Section 22(2) in The Motor Vehicles (Driving) Regulations, 2017
(2)A vehicle shall not be parked-(a)at a place where stopping a vehicle is prohibited under sub-regulation (1);(b)on a main road or at a stretch of a road where the notified maximum speed limit is fifty kilometres per hour or more;(c)on a footpath, cycle track and pedestrian crossing;(d)before or after an intersection or a junction up to a distance of fifty meters from the edge of the intersection or junction;(e)where it would block access to designated parking spaces;(f)near a bus stop, at the entrance to an educational institution or a hospital or if it is likely to block a traffic sign or a fire hydrant;(g)in a tunnel;(h)in a bus lane;(i)in front of the entrance or exit of a property;(j)where there is a continuous yellow line installed or painted on the carriageway on the kerb side;(k)away from the edge of the footpath;(l)opposite another parked vehicle;(m)if it is likely obstruct any other vehicle or cause inconvenience to any person;(n)alongside another parked vehicle;(o)beyond the specified duration at a place where parking is permitted for a specified duration only;(p)in a place where parking is permitted for a specified category or categories of vehicles and the vehicle does not belong to the specified category;(q)by a driver who is not differently abled in a parking space reserved for vehicles driven by differently abled drivers;(r)in a manner other than that specified in the parking bays in a designated parking lot or in such a manner as to occupy excessive space; and(s)where parking is prohibited by a "No Parking" sign.
