(1)Whenever in the opinion of the State Government it is expedient in the public interest to provide for special communications for the transport of any particular class of goods, or for any particular class of vehicles, or any particular class of traffic the State Government may-(a)by notification declare any road constructed for such purposes, defining the limits thereof, to be an express highway and in like manner after the said limits;(b)from time to time alter or modify all or any of the purposes for which such express highway may be used ; and(c)specify from time to time the extent to which such user shall be to the exclusion of any other user of the road as a highway.(2)All notifications issued under this section shall, as soon as they are issued, be laid before the State Legislature for a period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the legislature may make therein during the said period.
