Haryana Municipal (Fixing of Lights on Vehicles) Bye-laws, 1976

Haryana Municipal (Fixing of Lights on Vehicles) Bye-laws, 1976

Published vide Haryana Government Notification No. GSR 69/.../76, dated 2.4.76

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1. (1) These bye-laws may be called the Haryana Municipal (Fixing of Lights on Vehicles) Bye-laws, 1976

(2) They shall apply to all the municipalities.

[2. No person shall drive any vehicle, other than motor vehicle, on a public street without the Luminescent reflector/taps in front, rear, left and right side of the vehicle.

3. Any person who commits, or abets the commission of, a breach of bye-laws 2, shall on conviction by a Magistrate, be punishable with fine which shall not be less than two hundred fifty rupees and more than five hundred rupees, and if the breach is continuing breach, with a further fine of fifty rupees for every day after the first during which the breach continues.]
4. All bye-laws relating to fixing of lights on vehicle in force in the municipalities immediately before the commencement of these bye-laws shall stand repealed :

Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provisions of these bye-laws.