(1)Notwithstanding any permission given under sub-section (1) or sub-section (2) of section 30, an officer authorised by the State Government in this behalf shall have the power, in the interest of the safety and convenience of the traffic, to refuse, regulate or divert any proposed or existing access to the highway.(2)Where an existing access is diverted, the alternative access given in lieu thereof shall not be unreasonably distant from the existing access.
