Section 12(1) in The Motor Vehicles (Driving) Regulations, 2017
(1)Red traffic light, -(a)a motor vehicle facing the red light of a traffic control signal at an intersection or at a place other than an intersection, shall stop the vehicle before the stop line preceding the pedestrian crossing;(b)if the stop line is not marked or, if marked is not visible, the vehicle shall stop before the pedestrian crossing;(c)if there is no marked pedestrian crossing, the vehicle shall stop before the primary traffic signal;(d)the vehicle shall move with caution after the green traffic signal turns on;(e)when, at an intersection or at a place other than an intersection, rapid intermittent flashes of red light are displayed by a traffic control signal, the vehicle facing the signal shall,-(i)stop before the stop line preceding the pedestrian crossing;(ii)stop before the pedestrian crossing if the stop line is not marked or, if marked is not visible;(iii)stop before the primary traffic signal at the intersection if there is no marked pedestrian crossing;(iv)drive past the signal or across the pedestrian crossing after giving the right of way to the pedestrians and the vehicles running at the major road;(f)notwithstanding anything contained in clauses (a) to (d), a motor vehicle may take a left turn and proceed further after giving way to the traffic approaching the intersection from its right side and to the pedestrians and cyclists crossing the intersection on its left side unless a traffic control device or a road sign prohibits a left turn when the red light is on.
