Section 207(1)(b) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 207(1)(b) in The New Delhi Municipal Council Act, 1994

(b)prohibit or regulate in respect of all public streets, or any particular public street, the transit of any vehicle of such form, construction weight or size or laden with such heavy or unwieldy objects as may be likely to cause injury to the road-ways or any construction thereon, 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 Chairperson generally or specially in each case; and

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NCT Delhi - Subsection

Section 207(1)(b) in The New Delhi Municipal Council Act, 1994