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State of Chattisgarh - Section

Section 207 in The Chhattisgarh Motor Vehicles Rules, 1994

207. Prohibition of the use of footpaths or pavements by motor vehicles.

- Where any road or street is provided with footpaths, pavement or tracks reserved for pedestrians, cycles or specified classes of other traffic, no person shall drive any motor vehicle or cause or allow any motor vehicle to be driven of any such footpath, pavement or track.