Section 4(1) in The Bihar and Orissa Highways Act, 1926
(1)The [State] [Substituted by A. L.O.] Government may make Rules-(i)for the regulation and safety of traffic on Government roads;(ii)for the prevention of obstruction and encroachments and of nuisances on or near such roads;(iii)for the preservation of such roads; and(iv)for the temporary closing of such roads for repairs or other works, or for the purposes specifically set forth in Section 3.
