Section 31 in The Motor Vehicles (Driving) Regulations, 2017
31. Vehicle lighting.
(1)The driver shall use the specified lighting devices at nightfall, at night and at dawn and at other times when visibility is poor:Provided that the driver of a two-wheeled motor vehicle shall drive with dipped head lights switched on during the day time also.(2)The lighting devices of a vehicle shall at all times be kept in good working condition and no lighting device shall be obscured by any object or dirt.(3)No driver shalli. drive the vehicle with parking lights only, unless so directed by a police officer in uniform or any other authorised person; andii. use high beam inappropriately or for long duration or on well-lit roads.(4)High beam shall be dipped in good time on the approach of an oncoming vehicle or when driving close behind another vehicle.(5)The driver shall switch on the fog light headlamps only when visibility is considerably affected due to fog, dust, storm, rain or snow and only with dipped head lamps.
