122. Sale of vehicle in or alteration of vehicle to condition contravening this Act.
- Whoever, being an importer of or dealer in motor vehicles, sells or delivers or offers to sell or deliver a motor vehicle or trailer in such condition that the use thereof in a public place would be in contravention of Chapter V or any rule made thereunder or alters the motor vehicle or trailer so as to render its condition such that its use in a public place would be in contravention of Chapter V or any rule made thereunder shall punishable with fine which may extend to [five hundred rupees] [Substituted by section 89, Act 100 of 1956, for 'two hundred rupees' (w.e.f. 16-2-1957).]:Provided that no person shall be convicted under this section if he proves that he had reasonable cause to believe that the vehicle would not be used in a public place until it had been put into a condition in which it might lawfully be so used.
