Report No. 156

Clause 119

12.43. Under this clause a new section 279A is sought to be inserted. The existing section 279 deals with one type of offences relating to rash driving or riding on a public way. Under the new section the offence of driving unsafe or overloaded vehicle on a public way is sought to be punished. Having regard to the increase in the volume of road traffic and indiscriminate use of vehicles whether they are roadworthy or not, such a provision is very much needed.