Section 20(1) in The Highways Administration Rules, 2004
(1)No person in charge of, or in possession of, any vehicle shall allow such vehicle(i)to proceed on a Highway unless(a)such vehicle is driven within such limit of speed as is applicable for the driving of such vehicle in any public place under section 112 of the Motor Vehicles Act, 1988 (59 of 1988);(b)such vehicle is within the limits of weight within the meaning of sub-section (2) of section 113 of the Motor Vehicles Act, 1988 (59 of 1988) for its driving in any public place; and(c)such vehicle, complies with the rules made by the Central Government under section 110 of the Motor Vehicles Act, 1988 (59 of 1988) relating to brakes and steering gear, signaling appliances, lamps and reflectors, speed governors, emission of smokes, visible vapor, sparks, grid or oil, reduction of noise - emitted by, or caused by, vehicles, auto dipper, provision for transportation of goods of dangerous or hazardous nature to human life and standards for emission or air pollutants; or(ii)to stand on a Highway unless(a)such vehicle stands in such circumstances which has not to cause or likely to cause danger, obstruction or undue inconvenience to other users of the Highway or to the passengers thereon;(b)such vehicle is under the close supervision of its driver or any other person assigned its supervision and is not left unattended by such driver or person unattended for two hours or more;(c)such vehicle is parked in a place legally allowed or allowed by the Highway Administration for such parking;(d)such vehicle is wrecked, burnt or impartially dismantled condition creating a traffic hazard; and(e)such vehicle is not creating any obstruction in a smooth and easy traffic movement on the Highway.
