- A [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] or any authority authorised in this behalf by the [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] may, by notification in the Official Gazette or by the erection at suitable places of the appropriate traffic sign referred to in Part A of the Ninth Schedule designate certain roads as main roads for the purposes of the regulations contained in the Tenth Schedule.
