Section 16 in Karnataka State Road Safety Authority Act, 2017
16. Power to order removal of causes of accident.
(1)Not withstanding anything contained in any other law for the time being in force, where the Authority is satisfied on complaint or report by any person or otherwise that,-(a)the act of any person or persons on a public road; or(b)the placement or positioning of any vehicle, animal, object built without the approval of any recognized administrative authority, structure of materials including arches, banners, awnings, tents, pandals, poles, platforms, rostrums, statues, monuments and other similar structures on a public road; or(c)the movement of animals or vehicles on a public road; or(d)the condition of any tree, structure or building situated in the vicinity of a public road; or(e)the entry or exit of any building or premise in the vicinity of a public road is likely to cause accidents or cause obstruction to the free flow of traffic or distract the attention or obstruct the vision of the driver of any vehicle;the Commissioner Karnataka State Road Safety Authority may, after recording reasons thereof, direct to the person concerned, either by a general or special order, to take such measures within two months as it considers necessary and such person shall be bound to comply with the direction within such time, as may be specified by the Authority.(2)Notwithstanding anything contained in subsection (1), in case of urgency, the Commissioner Karnataka Road Safety Authority may take such action as may be necessary to prevent accident or obstruction, as the case may be, and recover the cost thereof from the person responsible in such manner as may be prescribed.
