- Whoever without the written consent of the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] permits or takes part in a race or trial of speed between motor vehicles in any public place shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to [five hundred rupees] [Substituted by section 24, Act 47 of 1982, for 'three hundred rupees' (w.e.f. 1.10.1982).] or with both.
