Section 64(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(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 tehsil and district under Section 12;(b)the other places at which copies of map may be kept for inspection under Section 13;(c)the form of application and its contents under sub-section (3) of Section 14;(d)prescribing the rules subject to which a highway or portion of it may be closed to traffic or any class of the traffic or the number and speed or weight of the vehicles using the Highway may be regulated under Section 48;(e)prescribing the rules subject to which plying of vehicles may be prohibited under Section 49.(f)the prevention of obstruction of view of persons using highway and annoyance, danger or injury to the public;(g)the prevention of obstruction, encroachment and nuisance on or near and of damages to highway;(h)the proper maintenance of boundary marks demarcating highway boundary and building and control lines;(i)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 charges to be imposed or levied under the provisions of this Act;(j)the general guidance of the Highway Authority in the discharge of its function under this Act;(k)regulation of diversions of existing rights of access;(l)the manner in which the notice or statements may be served or presented; and(m)any other matter which is required to be or may be prescribed under this Act.
