113B. [ Driving vehicles in contravention of section 3 or section 4. [Inserted by section 14, Act 47 of 1982, (w.e.f 1.10.1982).]
- Whoever drives a motor vehicle in contravention of section 3 or section 4 shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.]
