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[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 213(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)prohibit in respect of all public street or any particular public street the transit of any vehicle of such form, construction weight or size of laden with such heavy or unwieldy objects as may be likely to cause injury to the roadways or any construction thereon, except under such conditions as to time, mode of the fraction or locomotion use of appliances for the protection of roadways, number of knight and assistants and other general precautions, and upon the payment of such charges as may be specified by the Commissioner generally or specially in each case ;