Report No. 42
108. Amendment of section 278.-
In section 278 of the Code, for the words "with fine which may extend to five hundred rupees", the words "imprisonment of either description for a term which may extend to six months, or with fine, or with both", shall be substituted.
109. Substitution of new sections for section 279.-
For section 279 of the Code, the following two sections shall be substituted, namely.-
"279. Rash driving or riding on a public way.- Whoever drives any vehicle, or rides, on any public way in a manner so rash or negligent as to endanger human life, or to be likely to cause hurt or injury to any other person, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
279A. Driving unsafe or overloaded vehicle on a public way.-Whoever knowingly or negligently drives any vehicle on a public way when that vehicle is in such a state or so loaded as to endanger life, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both."
110. Amendment of sections 280, 282 and 284 to 289.-
In each of the sections 280, 282, 284, 285, 286, 287, 288 and 289 of the Code, the words "which may extend to one thousand rupees" shall be omitted.
111. Omission of section 290.- Section 290 of the Code shall be omitted.
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