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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(5) in The M.P. Highway Rules, 1939

(5)No person in charge of a vehicle whether it be occupied or unoccupied shall allow it,-
(a)to stand on such road for any longer time than it is necessary for loading or unloading it;
(b)to stand on such road in such a way as to cause obstruction or inconvenience to traffic.