(1)The highway authority may with, the written approval of the State Government, declare a highway or any portion of it to be a limited access highway.(2)When a highway authority proposes to make any such declaration, the same procedure shall, as far as applicable, be followed as prescribed under sub-section (3) to (7) of Section 11 for the prescription of standard widths.(3)It shall be unlawful for any person to lay out a new means of access to a limited access highway for vehicles or pedestrians, except with the specific permission of the highway authority.(4)The procedure for obtaining the permission of the highway authority for this purpose shall be the same as prescribed in Section 14 and in the event of refusal of permission the applicant shall have the right of making a fresh application to that authority and the right of appeal to the State Government in the same manner as provided for in that Section.(5)When any highway or part of it has been declared to be a limited access highway, the highway authority shall, within six months of the final publication of the declaration or such longer time as may be specially allowed by the State Government in any individual case, prepare a plan of such highway or part showing the points on which access shall, if applied for in accordance with sub-section (4), be permitted.(6)A plan so prepared shall be available for inspection by the public in the office of the highway authority free of charge at all reasonable times, and copies of it shall be made available to any member of the public on application to the highway authority and on payment of such reasonable cost as may be prescribed.
