Section 197 in The Himachal Pradesh Municipal Corporation Act, 1994
197. Driving vehicles without proper lights.
(1)Whoever drives or propels any vehicle not properly supplied with lights in any street during the period from half an hour after sun-set to half an hour before sun-rise, shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.(2)Whoever, in driving, leading or propelling vehicle along a street, fails without reasonable excuse -(a)to keep to the left, or(b)when he is passing vehicle going in the same direction, to keep to right of that vehicle shall be liable to a fine which shall not be less than twenty five rupees and more than two hundred rupees.
