42. Highways Authority to regulate traffic when highway is declared unsafe.
- If at any time it appears to the Highways Authority that any highway in its division or any portion thereof is or has been rendered usage for vehicular traffic or pedestrian traffic by reason of damage or otherwise, it may subject to the provisions contained in section 43 and subject to such conditions as may be prescribed, either close the highway or the portion of it to all traffic or to any class of traffic, or regulate the number and speed or weight of the vehicles using such highway.
