Section 173 in The Haryana Motor Vehicles Rules, 1993
173. Use of lamps when a vehicle is at rest.
[Section 138(2)(i)]. - (1) If within the limit of an urban area a motor vehicle is at rest within the hours during which lights are required at the left hand side of any road or street or elsewhere in any duly appointed parking place it shall not be necessary for motor vehicle to exhibit any light save as may be required generally or specifically by the Regional Transport Authority.(2)Outside the limits of an urban area, if a motor vehicle is at rest within the hours during which lights are required in such a position as not to cause danger or undue inconvenience to other users of the road, it shall not be necessary for the vehicle motor to display any lights.
