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State of Madhya Pradesh - Section

Section 49 in The M.P. Rajmarg Adhiniyam, 2004

49. Highway Authority to regulate traffic when highway declared unsafe.

- If at any time, it appears to the Highway Authority that any highway in its charge or any portion thereof, is or has been rendered unsafe for vehicular or pedestrian traffic by reason of damage or otherwise, it may, subject to such rule as may be prescribed in this behalf, either close the highway or the portion of it to all traffic or to any class of traffic, or regulate the number and speed or weight of vehicles using the highways.