- The State Government or any authority authorised in this behalf by the State Government, if after consulting the highway authority is satisfied that it is necessary in the interest of public safety or convenience, or because of the nature or any road or bridge, may by notification in the official gazette prohibit or restrict, subject to such exceptions and conditions as may be specified in the notification, the driving of vehicles or animals, either generally in a specified area or on a specified highway or part of highway, and when such prohibition or restriction is impose, shall cause appropriate traffic signs to be placed or erected under Section 71 at suitable places :Provided that where any prohibition or restriction under this Section is to remain in force only for a period of one month or less, notification thereof in the official gazette shall not be necessary.
