15. Prohibition or regulation of traffic when highway considered unsafe under section 50.
- Whenever the Highway Authority closes a highway or portion thereof or regulates the number or speed or weight of vehicles using the highway under section 50 it shall -(i)publish a notification in the Official Gazette, and also in at least one newspaper circulating in the locality, giving particulars of the restrictions imposed,(ii)put up notice-boards at suitable places along the highway, giving particulars of the restrictions imposed,(iii)in cases of closure of the highway or portion thereof to all or any class of traffic, put up barriers, as may be necessary, at suitable places with arrangements for display of red light at night.
