PUNJAB GOVT GAZ. (EXTRA,), OCT. 14, 1976
(ASVIN. 22, 1898 SAKA)
PART I
LEGISLATIVE DEPARTMENT
Notification
No. 42-Leg.(76.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 28th September, 1976 and is hereby published for general information
3.
The 14th October, 1976
THE PUNJAB WHEELED VEHICLES (LIGHIS) ACT, 1976.
Punjab Act No. 37 of 1976.
to require certain wheeled vehicles to carry lighs and reflectors during night. Bg it enact d by th¹ Legislature of the State of Punjab in the Twenty-seventh Year of the Republic of India as follows - Act ;
AN
ACT
1. This Act may b¹ called the Punjab Wheeled Vehicles (Light s) Short title. Act, 1976.
2. In this Act, unless the context oth rwise requires,
(a) wheeled vehiole" means Punjab.
133
(i) a wheeled vehicle drawn by animals and used for the purpose of conveyance of persons or carriage of goods ; and
(ii) a bicycle or a cycle-rickshaw proplled or pulled by a human being without the aid of mechanical power;
(6) «prescribed'" means prescribed by rules made under this
(c) State Government' means the Go Vernment of the State of Bvery wheeled vehicle while on road during the prescrib d hours Wheeled vehicles to carry lights. shall carry such lights or reflectors, or such lights and reflectors, of such sizeand description, fitted in such manner and visible from such di_tance. a_ may be prescribed.
4. WhoeVer contravenes the provisions of this Act or any rule made thereunder shall be punishable with fine which may extend to two hundred and fifty rupees.
s. () No Court other than the Court of an Executive Magistrate sDecially empower d by the State Government in this behalf, shall try an offence punishable under this Act,
Definitions.
(o) All offences under this Act shall be investigaed, enquired into, Iricd and otherwise dealt with in açcordance with the provisions of the Code of Criminal Procedure, 1973, and all references to a Magistrate therein shali be con_trucd as references to an Ex¢cutive Magistrate referred to in sub-section ().
offence.
Iurisdiet ion
court and pro
cedure.
of
GAZ. EX A) SOVT GAZ. J , OCT 14 133 (ASVIN. 2, "1898 A ) plas
1
LEGISLATIVE
otifi t
1 ct ber, _ No. 42-Leg./76 —The following Act of the Legislature of the State of p j received h t the overnor j the t ber,
1976 is l for general n o mati n : —
Punjab Act No. 37 of 1976.
EE I S L G TS) T, 1976.
t i heel cleso ights t rs ht. ed e egislature h t j n h wenty-seventh ear h epublic o low :—
1. hi ct e h nj he le ehicles ights) ort title. Act, 1976.
. ct, l ss ntext erw se uires,— efi i on .
(a) "wheeled vehicle' means —
(i) a he le hicle als purp of of or ag
(ii) a i cle cycle-r w pe led l a i without t e echanical er ; b "Pr b " eans ade er
ct ;
(c) "State Government" eans overnment t Punjab.
3. ver he led ehicle hile ri g r scri e . urs he led ehicles al r ch ts r fl ctors, r ts t rs, arr hts. «ize and description, fitted in such manner isible om d s ce, ag may be ibed.
. Whoever contravenes r visions f is ctor le ade ofrence thereunder shall be unishable it hich ay ¢xtend: w ndred :
and fifty rupees. :
5. (1 o ourt other than the Court of an Executive Magistrate jo. specially powere by t e tate overnment t is behalf, shall t Joridigion r ] an offence ni e der is ct. cedure,
(2) All of ences nder t is Act shall be investigated, enquired into tried and otherwise dealt with in accordance with the provisions of the ode of Criminal Procedure, 1973, d all references to a Magistrate therein shall be construed as references to an Executive Magistrate referred to in sub-section 1
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Power to make rules.
134 PUNJAB GOVT
GAZ. (EXTRA.), 0CT. 14, 1026
(ASVN. 22, 1898 SAKA)
(3) Notwithstanding anything contained in the Code of Criminal ()) may, if he thinks fit, try
summarily any offence und¢r this Act in
Procedure, 1973, the Executive Magistrate cmpowered under sub-section accordance with th procedure laid down in Chapter XXI of the Code of Criminal Procedure, 1973.
(4) Notwithstanding anything conaincd in the Code of Crimi i nal Procedure, 1973, th¹ Executive Magistrate empowercd under sub-sectio
shall state upon summons to be served on the
accused person that ho
(a)may appear in person or through a legal
practitioner :
(b) may, by a specified date prior to the earing of the charoo plead guilty to the charge by registered letter and remitto the Court such sum (not exceeding the maximum fine that max. be imposed for the offence) as the Court may specify.
(5) Where an accused person pleads guilty and remits the sum sPecified under clause (6) of sub-section (4), no further proccedings in respcct of the offence shall be taken against him.
6. () The State Government may, by notificaion, make rules for carrying out the provisions of this Act.
(1)
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for
(a) the hours during which light shall b¹ carried by the wheeled vebicles ;
(6) the lights or reflectors, or the lights and reflectors, to b¹ carri d by wheeled vehicles ;
(c) size and description of lights and reflectors :
(d) the place and manner in which a light or reflector is to be fitted on a wheeled vehicle;
(e) distance from which the light or the reflected light should be visíble.
(3) Every rule made under this section shall be laid as soon a_ may be after it is made, befor the House of thc State Legislaure while it is in session for a total priod of ten days which may be comprised in onc session or in two or more successiVe sess1ons and if, before the expiry of the session in which it is so laid or the successiVe session or sessions ag aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modifid form and bu of no cffect as the câse may be : so howeVer that any such modification or annulment shall be without preiudice to the validity of anything Previously done or omitted to be done under that rule.
S. S. KALHA,
Secretary to Government, Punjab, Legislative Depart ment. Power to make
rules.
7. (BEXTRA ), OCT 14 1976
134 PUNJAB BOVE SA A 1898 SAKA)
: ; ing anything contained in the Code of Crimi. ) Napitispning sgt Magistrate empowered under sub naj Prosediste; he thinks fit, try um ar y of ence un er h es with ths procedure Jaid down
in Chapter XXI of the C
v C S
C m P o 19
"Section Act jy ode of
. ; i ncd n the Code Cri :otwithstanding anything containc r ing, roc 1 he E v Magis ate em w ed under sub-section ) shall state upon um s to served o he accuscd person that he—
(a) may appear in person or throug a leg p actitioner ; a , by sp i d o to he hearing o the ge, & ad s " o h reg stered e emi tq
the r u um (n eding h maximum fine that may be imposed for the offence) as h urt cify. ) her i e it h um p ci
under clause (p) of sub-section (4), no further proceedings in respect of the offence shall be taken against him.
6. (I) The State Government may, by notification, ak n h i h ct
(2) In particular, and without prejudice enerality foregoing power, such rules may provide for—
(a) the hours during which light shall e rr c he led vehicles ;
(b) the lights fl ctors, g ts d reflectors, to be carried by whe led ehicles ; escripti n ts f ctors ;
) l an er in hi t or reflector | fitted on a wheeled vehicle : g r reflector is to be (© S ge from which the light or the f ted light uld isi l . 3
(3) Bvery l ade nder is section shal] be 1a: erit is made, before the House of the Mase Load as Soon as a sessi n r a t tal period of ten days which may be IAA while 1t 1s in
ri two or more successive sessions and if, before the on, m She ssi
in hich i i solaid or the successive session or Pi A pit f S ion
ouse agrees in making any modification in the rule s 2s af resai t e
t at rule should not be made, the rule shall thereat Fle ouse agrees
in s ch modificd form and be of no cffect as the cage er have ef ect o l
that any such modif cation or annulment shal be nay be ; so however validity of anything previously done of omitted joy out prejudice t t e rule. e done 'under t at
S.'S. KALH],
Secretary Gov Overnme i gislatiye cnt, Punjyb,
Department,
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