AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

The Motor Vehicles Act, 1988

131. Duty  of the driver to take certain precautions at unguarded railway level  crossing.

Every  driver  of  a  motor  vehicle  at  the approach of  any unguarded  railway level  crossing  shall  cause  the vehicle to  stop and  the  driver  of  the  vehicle  shall  cause  the conductor or  cleaner or  attendant or any other person in the vehicle to walk  up to  the level crossing and ensure that no train or trolley is approaching  from either  side and  then pilot  the  motor  vehicle across such  level crossing,  and where  no conductor  or  cleaner  or attendant or  any other person is available in the vehicle, the driver of the  vehicle shall get down from the vehicle himself to ensure that no train or trolley is approaching from either side before the railway track is crossed.



Motor Vehicles Act, 1988 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys