33. Prohibition of use of heavy vehicles on certain highways.
- Where the officer authorised by the State Government in this behalf is satisfied that the surface of a highway or any part thereof, or any bridge, culvert or causeway built on or across the highway is not designed to carry vehicles of which the laden weight exceeds a prescribed limit, it may, subject to such rules as may be made in this behalf, prohibit or restrict the plying of such vehicles on or over such highway or part thereof or such bridge, culvert or causeway, as the case may be.
