- (i) The State Government may make rules for the purpose of carrying into effect the provision of this Chapter.(ii)Without prejudice to the Generality of the forgoing power, such rules may provide for all or any of the following matters-(a)the removal and safe custody of the vehicles including their loads which has broken down or which have been left standing or have been abandoned on highways ;(b)the use of weiting devices ;(c)the determination, maintenance and management of parking places for use of vehicles and animals and the fees, if any which may be charged for their use ;(d)prohibiting the use of footpaths or payments by vehicles or animals;(e)subject to specific condition the segregation to any specified part of a highway of specified classes and descriptions of vehicle or animal traffic;(f)prohibiting or restricting the use of audible signals at certain times or in certain places ;(g)regulating the loading of vehicles and in particular limiting the loads carried in relation to the size and nature of tyres fitted,(h)a right of way for ambulances and fire brigade vehicles;(i)prohibiting the use of devices designed to prevent the rotation of any wheel of a vehicle;(j)the control of animal likely to frighten other animals or pedestrians;(k)the control of children on highways;(l)prohibiting the riding by more than one person at the same time of cycles other than cycles designed for the purpose;(m)prohibiting the riding of more than two cycles abreast;(n)limiting the age of drivers of vehicles;(o)the inspection of loads carried on vehicles and animals;(p)the uses of nose-ropes for animals;(q)regulating the driving of vehicles and animals at night;(r)regulating the use of highways by pedestrians;(s)generally, the prevention of danger, injury or annoyance to the public of any person, or of danger or injury to property or of obstruction to traffic;(t)any other matter which is to be or may be prescribed.
