- Whoever drives, leads or propels a vehicle between nightfall and dawn in a street, unless the vehicle is properly supplied with lights, shall be liable on conviction to a fine which may extend to twenty rupees :Provided that a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by a special resolution confirmed by the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] direct that this section shall not apply in the case of vehicles proceeding at not more than walking pace.
