Section 108(3)(iii) in Delhi Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3)(iii) in Delhi Motor Vehicles Rules, 1993

(iii)that the person, company or authority permitted by District magistrate to use the place as a parking place or a stand as the case may be shall take all possible precautions to ensure that no breach of the Act or of these rules is committed in respect of any vehicle entering or leaving or halting at the parking place or the stand and that such breach is reported to the nearest officer of the police.

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NCT Delhi - Subsection

Section 108(3)(iii) in Delhi Motor Vehicles Rules, 1993