Section 184 in The Haryana Motor Vehicles Rules, 1993
184. Traffic signals.
[Sections 119 and 138(2)(i)]. - Every driver of a motor vehicle shall comply with the traffic signals specified in the Fifth Schedule to these rules given to him by any police officer for the time being engaged in the regulation of traffic in any public place.[185. Use of protective head-gear. [Sections 129 and 138(2)(i)]. - Every person driving or riding two wheelers of any class or description shall wear a protective headgear approved by the Bureau of Indian Standards from time to time :Provided that in addition to the person exempted under the provisions of Section 129, persons who are medically advised by Chief Medical Officer not to wear such headgear or a Sikh, if he is, while driving or riding on two wheeler, in a public place, wearing a turban, shall not be required to wear headgear.] [Substituted vide Haryana Government Notification No. S.O. 188/C.A.59/88/Ss. 28, 38, 65, 93, 95, 96, 107, 111 and 213/99 dated 16.8.1999.]
