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Union of India - Section

Section 118 in Motor Vehicles Act, 1939

118. Driving when mentally or physically unfit to drive.

- Whoever drives a motor vehicle in any public place when he is to his knowledge suffering from any disease or disability calculated to cause his driving, of the vehicle to be a source of danger to the public, shall be punishable for a first offence with fine which may extend to two hundred rupees and for a second or subsequent offence with fine which may, extend to five hundred rupees.