Section 40 in The Motor Vehicles (Driving) Regulations, 2017
40. Knowledge and understanding of road signs, markings, traffic control signals, the Act and the Rules.
- Every driver shall be conversant with and possess adequate knowledge and understanding of the following, namely:-(a)road signs, markings and traffic control signals;(b)Provisions of the following sections of the Motor Vehicles Act, 1988, namely:-(i)section 19: Grounds for disqualification or revocation of driving license;(ii)section 112: Limits of speed;(iii)section 113: Limit of weight and limitations on use;(iv)section 121: Signals and signalling devices;(v)section 122: Leaving vehicles in dangerous positions;(vi)section 125: Obstruction of a driver;(vii)section 132: Duty of a driver to stop in certain cases;(viii)section 133: Duty of owner of motor vehicle to give information;(ix)section 134: Duty of a driver in case of an accident and injury to a person;(x)section 185: Driving by a drunken person or under the influence of drugs;(xi)section 186: Driving when mentally or physically unfit to drive;(xii)section 187: Punishment for offences relating to accident;(xiii)section 194: Driving vehicle exceeding permissible weight;(xiv)section 200: Composition of certain offences; and(xv)section 207: Power to detain vehicles without Certificate of Registration or Permit;(c)provisions of the Central Motor Vehicles Rules, 1989-(i)rule 21: Acts which constitute nuisance or danger to the public for disqualifying a person from holding a driving license;(ii)rule 133: Responsibility of the driver;(iii)rule 136: Driver to report to the police station about accident;(d)provisions of the notification of the Government of India in the Ministry of Road Transport and Highways No. 25035/101/2014-RS, dated the 21st January, 2016 published in the Gazette of India, Extraordinary, Part-I, Section 1 relating to the protection of good samaritans.
