Section 89(e) in The M.P. Motor Vehicles Rules, 1994
(e)any vehicle proceeding to the nearest place of halt, at which the driver and occupants can reasonably obtain shelter and refreshment, after delay in the journey arising out of the provision of Sections 132 and 134 or out of the failure of any of the tyres or the machinery of the vehicle failure could not have been prevented by the exercise of reasonable care and diligence.
