80. Duty of driver in case of accident and injury to person.
- When any person is injured, or damages to property to the extent 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 office or by any authority authorised in the behalf by the State Government any information requested by him or if no police officer or other authority is present, report the circumstances of occurrence as soon as possible and in any case within twenty-four hours of the occurrence, at the nearest police station, or if the continues his journey after accident, at the next police station on or near his route.
