Section 15(2) in Gujarat Road Safety Authority Act, 2018
(2)Notwithstanding anything contained in sub-section (1) or any other law for the time being in force, it shall be lawful for the Chief Road Safety Commissioner or the Joint Road Safety Commissioner to pass following orders or give direction to ensure Road Safety, namely:-(i)to fulfill any work or improvement on a public road, as it may consider necessary,(ii)to ensure implementation of all laws relating to Road Safety such as helmet, seat belt, etc.,(iii)to implement the decisions of the State Road Safety Council,(iv)to implement the direction given by the State Government under section 33:Provided that no order under this sub-section shall be issued by any officer of the Government department or public authority or local authority or any person of public, public or private institutions without prior written notice and opportunity of being heard. If such officer of the Government department or public authority or local authority or any person of public, public or private institutions fails to respond or reply to the satisfaction of the Chief Road Safety Commissioner or Joint Road Safety Commissioner, a reasoned order shall be issued and same shall be binding on any officer of the Government department or public authority or local authority or any person of public, public or private institutions.
