135. Schemes to be framed for the investigation of accident cases and wayside amenities, etc. - (1) The State Government may, by notification in the Official Gazette, make one or more schemes to provide for
(a)an in depth study on causes and analysis of motor vehicle accidents;(b)wayside amenities on highways;(c)traffic aid posts on highways; [***](d)truck parking complexes along [highways; and].[(e) any other amenities in the interests of the safety and the convenience of the public.](2)Every scheme made under this section by any State Government shall be laid, as soon as may be after it is made, before the State Legislature.[(3) The Central Government may, by notification in the Official Gazette, make one or more schemes to conduct in-depth studies on the causes and analysis of road accidents.]
