Section 341 in The M.P. Municipal Corporation Act, 1956
341. Driving vehicles without proper lights.
- Whoever drives or propels any vehicle not properly supplied with lights in any street during the period from half an hour after sunset to half an hour before sunrise shall be punishable with fine which may extend to [fifty rupees] [Substituted by M.P. Act No. 29 of 2003. for the words 'five rupees'.],
