41. Power of highway authority to control traffic to be exercise through the authority appointed under Part V to control traffic.
(1)Where, in pursuance of sub-section (c) to and (d) of Section 7 or in exercise of the powers under Section 39 or Section 40 the highway authority desires temporarily to close any highway or part of it to traffic or to restrict or regulate traffic thereon in any manner, it shall in writing request the authority authorised to control traffic under Part V of this Act to enforce restrictions the said manner.(2)Where such a request has been received from a highway authority, the authority empowered under Part V control traffic shall take all necessary measures to enforce the said restriction in accordance with the provisions of that part.
