Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 203 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

203. Neglect of the rules of the road.

- Whoever, in driving, leading or propelling a vehicle along a street in the rural area, fails, except in the case of actual necessity -
(a)to keep to the left, or
(b)when passing a vehicle going in the same direction, to keep to the right of that vehicle.
shall be liable on conviction to a fine which may extend to ten rupees.Exception. - This section shall not apply to the Districts of Kumaun and Uttarakhand Divisions nor where the failure aforesaid amounts to an offence punishable under Section 12 of the Motor Vehicles Act, 1939.