The Motor Vehicles Act, 1988

191. Sale of vehicle  in or  alteration of  vehicle to condition contravening this Act.

Whoever being an importer of or dealer in motor vehicles, sells  or delivers  or offers  to sell  or deliver  a  motor vehicle or  traller in such condition that the use thereof in a public place would  be in  contravention of  Chapter VII  or  any  rule  made thereunder or  alters the motor vehicle or trailer so as to render its condition  such that  its   use  in  a  public  place  would  be  in contravention of  Chapter VII  or any  rule made  thereunder shall  be punishable with fine which may extend to five hundred rupees:

Provided that  no person shall be convicted under this section if he proves  that he  had reasonable  cause to  believe that the vehicle would not  be used  in a  public place  until it  had been  put into a condition in which it might lawfully be so used.