The Motor Vehicles Act, 1988

180. Allowing unauthorised persons to drive vehicles.

Whenever, being the  owner or  person in  charge of  a motor vehicle, causes, or permits, any  other person  who does  not satisfy  the  provisions  of section 3 or section  4 to drive the vehicle shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.