- [(1)] [Section 78 re-numbered as sub-section (1) thereof by Act 20 of 1942, section 18 (w.e.f. 3.4.1942).] Every driver of a motor vehicle shall drive the vehicle in conformity with any indication given by [a mandatory traffic sign] [Substituted by section 18, Act 20 of 1942, for 'a traffic sign included in Part A of the Ninth Schedule (w.e.f. 3.4.1942).] and in conformity with the driving regulations set forth in the Tenth Schedule, and shall comply with ail directions given him by any police officer for the time being engaged in the regulation of traffic in any public place.(2)[ In this section "mandatory traffic sign" means a traffic sign included in Part A of the Ninth Schedule, or any traffic sign of similar form (that is to say, consisting of or including a circular disc displaying a device, word or figure and having a red ground or border) erected for the purpose of regulating motor vehicle traffic under sub-section (1) of section 75.] [Added by Act 20 to 1942, section 18 (w.e.f. 3.4.1942).]
