Section 25(2) in The West Bengal Highways Act, 1964
(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 conditions referred to in sub-section (2) of section 8 subject to which use or occupation of any land appertaining to or adjoining a highway may be permitted;(b)the conditions subject to which the plying of vehicles may be prohibited or restricted under section 13;(c)the conditions subject to which traffic may be closed or reasonable restrictions in respect of the speed or laden weight of vehicles may be imposed under section 14;(d)the placing of boundary marks and their maintenance;(e)forms of applications and notices under this Act;(f)fees or charges which may be imposed or levied under this Act;(g)discharge of functions under this Act by the Highway Authority; and(h)any other matter which is to be or may be prescribed.
