Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Karnataka - Section

Section 5 in Karnataka Traffic Control Act, 1960

5. Main Roads.

- The State Government or any authority authorised in this behalf by the State Government may, by notification, or by the erection at suitable places of the appropriate traffic sign referred to in Part A of the First Schedule, designate certain roads as main roads for the purposes of the regulations contained in the Second Schedule.