(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provided for-(a)the removal and the safe custody of the vehicle including their loads which have broken down by which have been left standing or have been abandoned on highway;(b)the use of weighting devices;(c)the determination, maintenance and management of parking places for the use of vehicle and animals and the fees, if any, which may be charged for their use ;(d)prohibiting the use of foot paths or pavements by vehicles or animals;(e)subject to specified conditions the segregation to any specified part of highway of specified clauses and description of vehicle or animal traffic ;(f)prohibiting or restricting the use of audible signals at certain times or in certain places;(g)regulating leading of vehicle and in particular limiting the loads carried in relation to the size and nature of tyres fitted ;(h)a right of way for ambulances and fire brigade vehicle ;(i)prohibiting the use of devices designed to prevent the rotation of any wheel of a vehicle ;(j)the control of animals likely to frighten other animals or pedestrians ;(k)the control of children on highway;(l)prohibiting the riding by more than one person at the same time of cycles other than cycles designed for the purpose;(m)prohibiting the riding of more than two cycle abreast;(n)limiting the age of drivers of vehicles;(o)the inspection of loads carried on vehicles and animals;(p)the uses of nose-ropes for animals ;(q)regulating the driving of vehicle and animals at night;(r)regulating the use of highways by pedestrians ;(s)generally, the prevention of danger, injury or annoyance to the public or any person, or of danger or injury to property or of obstruction to traffic;(t)any other matter which is to be or may be prescribed.
