THE TELANGANA TRAFFIC CONTROL ACT, 1938.
(ACT NO. V OF 1938)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definition.
3. Power of State Government to make rules for the control of traffic.
4. Penalty for breach of rules.
5. Omitted.
6. ...
7. ...
8. Omitted.
9. ...
10. Existing by-laws to continue.
11. Repeal of Madras Act V of 1931.
12. Power to remove difficulties.
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THE TELANGANA TRAFFIC CONTROL ACT, 1938.1
ACT No. V OF 1938.
1. (1) This Act may be called2[the Telangana Traffic Control Act, 1938.]
(2) It extends to the whole of the2[State of Telangana.]
(3) This section shall come into force at once, and the rest of this Act shall come into force on such date as the State Government may, by notification, appoint.
2. In this Act, 'Public place' means a road, street, way or other place, whether a thoroughfare or not, to which the public are granted access or over which they have a right to pass and includes,-
3[(a) in the cities of Hyderabad and Secunderabad, a public street as defined in clause (46) of section 2, of the Greater Hyderabad Municipal Corporations Act, 1955 (Act II of 1956);]
(b) in a municipality governed by4[the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920,] a public street as defined in clause (21) of section 3 of that Act; and
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2 [Act No.V of 1938]
(c) in a local area governed by5[the Andhra Pradesh (Andhra Area) District Boards Act, 1920,] a public road as defined in clause (18) of section 3 of that Act.
3. The State Government may, after previous publication, make rules to provide,-
(a) for the regulation of the use of any public place and the closing thereof or parts thereof; and
(b) for the regulation of traffic in any public place or its reservation for particular kinds of traffic.
4. In making any rule under section 3, the State Government may provide that a breach thereof shall be punishable,-
(a) with fine which may extend to fifty rupees and, in case of a continuing breach, with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach; or
(b) with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from an officer empowered in that behalf by the State Government, to discontinue such breach.
6 [5. [XXX]]
6. [Amendments made by section 6 have been incorporated in the7Andhra Pradesh (Andhra Area) District Municipalities Act, 1920.]
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[Act No.V of 1938] 3
7. [Amendments made by section 7 have been incorporated in the8Andhra Pradesh (Andhra Area) District Boards Act, 1920.]
9 [8. [XXX]]
9. [Amendments made by section 9 have been incorporated in the10Andhra Pradesh (Andhra Area) Motor Vehicles Taxation Act, 1931.]
10. Notwithstanding anything contained in this Act, all by- laws relating to any of the matters mentioned in section 3 of this Act which have been made under11[the Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956] 12 [the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920] or8[the Andhra Pradesh (Andhra Area) District Boards Act, 1920,] and are in force at the commencement of this Act shall continue to be valid, but any such by-law may be cancelled or altered by a rule made under section 3 aforesaid.
8. Andhra Area Act.
9. Omitted by Act XXIII of 1958.
11. Adapted by G.O.Ms.No.134, MA & UD (F2) Department, dated
13.10.2015.
12. Andhra Area Act repealed by Act No.6 of 1965. Existing by-laws
to continue.
Repeal of Madras
Act V of 1931.
Power to remove
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4 [Act No.V of 1938] as amended by this Act, the State Government, as occasion may, require, may, by order, do anything which appears to them to be necessary for the purpose of removing the difficulty.
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