Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Zilla Panchayat (Control Of Unwieldy Traffic) Rules, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3. Restrictions on use of road vested in the Zilla Panchayats 4. Period of prohibition or restriction 5. Discontinuation or closure of road 6. Licence for use of the road FORM 1 :- FORM 'A' Goa Zilla Panchayat (Control Of Unwieldy Traffic) Rules, 2000 1. Short title and commencement :- (1) These rules may be called the Goa Zilla Panchayat (Control of unwieldy traffic) Rules, 2000. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires,- (a)"Act" means the Goa Panchayat Raj Act, 1994 (Goa Act No.14 of 1994); (b)"Vehicle" means a motor vehicle or vehicle as defined in clause (28) of section 2 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988); (c)Words and expressions used in these Rules and are not defined shall have the same meaning as assigned to them in the Act. 3. Restrictions on use of road vested in the Zilla Panchayats :- (1) Subject to the provisions of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), the rules framed thereunder and the regulations framed by the Zilla Panchayats, the Zilla Panchayat, if satisfied that it is necessary in the interest of public safety or convenience, or because of the nature of any road or bridge, may by notification prohibit or restrict the use of the road vested in it subject to such exceptions and conditions as may be specified in such notification, also the driving of any vehicle or the use of trailors, either generally in a specified area or on a specified road. (2) Whenever, any such prohibition or restriction on the use of road is imposed, the Zilla Panchayat shall cause appropriate traffic signs to be placed or erected at suitable places. 4. Period of prohibition or restriction :- Whenever any prohibition or restriction on the use of road under these rules is to remain in force for a period exceeding a month, the notification shall be published in the Official Gazette and wide publicity shall be given of such prohibition or restriction at least in two local newspapers. 5. Discontinuation or closure of road :- Whenever the Zilla Panchayat decides to divert/turn/discontinue/permanently close any road which is under the control and administration of, or is vested in the Zilla Panchayat, the Zilla Panchayat shall publish a notice of its proposal in form A hereto in the Official Gazette inviting objections and shall take into consideration any objections received. 6. Licence for use of the road :- The Chief Executive Officer shall, subject to the provisions of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), the rules framed thereunder and also the regulations framed from time to time by the Zilla Panchayat, grant licence to use any road vested in the Zilla Panchayat for any vehicle. FORM 1 FORM 'A' .style1 {font-family: Verdana} --> FORM A (See rule 5) Notice Whereas it is necessary in the interest of the public safety/convenience/because of nature of road/bridge (give reasons) to turn/divert/discontinue/permanently close, the road (give details such as name, location, etc. of the road) leading from .. to .. Notice is hereby given to all the concerned to file their objections, if any, to the Chief Executive Officer within fifteen days from the date of publication of this notice in the Official Gazette. All the objections, suggestions received within the specified time limit will be considered by the Zilla Panchayat and the objections/suggestions received beyond the period specified above shall not be taken into consideration. Chief Executive Officer .. Zilla Panchayat of Place : Panaji-Goa. Date :