Section 49(1) in New Town, Kolkata Development Authority Act, 2007
(1)The Development Authority may, for sufficient reasons,-(a)prohibit vehicular traffic in all public streets or any portion of street so as to prevent danger, construction, or inconvenience to the public, or to ensure quietness in any locality;(b)prohibit, in respect of all public streets or any particular public street, the transit of any vehicle of such type form, construction, weight, emission or size, or of any Vehicle laden with such heavy or unwidely object, as is likely to cause injury to the roadways or any construction thereon, or of any vehicle for public convenience, except under such conditions as to time, mode of traction or locomotion,use of appliances for the protection of roadways, number of lights and assistants, and other general precautions, and upon the payment of such charges, as may be specified by the Development Authority generally or specifically in each case;(c)prohibit, at all times or during any particular hours, entry from, or exit to, premises of vehicular traffic from any particular public street carrying such traffic.
