Report No. 234

2.17 Certain other provisions of Chapter XIII providing punishments are:

section 180: allowing unauthorized persons to drive vehicles;
section 181: driving vehicles in contravention of section 3 (necessity for driving licence) or section 4 (age limit in connection with driving of motor vehicles);
section 182: offences relating to licences;
section 182A: offences relating to construction and maintenance of vehicles;
section 186: driving when mentally or physically unfit to drive;
section 187: offences relating to accident;
section 188: abetment of offence under section 184, 185 or 186;
section 189: racing and trials of speed;
section 190: using vehicle in unsafe condition;
section 191: sale of vehicle in, or alteration of vehicle to, a condition contravening the Act;
section 192: using vehicle without registration;
section 192A: using vehicle without permit;
section 193: agents and canvassers acting without proper authority;
section 194: driving vehicle exceeding permissible weight;
section 196: driving uninsured vehicle;
section 197: taking vehicle without authority;
section 198: unauthorized interference with vehicle;
section 201: causing obstruction to free flow of traffic.

Section 207 confers power on any police officer or other person authorized in this behalf to seize and detain a motor vehicle, if he has reason to believe that it has been or is being used in contravention of the specified provisions, posing a serious threat to the public.

2.18 We may also note section 8B of the National Highways Act, 1956, which provides that whoever commits mischief by doing any act which renders or which he knows to be likely to render a national highway in relation to whose development and maintenance there is an agreement, impassable or less safe for travelling or conveying property, shall be punished with imprisonment of either description for a term which may extend to five years, or with a fine, or with both.