Section 4 in Central Provinces and Berar Highway Act, 1936
4. [ Power to close roads. [Inserted by Section 2 of C.P. and Berar Act XXVII of 1947.]
(1)The State Government or any officer authorized by the State Government in this behalf may, by order, prohibit or restrict for such period as may be specified in the order, the use of any [public] road or place.(2)If any person contravenes any order made under sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.]
