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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(3)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)In the event of such use the manager and any contractor employed to administer the stand, and the owner, driver and conductor of the vehicle to which the sound was intended to attract customers shall, in addition to the person who used the instrument, be punishable for contravening this sub-rule, unless he can show that the use of the instrument was without his consent.