Section 380(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, when any such work as aforesaid or any work, which may lawfully be executed in any street, is in progress, direct that such street shall be wholly or partially closed to traffic or to traffic of such description as he may think fit, and shall set up in a conspicuous position an order prohibiting traffic to the extent so directed, and fix such bars, chains or posts across or in the street as he may think proper for preventing or restricting the traffic therein.
