The Control of National Highways (Land and Traffic) Act, 2002

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Establishment of Highway Administrations and Tribunals, Etc.
3	Establishment of Highway Administrations
4	Powers and functions of Highway Administration
5	Establishment of Tribunals
6	Composition of Tribunal
7	Qualifications for appointment as Presiding Officer
8	Term of office
9	Staff of Tribunal
10	Salary and allowances and other terms and conditions of service of Presiding Officer
11	Warehouse receipts
12	Resignation and removal
13	Financial and administrative powers of Presiding Officer
14	Jurisdiction, powers and authority of Tribunal
15	Bar of jurisdiction
16	Procedure and powers of Tribunal
17	Conditions as to making of interim order
18	Execution of orders of Tribunal
19	Limitation
20	Appointment of officers to act on behalf of Highway Administration
21	Delegation of powers
22	Power to transfer jurisdiction
Chapter III	Prevention of Unauthorised Occupation of Highway Land and Their Removal
23	Highway land to be deemed as property of Central Government
24	Prevention of occupation of highway land
25	Grant of lease or licence of highway land for temporary use
26	Removal of unauthorised occupation
27	Recovery of cost of removal of unauthorised occupation and fine imposed
Chapter IV	Control of Access to the National Highways
28	Right of access
29	Procedure for permission to access to Highway
30	Regulation or diversion of access, etc.
Chapter V	Regulation of Different Types of Traffic on National Highways
31	Highway Administration to regulate traffic when Highway deemed unsafe
32	Prohibition of use of heavy vehicles on certain Highways
33	Temporary closure of traffic on Highway
34	Permanent closure of Highway
35	Power to restrict the use of vehicles
36	Prevention and repair of damage to Highway
37	Prohibition to leave vehicles or animals in dangerous position
Chapter VI	Regulation of Construction on Highway Land for Public Utilities, Drains, Etc.
38	Construction on highway land
Chapter VII	Offence and Penalty
39	Offence and penalty
Chapter VIII	Miscellaneous
40	Right of appellant to take assistance of legal practitioner
41	Finality of orders
42	Duty of village officials
43	Conduct of inquiry
44	Presiding Officers and employees of Tribunals, etc., to be public servants
45	Protection of action taken in good faith
46	Offences by companies
47	Procedure for service of notices, etc.
48	Act to have overriding effect
49	Power to remove difficulties
50	Power to make rules

ACT NO. 13 OF 2003 [14th January, 2003.]

An Act to provide for control of land within the National Highways, right of way and traffic moving on the National Highways and also for removal of unauthorised occupation thereon. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-