- [(1) 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 [five hundred rupees] [Substituted by Punjab Act No. 3 of 1933.]].(2)[ Whoever, in driving, leading or propelling a vehicle along a street fails without reasonable excuse -(a)to keep to the left, or(b)when he is passing a vehicle going in the same direction, to keep to the right of that vehicle,shall be liable to a fine which may extend to twenty rupees.Exception. - The sub-section shall not apply to a municipality wholly or in part situated in a hilly tract.] [Added by Punjab Act No. 2 of 1923.]
