in case of accident and injury to a person.
- When any person is injured [or any property of a third party is, damaged,] [Inserted by Act 56 of 1969, section 50 (w.e.f. 2-3-1970).] as the result of an accident in which a motor vehicle is involved, the driver of the vehicle or other person in charge of the vehicle shall-(a)take all reasonable steps to secure medical attention for the injured person, and, if necessary, convey him to the nearest hospital, unless the injured person or his guardian, in case he is a minor, desires otherwise;(b)give on demand by a police officer any information required by him, or, if no police officer is present, report the circumstances of the occurrence at the nearest police station as soon as possible, and in any case within twenty four hours of the occurrence.
