(1)No person or vehicle shall enter into, or use a highway except as authorised by this Act or the rules made thereunder.(2)No pedestrian shall enter into, or walk on, a highway except in any area or zone which is specially demarcated for this purpose.(3)No non-motorized vehicle, including a cycle, or any motorized vehicle which cannot achieve the maximum speed specified for a highway, not being a road having a carriageway width of less than ten meters, shall enter into, or use that highway except to the extent of use of a lane, if any, earmarked for such vehicles. Provided, however, that the State Government may, by notification in the Official Gazette, permit or authorise access in such manner, to such extent and for such period as may be specified therein.(4)Any person or vehicle using a highway in discharge of its functions and duties under any law for the time being in force shall be deemed to be authorised to use that highway under this Act. Provided, however, that nothing contained herein shall relieve such person or vehicle from its obligation to pay fees in accordance with the provisions of section 18.
