71. [ Power to make rules. [The rules made under the Bombay Highways Act, 1955, as in force in Bombay area of the State of Maharashtra are hereby extended to the rest of State (vide section 2 of Maharashtra 42 of 1965).]
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out all or any of the purposes of this Act.](2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules for all or any of the following matters:-(a)the manner in which the notification may be published in the village and at the headquarters of the [taluka, tahsil or mahal] [These words were substituted for the words 'taluka or mahal' by Maharashtra 42 of 1965, Section 11(a).] under sub-section (2) of section 7;(b)the other places at which copies of map may be open to inspection under section 8;(c)the form of application and its contents under sub-section (2) of section 9;(d)[ other acts and things which may be done by the Land Acquisition Officer under section 16; [These clauses were substituted for clause (d) by Maharashtra 37 of 1999, Section 14 substituted clause (d) reads as follows:-(d) the other manner of publishing the notification under section 15;](d1)the manner in which the amount shall be deposited under section 19C;](e)the conditions on which and the amount of rent or charge on payment of which encroachments may be made on a highway;(f)the manner in which a reference shall be made under section 35 or 44;(g)fixation of the date on which the betterment charges shall be payable under section 47 and instalments together with the rate of interest and the period within which such instalments shall be paid under the proviso to the said section;(h)the conditions on which any land may be relinquished or delivered in exchange in favour of the State Government under section 48;(i)rules subject to which any highway or portion of it may be closed to traffic or any class of traffic or the number and speed or weight of vehicles using the highway may be regulated under section 50;(j)rules subject to which plying of vehicles may be prohibited under section 51;(k)[ the prevention of danger arising from obstruction of view of persons using highway or from distraction of their attention, and the prevention of annoyance, danger or injury to the public] [Clause (k) was substituted for the original by Maharashtra 42 of 1965, Section 11(b).](l)the prevention of obstruction, encroachment and nuisances on or near and of damages to highways;(m)the proper maintenance of boundary marks demarcating highway boundaries and building and control lines;(n)the prescription of various forms of applications required to be made and the forms of notices and bills required to be served on persons, the charges to be made for the supply of copies of maps, and the rent or other charges to be imposed or levied under the provisions of this Act;(o)the general guidance to the Highway Authority in the discharge of its functions under this Act;(p)regulation or diversions of existing rights of access;(q)any other matter which is to be or may be prescribed.
