The Motor Vehicles Act, 1988
201. Penalty for causing obstruction to free flow of traffic.
- Whoever keeps a disabled vehicle on any public place, in such a manner, so as to cause impediment to the free flow of traffic, shall be liable for penalty up to fifty rupees per hour, so long as it remains in that position:
Provided that the vehicle involved in accidents shall be liable for penalty only from the time of completion of inspection formalities under the law.
- The penalties under this section shall be recoverable by the prescribed officers or authorities.
