41. Power of highway authority to control traffic to be exercised through the authority appointed under part V to control traffic.
(1)Where in pursuance of clauses (3) and (4) of Section 7 or in exercise of the powers under Section 39 or 40, the highway authority desires temporarily to close any highway or part of it to traffic or to restrict or regulate traffic thereon in any manner, it shall in writing request the authority authorised to control traffic under Part V of this Act to enforce the restrictions in the said manner.(2)Where such a request has been received from a highway authority, the authority empowered under Part V to control traffic shall take all necessary measures to enforce the said restrictions in accordance with provisions of that part.
