(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following matters :-(a)the manner in which the notification may be published in the village and at the headquarter of the Tehsil and District under Section 12;(b)the other places at which copies of map may be kept for inspection under Section 13;(c)the form of application and its contents under sub-section (3) of Section 14;(d)prescribing the rules subject to which a highway or portion of it may be closed to traffic or any class of traffic or the number and speed or weight of vehicles using the highway may be regulated under Section 49;(e)prescribing the rules subject to which plying of vehicles may be prohibited under Section 50;(f)the prevention of obstruction of view of persons using highways and of annoyance, danger or injury to the public;(g)the prevention of obstruction, encroachment and nuisance on or near and of damages to highway;(h)the proper maintenance of boundary marks demarcating highway boundaries and building and control lines;(i)the prescription of various forms of applications required to be made and the forms of notices and bills required to be served on persons, the charges to be made for the supply of copies of maps and the charges to be imposed or levied under the provisions of this Act;(j)the general guidance of the Highway Authority in the discharge of its functions under this Act;(k)regulation or diversions of existing rights of access;(l)the manner in which the notice or statements may be served or presented; and(m)any other matter which is required to be or may be prescribed under this Act.
