Section 48 in Chhattisgarh State Rajmarg Adhiniyam, 2003
48. Highway Authority to regulate traffic when highway declared unsafe.
- If any time it appears to the Highway Authority that any highway in its charge or any portion thereof, is or has been rendered unsafe for vehicular or pedestrian traffic by reason of damage or otherwise, it may, subject to such rules as may be prescribed in this behalf, either close the highway or the portion of it to all traffic or to any class of traffic or regulate the number and speed or weight of vehicles using the highway.
