(1)The driver of a vehicle or animal shall cause the vehicle or animal, as the case may be to stop and to remain stationery so long as may reasonably be necessary-(a)When required to do so by any police officer in uniform or by the authority authorised in this behalf by the State Government or(b)When the vehicle or animal is involved in the occurrence of an accident to a person, animals or vehicle or a of a damage to any property, whether the driving or management of the vehicle or animal was or was not the cause of the accident or damages,m and he shall give his name and address and the name address of the owner of the vehicle or animal or any person affected by such accident or damage who demands it, provided such person also furnish his name and address,(2)The driver of a vehicle or animal shall, on demand by a person giving has own name and address and alleging that the driver has committed as offence punishable under Section 86, give his name and address to that person.
