111. Traffic Segregation and Prohibition on Use of Foot-path.
(1)Where any road or street is provide with foot-paths, or tracks reserved for cycles or specified classes of other traffic, no person shall, save with the sanction of a police officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot-path or track.(2)[ Where bus lanes are segregated and marking on roads or streets have been provided, all buses and goods carriages (plying during permitted hours) shall be confined to the bus lanes and no motor vehicle other than a bus or goods carriage shall enter upon bus lanes.] [Inserted vide notification no. F 21/SECY/STA/97/PF/365 dated 22-06-1998.]
