Section 21(24) in The Central Motor Vehicles Rules, 1989
(24)[ Abandoning a transport vehicle as a mark of protest or agitation of any kind or strike in a public place or in any other place in a manner causing obstructions and inconvenience to the public or passengers or other users of such places.] [Clause (24) substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).]
