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[Cites 0, Cited by 0] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(6) in Delhi Motor Vehicles Rules, 1993

(6)Responsibilities of driver, conductor and permit holder for securing compliance with these rules. - In so far as any rule in this Chapter, or any order issued in conformity therewith, directs that a transport vehicle shall or shall not be halted in a certain place or in a certain manner, the rule shall be read as if it included provisions enjoining the driver and in the case of a stage carriage the conductor to ensure that it is so halted or not halted, and requiring the holder of any permit issued in respect of the vehicle to take all measures open to him to secure compliance with the direction.