80. Duty of driver in case of accident and injury to person.
- When any person is injured, or damage to property to the amount of twenty-five rupees or more is caused as the result of an accident in which a vehicle is involved, the driver of the vehicle or other person in charge of the vehicle shall :(a)take all reasonable steps to secure medical attention for any person so injured and, if necessary, convey him to the nearest hospital, unless the injured person, or his guardian, in case he is a minor, desire otherwise.(b)give on demand by a police officer or by any authority authorised in this behalf by the State Government any information required by him or, if no police officer or other authority is present, report the circumstances of occurrence soon as possible, and in any case within twenty four hours of the occurrence at the nearest police station, or if he continues his journey after the accident, at the next police station on or near his route.
