23. Regulation of traffic when highway is deemed unsafe.
- If at any time it appears to a highway authority that any highway in its charge or any portion thereof is, or has been rendered unsafe for vehicular or pedestrian traffic by reason of damage or otherwise, it may, in such manner as may be prescribed, either close the highway or any portion thereof to all traffic or to any class of traffic, or regulate the class, number and speed of vehicles using the highway.
