In 2019, we saw a massive drive by Noida Police in Uttar Pradesh against the vehicle owners that had stickers on them. Hundreds of vehicles were caught and fined for displaying various stickers including caste, religion and influential posts on their vehicles. Now, Chandigarh Police has started taking action against such vehicle owners after the Punjab and Haryana High Court passed an order making such stickers on the vehicles illegal.
This video from Chandigarh uploaded by a news agency, shows the Police taking action against vehicle owners. According to the orders, any kind of stickers on the vehicle including the family name, caste, religion, job post and others are banned from being displayed on the vehicle. The new order also doesn't allow any display of posts including Police, Navy, Army, Air Force, Press, Chairman, Vice Chairman on private vehicles. Such writings can still be displayed on the official vehicle issued to the person by the Govt. However, on the private vehicles owned by the person can't have any such writings. Only registration numberplates are allowed on the vehicles and people who don't follow the rules will be prosecuted on the spot and the stickers will be removed by the cops.
The new order was passed by the double bench of Rajiv Sharma and Amol Rattan Singh. The HC gave 72 hours to the motorists to comply with the new law and remove any such stickers from the vehicles. The cops have started implementing the order after they made the public aware of the new rule.
In the video, a team of Police can be spotted removing the “Gujjar” sticker from the front of a Mahindra Bolero. There are many other vehicles that have been stopped by the police to remove the challan. Even a Tata Nano with a Navy logo can be spotted in the video. The vehicles were stopped and the logos were removed. The Police also stopped a vehicle with a Police sticker and did the same.
The cops said on the camera that the violators breaking the law for the first time will have to pay Rs 500. Violators who repeat the offence will have to pay Rs 1,000. This law is applicable to the local residents as well as any vehicle from other states entering the region.
The HC said that such displaying of stickers and posts is not permitted under law. It is an attempt to “browbeat” and is not allowed. After the court passed the order on last Friday, court staff were spotted removing the ‘High Court’ sticker from Justice Sharma’s official vehicle. Earlier, the government banned sirens and hooters on private vehicles and even politicians cannot use them now. Only emergency vehicles like ambulances, firefighters and police can use the sirens and hooters on vehicles in India.
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