Section 136 in The Central Motor Vehicles Rules, 1989
136. [ Driver to report to the police station about accident. [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
- The driver of a goods carriage transporting any dangerous or hazardous goods shall, on the occurrence of an accident involving any dangerous or hazardous goods transported by this carriage, report forthwith to the nearest police station and also inform the owner of the goods carriage or the transporter regarding the accident.]
