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The State Government and Traffic authorities were pulled up by the Madras High Court on the point that that despite the court order, many of the pillion riders are not wearing helmets.The Court had also opined that self-discipline should come in place and the riders and pillion riders should realize that fatal/serious injuries may cause serious physical disability on account of not wearing helmet.
The Bench also observed that, there must be continuous education and awareness be initiated to the riders and pillion riders of motorized two wheelers as to the continuously wearing of helmets. Further, it was directed, to fill up the post of Sub-Inspectors of Police (Traffic) across the State.
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