- No premises other than highway amenities like petrol pumps, motels shall have an access direct from highways and such other roads not less than 52 metres in width which the Authority with the approval of the Highway Authority shall specify from time to time. The Authority, shall maintain a register of such roads which shall be open to public inspection at all times during office hours. The portion of such roads on which direct access may be permitted shall be as identified in the development plan. However, in case of existing development on highways/other roads referred to above, the operation of this clause shall be exempted. These provisions shall however be subject to the provisions of the Madhya Pradesh Highway Act, 1936 (No. XXXIV of 1936) and National Highway Act, 1956 (No. 48 of 1956).
