Section 40(c) in The Motor Vehicles (Driving) Regulations, 2017
(c)provisions of the Central Motor Vehicles Rules, 1989-(i)rule 21: Acts which constitute nuisance or danger to the public for disqualifying a person from holding a driving license;(ii)rule 133: Responsibility of the driver;(iii)rule 136: Driver to report to the police station about accident;
