(1)No person shall drive a motor vehicle or cause or allow a motor vehicle to be driven in any public place at a speed exceeding the maximum speed fixed for the vehicle by or under this Act or by or under any law for the time being in force:Provided that such maximum speed shall in no case exceed the maximum fixed for the vehicle in the Eighth Schedule.(2)The [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] or any authority authorised in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, if satisfied that it is necessary to restrict the speed of motor vehicles in the interests of public safety or convenience or because of the nature of any road or bridge, by notification in the Official Gazette, [and by causing appropriate traffic signs to be placed or erected under section 75 at suitable places,] [Inserted by Act 100 of 1956 section 63 (w.e.f. 16-2-1957).] fix such maximum speed limits as it thinks fit for motor vehicles or any specified class of motor vehicles or for motor vehicles to which a trailer is attached, either generally or in a particular area or on a particular road or roads:[Provided that where any restriction under this section is to remain in force for not more than one month, notification thereof in the Official Gazette shall not be necessary.] [Inserted by Act 100 of 1956 section 63 (w.e.f. 16-2-1957).](3)[ Nothing in this Section shall apply to any vehicle registered under section 39 while it is being used in the execution of military manoeuvres within the area and during the period specified in the notification under sub-section (1) of section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938.] [Inserted by Act 100 of 1956 section 63 (w.e.f. 16-2-1957).]
