Section 28 in Control of National Highways Land and Traffic) Act, 2002
28. Right of access
(1)No person shall have right of access to a Highway either through any vehicle or on foot by a group of five or more persons except permitted by the Highway Administration either generally or specifically in the manner specified in section 29.(2)The access to a Highway under sub-section (1) shall be subject to the guidelines and instructions issued by the Central time to time.(3)The Highway Administration may, by notification in the Official Gazette, declare a Highway or any portion thereof to be limited for access in the manner as specified in such notification and may also impose any restriction or control on such access to, from or across such Highway as specified in that notification.
