Section 4 in The Bihar and Orissa Highways Act, 1926
4. Power to make Rules.
(1)The [State] [Substituted by A. L.O.] Government may make Rules-(i)for the regulation and safety of traffic on Government roads;(ii)for the prevention of obstruction and encroachments and of nuisances on or near such roads;(iii)for the preservation of such roads; and(iv)for the temporary closing of such roads for repairs or other works, or for the purposes specifically set forth in Section 3.(2)All Rules made under this Section shall be published in the [Official Gazette] [Substituted by A. O for 'Gazette'.] and,on such publication, shall have the same effect as if enacted in this Act.(3)The power to make Rules under this Section is subject to the condition of the Rules being made after previous [publication] [As to the procedure for previous publication, see Bihar and Orissa Act 1 of 1917, Section 26.] and to the following further conditions, namely:-(a)a draft of the Rules shall be published by notification in the [Official Gazette] [Substituted by A. O for 'Gazette'.] and in local newspapers, and(b)such draft shall not be further proceeded with until after the expiration of a period of one month from such publication.
