The Motor Vehicles Act, 1988

126. Stationary  vehicles.

No  person driving  or in  charge of a motor vehicle shall cause or allow the vehicle to remain stationary in any public  place, unless  there is in the driver's seat a person duly licensed to drive the vehicle or unless the mechanism has been stopped and a  brake or  brakes applied  or such  other measures  taken as  to ensure that  the vehicle  cannot accidentally  be put in motion in the absence of the driver.