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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Himachal Pradesh - Subsection

Section 197(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Whoever drives or propels any vehicle not properly supplied with lights in any street during the period from half an hour after sun-set to half an hour before sun-rise, shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.