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The Uttarakhand HC has issued directions to the State Government to ensure road safety, after hearing a petition filed by Avidit Noliyal, seeking directions to the State authorities to strictly implement Sections 128 (safety measures for drivers and pillion riders) and 129 (wearing of protective headgear) of the Motor Vehicles Act, 1988. Justice Rajiv Sharma and Justice Lok Pal Singh, while appreciating that the respondent State submitted details of the challans issued under Section 129 to the Court, noticed that half of the people who ride two-wheelers on a daily basis do not wear protective head-gear. Therefore, the Court directed the State to strictly enforce the provisions of Section 129 and also stated that only riders wearing helmets with ISI mark will be permitted to use two-wheelers. The Court banned the possession of iron sheets, iron rods, girdles, steel pipes and plastic pipes beyond the structural length/body of the vehicles. Further, the Court has mandated that any person found using cell phones while driving will be fined with Rs. 5000/- and his license shall be cancelled. The Court also directed the State Government to ensure no minors e issued any driving licenses and they are not permitted to drive the vehicles.
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