50. Prohibition of use of heavy vehicles on certain highway.
- Where the Highway Authority is satisfied that any highway or a portion thereof, or any bridge, culvert or a cause way built on or across any highway, is not designed, to carry' vehicles of which the ladenweight exceeds such limit as may be fixed in this behalf, it may, subject to such rules as may be prescribed in that behalf, prohibit or restrict the plying of such vehicles on or over such highway or such part of the highway or such bridge, culvert or causeway.
