The Telangana Traffic Control Act, 1938.

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. 
 
THE TELANGANA TRAFFIC CONTROL ACT, 1938.1 
 
ACT No. V OF 1938. 
 
1. (1) This Act may be called 2[the Telangana Traffic Control 
Act, 1938.] 
 
 (2) It extends to the whole of the 2[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 by 4[the Andhra Pradesh 
(Andhra Area) District Municipalities Act, 1920,] a public 
street as defined in clause (21) of section 3 of that Act; and 
 
                                                           
1. The Andhra Pradesh Traffic Control Act, 1938 in force in the combined 
State, as on 02.06.2014, has been adapted to the State of Telangana, 
under section 101 of the Andhra Pradesh Reorganisation Act, 2014 
(Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 
2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
3. Inserted by section 3 of and the S chedule to the Andhra Pradesh 
Extension of Laws Act, 1958 (Andhra Pradesh Act XXIII of 1958). 
4. Andhra Area Act repealed by Act No.6 of 1965. 
Short title, extent 
and 
commencement. 
Definition. 
2  [Act No.V of 1938] 
 (c) in a local area governed by 5[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 re gulation of the use of any public place and 
the closing thereof or parts thereof; and 
 
 (b) for the re gulation 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 the 7Andhra Pradesh (Andhra Area) District 
Municipalities Act, 1920.] 
 
                                                           
5. Andhra Area Act. 
6. Omitted by Act XXIII of 1958. 
7. Andhra Area Act repealed by Act No.6 of 1965. 
Penalty for breach 
of rules. 
Power of State 
Government to 
make rules for the 
control of traffic. 
[Act No.V of 1938]  3 
7. [Amendments made by section 7 have been 
incorporated in the 8Andhra Pradesh (Andhra Area) District 
Boards Act, 1920.] 
 
9[8. [XXX]] 
 
9. [Amendments made  by section 9 have been 
incorporated in the 10Andhra Pradesh (Andhra Area) Mo tor 
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 under 11[the Greater 
Hyderabad Municipal Corporation Act, 1955 (Act II of 1956] 
12[the Andhra Pradesh (Andhra Area) District Municipalities 
Act, 1920] or 8[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. 
 
11. The Madras Government Roads Traffic Control Act, 
1931, is hereby repealed. 
 
12. If any difficulty arises in giving effect to the provisions of 
this Act or of 11[the Greater Hyderabad Municipal 
Corporation Act, 1955 (Act II of 1956)] 12[the Andhra 
Pradesh (Andhra Area) District Municipalities Act, 1920,] 
8[the Andhra Pradesh (Andhra Area) Distr ict Boards Act, 
1920], the Indian Motor Vehicles Act, 1914, or 10[the Andhra 
Pradesh (Andhra Area) Motor Vehicles Taxation Act, 1931,] 
                                                           
8. Andhra Area Act. 
9. Omitted by Act XXIII of 1958. 
10. Andhra Area Act repealed by Act No.5 of 1963. 
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 
difficulties. 
Act V of 1920. 
Act XIV of 1920. 
Central Act 8 of 1914. 
Act III of 1931. 
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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