14. Power to close highway temporarily or regulate traffic.
(1)If any portion of a highway is in need of immediate repairs or is or has been rendered unsafe for vehicular or pedestrian traffic by reason of damage or otherwise, the Highway Authority may, subject to such conditions as may be prescribed, either close that portion of the highway to all traffic or to any class of traffic temporarily for effecting repairs or protective works, or impose reasonable restrictions in respect of the speed or laden weight of vehicles using such portion of the highway.(2)Where under sub-section (1) the Highway Authority closes any portion of a highway temporarily, any land adjoining such portion of the highway may be requisitioned or acquired in accordance with any law for the time being in force for the construction of a temporary diversion road.(3)Any such temporary diversion order shall be deemed to be a part of the highway.
