Section 3 in The Bihar and Orissa Highways Act, 1926
3. Temporary closing of Government road.
- The [State] [Substituted by A. L.O.] Government or any officer empowered by the [State] [Substituted by A. L.O.] Government in this behalf may, by public notice, displayed in a conspicuous portion of the road, declare any Government road or part thereof to be closed temporarily for the purpose of repairing such road, or for the purpose of constructing any sewer, drain, culvert or bridge, or for any other similar public purpose:Provided that the [State] [Substituted by A. L.O.] Government or any officer empowered by the [State] [Substituted by A. L.O.] Government in this behalf shall, before declaring any such road or part thereof to be closed, be bound, where possible, to provide other reasonably sufficient means of access to holding adjacent to such road or part, if no such means of access already exist:Provided also that where there is a stretch of road over half a mile in length, the road or part thereof closed at any one time shall not exceed half a mile in length, and that, where possible, in such closed parts, an alternative route shall be provided.
