(2)It shall be a defence in any proceedings for contravention of or failure to comply with these rules that such contravention or failure is caused or happened due to factors or circumstances beyond the control of the person referred to in sub-rule (1) or without the knowledge or fault of such person.Explanation. - For the removal of doubts it is hereby clarified that for the purposes of this sub-rule, the expression 'factors or circumstances' may include, stress of weather, bonafide error or such other unavoidable factors or circumstances.
