Section 21(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The mobility management plan shall include -(a)measures for infrastructure development, including improvement of road junctions, construction of roads, bridges, pedestrian footpaths, subways and such other construction or improvement, as the case may be;(b)measures for infrastructure development aimed at enhancing safety of life and prevention of accidents on public roads;(c)measures in regard to public transportation, mass transportation, integrated multi-modal transportation, bus shelters, parking and their improvement;(d)measures to regulate parking, traffic, installation of traffic signals and the transit of vehicles, including its speed, form, construction, weight, size or laden with such heavy or unwieldy objects, as may be likely to cause injury;(e)measures to regulate access to premises from any particular public street carrying high speed vehicular traffic;(f)such other measures, as in the opinion of the Chief Executive Officer, Commissioner of Police, Gurugram and Commissioner of Municipal Corporation, Gurugram, may be required for managing mobility in the notified area.
