Section 13 in Gujarat Road Safety Authority Act, 2018
13. Removal of causes of accidents.
(1)Notwithstanding anything contained in any other law for the time being in force, where the Enforcement Officer is satisfied, on a report by any person or otherwise, that-(i)structure or materials including arches, banners, display boards, hoardings, tents, pandals, poles, platforms, statues, monuments or any other structures, on a public road;(ii)the condition of any parking area, tree, structure or building situated in the vicinity of a public road; or(iii)the entry or exit of any building or premise in the vicinity of a public road, is likely to cause an accident or causes an obstruction to the free flow of traffic or distract the attention or obstruct the vision of the driver of any vehicle, the Enforcement officer may, after recording reasons thereof, direct the person concerned, either by a general or a special order, to take such measures as it considers necessary and such person shall be bound to comply with the direction within such time, as may be specified by the the Enforcement officer.(2)Notwithstanding anything contained in sub-section (1), in case of urgency, the Chief Road Safety Commissioner or the Joint Road Safety Commissioner may take such action as may be necessary to prevent accident or obstruction, as the case may be, and recover the cost thereof from the person responsible, in such manner as may be prescribed.
