Section 112(3) in Delhi Motor Vehicles Rules, 1993
(3)Use of lamps when a vehicle is at rest. - (a) If within the limits of any Municipality or Cantonment a motor vehicle is at rest, within the hours during which the lights are required, at the left hand side of the road or street or elsewhere in any duly appointed parking place, it shall not be necessary for the motor vehicle to exhibit any light, save as may be required generally or specifically by the District Magistrate.(b)Outside the limits of a Municipality or Cantonment if a motor vehicle is at rest within the hours during which the lights are required, in such a position as not to cause danger or undue inconvenience to the other users of the road, it shall not be necessary for the motor vehicle to display any lights.
