(2)In addition to the safety measures mentioned in sub-section (1), the Central Government may, prescribe other safety measures for the drivers of two-wheeled motor cycles and pillion riders thereon.[129. Wearing of protective headgear. - Every person, above four years of age, driving or riding or being carried on a motorcycle of any class or description shall, while in a public place, wear protective headgear conforming to such standards as may be prescribed by the Central Government:Provided that the provisions of this section shall not apply to a person who is a Sikh, if, while driving or riding on the motorcycle, in a public place, he is wearing a turban:Provided further that the Central Government may by rules provide for measures for the safety of children below four years of age riding or being carried on a motorcycle.Explanation. - "Protective headgear" means a helmet which, -(a)by virtue of its shape, material and construction, could reasonably be expected to afford to the person driving or riding on a motorcycle a degree of protection from injury in the event of an accident; and(b)is securely fastened to the head of the wearer by means of straps or other fastenings provided on the headgear.]
