304. Power to prohibit use of public streets for certain kind of traffic.
(1)The Municipality may, -(a)Prohibit or regulate, either temporarily or permanently, vehicular traffic in any public street or any portion thereof so as to prevent danger, obstruction or inconvenience to public or to ensure quietness in any locality;(b)Prohibit, in respect of a public street or a portion thereof, the transit of any vehicle of such type, from, 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 he ground of 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 assistant, and other general precautions and upon the payment of such charges as may be specified by the Municipality generally or specifically in each case;(c)Prohibit, at all times or during any particular hours, entry from or exist to premises of vehicular traffic from any particular public street carrying such traffic.(2)Any notice of prohibition under sub-section (1), shall, if such prohibition applies to any particular public street, be pasted in conspicuous places at or near the both ends of such public street or any portion thereof to which such prohibition applies or, if such prohibition applies generally to all public streets, be advertised.(3)Notwithstanding anything contained in sub-section 91), the Municipality may declare, buy public notice, that any pedestrian pathway or a portion thereof shall be used as bicycle and pedestrian track.(4)The notice referred to in sub-section (3), shall be pasted in conspicuous places or near both ends of such public street of any portion thereof to which the provisions of sub-section (3) apply.
