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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1)(b) in New Town, Kolkata Development Authority Act, 2007

(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;