(1)The State Government or any authority authorised in this behalf by the State Government may cause or permit traffic signs to be placed or erected in any public place for the purpose of bringing to public notice any prohibitions or restrictions imposed under Section 70, or generally for the purpose of regulating traffic other then motor vehicle traffic.(2)Traffic signs erected under sub-section (1) for any purpose for which provisions is maps in the First Schedule shall have the meanings set forth in the First Schedule, but the authority empowered in this behalf by the State Government may make or authorise the addition to any sign set forth in the said Schedule on transcriptions of the words, letters or figures thereon in the script, provided that the transcriptions shall be of similar size and colour to the words, letters or figures set forth in the First Schedule.(3)Except as provided by sub-section (I) no traffic sign shall after the commencement of this Act, be placed or erected on or near any highways, but all traffic signs erected prior to the commencement of this Act, by any authority competent to do so shall for the purpose of this Act, be deemed to be traffics signs erected under the provisions of sub-section (1).(4)Any authority authorised in this behalf by the State Government may, by notification in the Official Gazette, remove or cause to be removed any sign or advertisement which is so placed in his opinion as to obscure any traffic sign from view or any sign or advertisement which is or any sign or advertisement which is so placed in his opinion as to obscure any traffic sign from view or any sign or advertisement which is in his opinion so similar in appearance to a traffic sign as to be misleading.(5)No person shall wilfully remove alter deface or in any way temper with any traffic sign placed or erected under this section.(6)If any person accidentally cause such damage to traffic sign as renders it useless for the purpose for which it is placed and erected under this section, he shall report the circumstances of the occurrences to a Police Officer or such authority as may be authorised in this behalf by the State Government or at a police station as soon as possible and in any case within twenty four hours of the occurrence.
