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[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

State of West Bengal - Subsection

Section 356(1)(b) in The Calcutta Municipal Corporation Act, 1980

(b)prohibit, in respect of a public street or a portion thereof, the transit of any vehicle of such type, form, construction, weight, emission or size, or of any vehicle laden with such heavy or unwieldy object, as is likely to cause injury to the roadways or any construction thereon, or of any vehicle on the ground of public conveniences, 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 Mayor-in-Council generally or specifically in each case;