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State of Madhya Pradesh - Section

Section 201 in The M.P. Motor Vehicles Rules, 1994

201. Vehicle abandoned on road.

- If due to mechanical breakdown or otherwise any vehicle is prevented from moving or has stopped at rest on road except at a duly appointed parking place in such a manner as to cause obstruction to traffic or danger to any person, the driver shall-
(i)forthwith cause the vehicle to be removed along making the road clear of any obstruction or danger;
(ii)unless a heavy goods vehicle or heavy passenger motor vehicle is moved to a position as stated above, put the following mandatory precautionary signals to indicate the presence of the vehicle on the road namely :-
(a)Switch on all the Hasher lights, or
(b)Place cautionary boards of the size 30 centimetres square mounted on a stand of 50 centimetres height with the word "Caution" written in black on white background and fitted with red light reflectors on the carriage way and along the side of the vehicle.