Section 217 in The Chhattisgarh Motor Vehicles Rules, 1994
217. Limit of speed.
- In accordance with sub-section (2) of Section 112 of the Act, the District Magistrate having regard to the public safety or convenience or because of the nature of the road or bridge may, within his jurisdiction fix such maximum or minimum speed limits as he thinks fit for motor vehicles by placing or erecting appropriate traffic signs under Section 116 of the Act at suitable places.
