1. Short title, extent, application and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Highways Act, 1964.(2)It shall extend to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.].(3)It applies to the highways of the State except the National Highways declared as such by the Central Government under the National Highways Act, 1956.(4)This section shall come into force at once. The State Government may, by notification in the official Gazette, direct that all or any of the remaining provisions of this Act shall come into force in such area and on such [date] [The remaining provisions of this Act came into force w.e.f. 16.8.1969 by notification. Text of notification is at the end of the Act.] as may be specified in the notification:Provided that the State Government may, by notification issued in like manner, exclude any road or way or class of roads or ways situate in such area from the operation of all or any of the provisions of this Act.
