Section 24 in The Motor Vehicles (Driving) Regulations, 2017
24. Mandatory orders.
(1)A police officer in uniform or an authorised officer of the State Government, may stop a motor vehicle by giving a signal by means of technical device on the vehicle or a signalling disc or a red light for verifying the certificate of fitness of the vehicle or for collecting required information in respect of the vehicle or the driver or other occupants the vehicle, and the vehicle owner or driver shall comply with the instructions given by such officer.(2)Every driver shall obey the directions given by mandatory signages, road markings and signalling devices operated by an authority competent to do so or by a police officer in uniform or by an authorised person for the time being on duty.(3)Notwithstanding any other rule for the time being in force or any order, road sign, marking or traffic light signal, and without prejudice to the duty of the driver to exercise due care and caution, the driver shall obey the signals or instructions of a police officer on duty in uniform in regard to movement of the vehicle.(4)The driver shall obey the verbal directions or signals of a police officer for the time being on duty with regard to movement of the vehicle, including the directions to stop or reverse the vehicle or to slow down or to turn back or to move in the specified direction or to keep in such line of traffic as may be specified by the said police officer.
