(2)Without prejudice to the generality of the foregoing power, such rules may provided for-(a)the removal and the safe custody of the vehicle including their loads which have broken down by which have been left standing or have been abandoned on highway;(b)the use of weighting devices;(c)the determination, maintenance and management of parking places for the use of vehicle and animals and the fees, if any, which may be charged for their use ;(d)prohibiting the use of foot paths or pavements by vehicles or animals;(e)subject to specified conditions the segregation to any specified part of highway of specified clauses and description of vehicle or animal traffic ;(f)prohibiting or restricting the use of audible signals at certain times or in certain places;(g)regulating leading of vehicle and in particular limiting the loads carried in relation to the size and nature of tyres fitted ;(h)a right of way for ambulances and fire brigade vehicle ;(i)prohibiting the use of devices designed to prevent the rotation of any wheel of a vehicle ;(j)the control of animals likely to frighten other animals or pedestrians ;(k)the control of children on highway;(l)prohibiting the riding by more than one person at the same time of cycles other than cycles designed for the purpose;(m)prohibiting the riding of more than two cycle abreast;(n)limiting the age of drivers of vehicles;(o)the inspection of loads carried on vehicles and animals;(p)the uses of nose-ropes for animals ;(q)regulating the driving of vehicle and animals at night;(r)regulating the use of highways by pedestrians ;(s)generally, the prevention of danger, injury or annoyance to the public or any person, or of danger or injury to property or of obstruction to traffic;(t)any other matter which is to be or may be prescribed.
