Section 30 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
30. State Road Authority to regulate traffic when State road is deemed unsafe prescribing axle load limit or category of vehicles.
- If at any time, it appears to a State Road Authority that any State road in its charge or any portion thereof is or has been rendered unsafe for vehicular or pedestrian traffic by reason of damage or otherwise, it may, subject to such rules as may be prescribed in this behalf, either close the State road or any regulate the class, number and speed of vehicles using the State road.
