- The State Government may from time to time having regard to the specific purposes required to be served by any express highway and with a view to securing safety of traffic thereon and the prevention of damage thereto-(a)require permits and licences to be taken out by persons using any express highway in such form and manner, subject to such terms and conditions and on payment of such fees, if any, as may be prescribed:Provided that no fees shall be required to be paid in respect of a person using such highway as a pedestrian;(b)subject to such conditions as may be prescribed, prohibit or restrict the plying of vehicles of any laden weight on or over such express highway or such part thereof as is not designed to carry such vehicles;(c)close the express highway or any portion thereof for such period or periods as they deem fit for effecting repairs or protective works in respect of ail or any class of traffic;(d)impose minimum or maximum limits and other reasonable restrictions in respect of speed or laden weight of vehicles; or(e)otherwise control and regulate the user of such express highway so as to facilitate the unimpeded flow of such traffic for which the highway is mainly designed or for the time being is specially intended to subserve.
