Section 3(1) in The Orissa Express Highway Act, 1964
(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.
