Section 60(3) in Rajasthan State Highways Act, 2014
(3)Subject to the provisions of this Act and the rules made thereunder, the Authority may regulate the operation of highways by regulations 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 highway;(g)the manner of regulating or restricting advertisements on and around highways; and(h)generally for the efficient and proper operation of highways.
