(1)No person shall connect any highway or part thereof with any road or passage except in accordance with the permission granted by the State Government or an officer authorised by the State Government in this behalf and subject to such conditions as may be specified in that permission.(2)No person shall have right of access to a highway either through any vehicle or on foot by a group of five or more persons except in accordance with the provisions of this Act or as permitted by the State Government either generally or specifically in the manner specified in section 30.(3)The access to a highway under sub-section (1) and subsection (2) shall be subject to the guidelines and instructions issued by the State Government from time to time.(4)The State Government may, by notification in the Official Gazette, declare an expressway comprising a highway or any portion thereof to be limited for access in the manner as specified in such notification and may also impose any restriction or control on such access to, from or across such highway as specified in that notification.
