Section 40(b) in The Motor Vehicles (Driving) Regulations, 2017
(b)Provisions of the following sections of the Motor Vehicles Act, 1988, namely:-(i)section 19: Grounds for disqualification or revocation of driving license;(ii)section 112: Limits of speed;(iii)section 113: Limit of weight and limitations on use;(iv)section 121: Signals and signalling devices;(v)section 122: Leaving vehicles in dangerous positions;(vi)section 125: Obstruction of a driver;(vii)section 132: Duty of a driver to stop in certain cases;(viii)section 133: Duty of owner of motor vehicle to give information;(ix)section 134: Duty of a driver in case of an accident and injury to a person;(x)section 185: Driving by a drunken person or under the influence of drugs;(xi)section 186: Driving when mentally or physically unfit to drive;(xii)section 187: Punishment for offences relating to accident;(xiii)section 194: Driving vehicle exceeding permissible weight;(xiv)section 200: Composition of certain offences; and(xv)section 207: Power to detain vehicles without Certificate of Registration or Permit;
