(1)The State Government may after previous publication by notification make rules for the purpose of carrying into effect the provisions of this Chapter, and different rules may be made for different areas of the State.(2)Without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the removal and the safe custody of the vehicles including their loads which have broken down or which have been left standing or have been abandoned on a highway;(b)the use of weighing devices;(c)the determination, maintenance and management of parking places for the use of vehicles and animals and the fees, if any, which may be charged for their use;(d)prohibiting the use of foot-paths or pavements by vehicles or animals;(e)subject to specified conditions the segregation to any specified part of a highway of specified classes and descriptions of vehicle or animal traffic;(f)prohibiting or restricting the use of audible signals at certain times or in certain places;(g)regulating the loading of vehicles and in particular limiting the loads carried in relation to the size and nature of the tyres fitted;(h)a right of way for ambulances and fire brigade vehicles;(i)prohibiting the use of devices designed to prevent the rotation of any wheel of a vehicle;(j)the control of animals likely to frighten other animals or pedestrians;(k)the control of children on highways;(l)prohibiting the riding by more than [two persons] [Substituted by Act 25 of 1986 w.e.f. 28.5.1986.] at the same time on cycles other than cycles designed for the purpose;(m)prohibiting the riding of more than two cycles abreast;(n)limiting the age of drivers of vehicles;(o)the inspection of loads carried on vehicles and animals;(p)the use of nose-ropes for animals;(q)regulating the driving of vehicles and animals at night;(r)regulating the use of highways by pedestrians;(s)generally, the prevention of danger, injury or annoyance to the public or any person, or of danger or injury to property or of obstruction to traffic;(t)any other matter which is to be or may be prescribed.(3)The rules made under this section shall take effect on such date as may be specified in such rules and such date shall not be earlier than one month from the date of their publication of such rules in the official Gazette.
