Punjab Wheeled Vehicles (Lights) Rules, 1977

Punjab Wheeled Vehicles (Lights) Rules, 1977

Published vide Punjab Government Notification No. G.S.R. 122/P.A.37/76/Section 6/77, dated 7th December, 1977

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No. G.S.R. 122/P.A.37/76/Section 6/77. - In exercise of the powers conferred by section 6 of the Punjab Wheeled Vehicles (Lights) Act, 1976 (Punjab Act 37 of 1976) the Governor of Punjab is pleased to make the following rules, namely

1. Short title and commencement.- (1) These rules may be called the Punjab Wheeled Vehicles (Lights) Rules, 1977.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. Hours during which wheeled vehicle shall carry lights and reflectors.- The hours during which every wheeled vehicle shall carry lights or reflectors or lights and reflectors, as the case may be, shall be from half an hour after sunset to half an hour before sunrise.
3. Description and manner of fitting lights.- (1) Every wheeled vehicle, other than a bicycle or cycle-rickshaw, shall be fitted with a lamp or lantern in such a manner that its light is visible from front as well as from rear from a distance of atleast sixty metres. Such lamp or lantern shall be fitted in the centre of the wheeled vehicle at the lowest point if the same is driven by two animals and on the right extreme top of the vehicle in case the same is driven by one animal.

(2) Every bicycle or cycle-rickshaw shall be fitted with a lamp in front of the handle in such a manner that its light is visible from a distance of at least sixty metres.

4. Reflectors.- Every wheeled vehicle shall be fitted in the rear with two reflectors reflecting red light :

Provided that the bicycle shall be fitted with one such reflector only on the rear mud-guard.

5. Lamp or lantern to be kept properly lighted.- The lamp or lantern fitted in a wheel vehicle under rule 3 shall, during the hours specified under rule 2, be kept properly lighted.
6. Red light.- No wheeled vehicle shall reflect red light from its front.