On Monday, a man from Delhi had been fined a whopping Rs 23,000 here for riding a motorcycle without wearing a helmet & also for not carrying important documents.
A challan had been issued by the Gurugram Police to Dinesh Madan, for not carrying the documents including his Driving Licence, registration certificate of the motorcycle & the pollution certificate.
Madan was riding without his licence for which he was fined Rs 5,000, Rs 2,000 for not having a third party insurance, Rs 5,000 for not producing his Registration Certificate, Rs 2,000 for not having a third party insurance, Rs 10,000 for violating air pollution standards & another Rs 1,000 for not wearing a helmet, according to the challan copy.
Madan is a resident of Geeta Colony in East Delhi, he was issued the challan opposite the district court in Gurugram.
The traffic police officer at the location said, "As Madan was not wearing his helmet, he was stopped by the on-duty traffic personnel. He was unable to produce his documents, when asked. Hence, the challan was issued".
Madan, however, said that he had not violated any traffic rule & the amount was hefty.
Madan added, "I have not violated any traffic rules. They asked me to produce the documents in 10 minutes, which was impossible. They stopped me for not wearing the helmet & said that I have been penalised Rs 1,000 for that".
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