118A. [ Punishment for offences relating to accident. [Inserted by Act 100 of 1956, section 87, (w.e.f. 16-2-1957).]
- Whoever fails to comply with the Provisions of clause (c) of sub-section (1) of section 87 or of section 88 or section 89 shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both or, if having been previously convicted of an offence under this section, he is again convicted of an offence under this section, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.]
