113A. [ Allowing unauthorised persons to drive vehicles. [Inserted by Act 56 of 1969, section 65 (w.e.f. 2-3-1970).]
- Whoever, being the owner or person charge of a motor vehicle, causes, or permits, any person who does not satisfy the provisions of section 3 or section 4, to drive the vehicle shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to [one thousand rupees] or with both.]
