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State of Odisha - Section

Section 162 in The Orissa Motor Vehicles Rules, 1993

162. Foot-paths, cycle tracks and traffic segregation.

- Where any road or street is provided with foot paths, or tracks reserved for cycles or specified classes of other traffic, no person shall, save with sanction of a Police Officer in uniform on duty drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot-path or track.