Section 215 in The Chhattisgarh Motor Vehicles Rules, 1994
215. Power to restrict use of vehicle.
- In accordance with Section 155 of the Act, the District Magistrate may, within the jurisdiction, prohibit or restrict the use of motor vehicles, driving of motor vehicles or of any specific class of motor vehicles or use of trailers in specified area or specified road in the interest of public safety, convenience or the condition of any road or bridge.
