Section 16(2) in Rajasthan State Highways Act, 2014
(2)The State Government may regulate the operation of highways by rules to be made for and in respect of -(a)upkeep and inspection of highways;(b)safety of users;(c)road safety standards and procedures;(d)the manner of preventing obstructions on highways;(e)the manner of prohibiting the parking or waiting of vehicles on highways, except at places earmarked for this purpose;(f)the manner of prohibiting or restricting access to any part of the highways;(g)the manner of regulating or restricting advertisements on and around highways; and(h)generally for the efficient and proper operation of highways.
