(2)in particular, and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following matters, namely,-(a)prohibiting or restriction the use of vehicles of any particular class or description considered likely to cause obstruction on a [public] [Substituted by M.P. Act No. 4 of 1954.] road or place and where a berm or side-track is provided, confining such vehicles to the berm or side-track;(b)prohibiting or restricting the use of vehicles not provided with brakes of such character as may be required by the rules;(c)prohibiting or restricting the use of vehicles or animals which are of such a nature or in such a condition as to be likely to cause annoyance, inconvenience or danger to the public;(d)prohibiting the leaving of vehicles or animals unattended or in the charge of persons incapable of controlling them;(e)the speed at which vehicles or animals may be driven or ridden;(f)the rule of the road;(g)prohibiting the driving or riding of vehicles or animals on footways or other places where their use may be attended with danger to the public;(h)prohibiting the halting of vehicles or animals at places other than the proper camps or refuges, if such halting is likely to cause obstruction to traffic;(i)the carrying and use on vehicles or animals of a bell or other instrument for giving audible and sufficient warning of their approach or position;(j)the stoppage of vehicles or animals when required by the police for the regulation of traffic or for other reasonable purpose;(k)the maximum weight or the number of passengers to be carried on such description of vehicle plying for hire or animal;(l)empowering specified officers to issue notices requiring owners or occupiers of land-(i)to lop the branches of any trees growing on such land and overhanging a [public] [Substituted by M.P. Act No. 4 of 1954.] road so as to cause obstruction or danger;(ii)to cut or trim any hedges or noxious vegetation, growing on such land, which may be considered likely to intercept a view of approaching traffic on a [public] [Substituted by M.P. Act No. 4 of 1954.] road, or on any side road or other approach thereto, and(iii)to remove from a [public] [Substituted by M.P. Act No. 4 of 1954.] road any branches, trimmings and vegetation lopped or cut by such owners or occupiers;(m)imposing on such owners or occupiers of land the duty to comply with such notices within a reasonable time authorizing such officers to lop, cut or trim such tree, hedges and vegetation in a case of default;(n)regulating the driving or riding of animals after dusk and before day-break;(o)the use of nose-ropes for animals;(p)the minimum age-limit of drivers of vehicles; and(q)generally the prevention of obstruction to traffic and of annoyance, danger or injury to the public.
