(2)No motor vehicle of the category as referred to in sub-rule (1) shall be driven by a driver who has been challaned or charged with the offence of over speeding, drunken driving or driving dangerously or for the offences under Sections 279 (rash driving or riding on a public way): 337 (causing hurt by act endangering life or personal safety of others):338 (causing hurt by act endangering life or personal safety of others): or 304 (culpable homicide not amounting to murder) of the Indian Penal Code 1860 (45 of 1860).
