On Indian roads wearing helmets for 2-wheeler riders is mandatory. Riding without a helmet is one of the common traffic offences committed by commuters in India. However, according to traffic rules, wearing a helmet alone can't save you from facing traffic challan. According to a new traffic rules, even if you are wearing a helmet, a challan of ₹2000 can be deducted.
According to the Motor Vehicles Act, if a rider isn't wearing a helmet strip while driving a motorcycle or scooter, then he will be slapped with a challan of ₹1000 as per rule 194D MVA.
If someone is found wearing a defective helmet, or without BIS registration, then the rider could face a further challan of Rs 1,000 according to rule 194D Motor Vehicles Act.
Two years ago, the Centre had mandated that only Bureau of Indian Standards (BIS)-certified helmets would be manufactured and sold in India for 2-wheelers. As per the directions of the Supreme Court, a Committee on Road Safety had recommended lighter helmets in the country in March 2018.
The Ministry of Road Transport and Highways recently updated safety rules for carrying children below 4 years of age on 2-wheelers. The new traffic rules make it mandatory for riders to use helmets and harness belts for children as well as limit their speed to just 40 kmph. Violation of the new traffic rule will attract a fine of ₹1,000 and a 3-month suspension of the driver's licence.
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