(v)[ Driving etc., otherwise than in accordance with the rules of road. - Whoever, without reasonable cause, drives, drags or pushes any vehicle otherwise than in accordance with the rules of the road notified, from time to time, by the [State Government] [Clause (v) was substituted by Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] or fails, to obey the directions of Police-officer for the time being in-charge of the regulation of traffic.]
