112. Prevention of Danger, Injury or Noise to Public.
(1)Projection of loads; (a) Nothing shall be placed or carried upon the outside of the roof of a double decked public service vehicle.(b)No person shall drive, and no person shall cause or allow to be driven in any public place any motor vehicle which is loaded in a manner likely to cause danger to any person in such a manner that the load or any part thereof or anything extends beyond the vehicle.(c)No projection of any load or part thereof shall be allowed in any type of vehicle and on any direction of the vehicle, that is to say, to the front, rear, left, right, upward or downward beyond the actual body of the vehicle.(2)Cut-outs. - No driver of a motor vehicle shall in any public place make use of any cut out or other device by means of which the exhaust gases of the engine are released save through the silence.(3)Use of lamps when a vehicle is at rest. - (a) If within the limits of any Municipality or Cantonment a motor vehicle is at rest, within the hours during which the lights are required, at the left hand side of the road or street or elsewhere in any duly appointed parking place, it shall not be necessary for the motor vehicle to exhibit any light, save as may be required generally or specifically by the District Magistrate.(b)Outside the limits of a Municipality or Cantonment if a motor vehicle is at rest within the hours during which the lights are required, in such a position as not to cause danger or undue inconvenience to the other users of the road, it shall not be necessary for the motor vehicle to display any lights.(4)Dazzling lights. - (a) The driver of a motor vehicle shall at all times, when the lights of the motor vehicle are in use so manipulate them that danger or undue inconvenience is not caused to any person by dazzle.(b)the District magistrate may by notification in the Official Gazette and by erection of suitable notices in English and Hindi prohibit the use, within such areas or in such places as may be specified in the notification, of lamps giving a powerful or intense light.(c)The driver of a motor vehicle shall at all times ensure that there is no misuse of bright head light and the same is properly regulated.(5)Visibility of lamps and Registration marks. - (a) No load or other thing shall be placed on any motor vehicle, so as at any time to mask or otherwise interrupt vision of any lamp, registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under the provisions of the Act, unless a duplicate of the lamp or mark so masked or otherwise obscured is exhibited in the manner require by or under the Act for the exhibition of the masked or obscured lamp or mark.(b)All registration and other marks required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonably possible in a clear and legible condition.
