Section 198 in The Punjab Motor Vehicles Rules, 1989
198. Involuntary halts
. [Sections 122 and 138(2)(e)] - No person shall be liable to be punished for halting a vehicle in contravention of any of the rules contained in this chapter, if the stopping of vehicle was occasioned by a mechanical defect or by any other cause beyond the control of the driver or person incharge :Provided that the driver or other person incharge shall continue to be liable for contravening section 122, unless all practicable steps have been taken to dispose of the vehicle in such a way that it shall not cause danger, obstruction or inconvenience to other users of the road.
