(10)(a)for the laying out of roads and for determining the information and plans to be submitted with applications for permission to lay-out roads; and for regulating the level and width of public roads and the height of building abutting thereon;(b)for the regulation of the use of public roads and the closing thereof or parts thereof;(c)for the regulation of traffic in public roads, or their reservation for particular kinds of traffic;(d)for the protection of avenues, trees, grass and other appurtenances of public roads and other places;
