Section 14(2) in Karnataka Traffic Control Act, 1960
(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.
