85A. [ Wearing of protective head-gear. [Inserted by Act 27 of 1977, section 8 (w.e.f. 1.11.1988).]
- Every person driving or riding (otherwise than in a side car) on a motor cycle of any class shall, while in a public place, wear a protective headgear of such description as may be specified by the Central Government by rules made by it in this behalf, and different descriptions of head-gears may be specified in such rules in relation to different circumstances or different class of motor cycles:Provided that the provisions of this section shall not apply to a person who is a Sikh, if he is, while driving or riding on the motor cycle, in a public place, wearing a turban:Provided further that the Central Government may, by such rules, provide for such exceptions as it may think fit.Explanation. - "Protective headgear" means a helmet which,-(a)by virtue of its shape, material and construction, could reasonably be expected to afford to the person driving or riding on a motor cycle a degree of protection from injury in the event of an accident; and(b)is securely fastened to the head of the wearer by means of the straps or other fastenings provided on the headgear.]
