Section 87 in The Motor Vehicles Act, 1939

87. Duty of driver to stop in certain cases.

(1) The driver of a motor vehicle shall cause the vehicle to stop and remain stationary so long as may reasonably be necessary-

(a) when required to do so by any police officer in uniform, or

(b) when required to do so by any person in charge of an animal if such person apprehends that the animal is, or being alarmed by the vehicle will become, unmanageable, or

1. Ins. by Act 100 of 1956, s. 68 (w. e. f. 16- 2- 1957 ).

2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".

3. Ins. by Act 27 of 1977, s. 8 (w. e. f............)

4. Subs. and Omitted by Act 47 of 1982, S. 10 (w. e. f. 1- 10- 1982 ). ]

(c) when the vehicle is involved in the occurrence of an accident to a person, animal or vehicle or of damage to any property, whether the driving or management of the vehicle was or was not the cause of the accident or damage, and he shall give his name and address and the name and address of the owner of the vehicle to any person affected by any such accident or damage who demands it provided such person also furnishes his name and address.

(2) The driver of a motor vehicle shall, on demand by a person giving his own name and address and alleging that the driver has committed an offence punishable under section 116, give his name and address to that person.

(3) In this section- the expression" animal" means any horse, cattle, elephant, camel, ass, mule, sheep or goat.