423. Power of municipality in relation to regulation of street.
- Subject to such terms and conditions as may, from time to time, be specified by regulations, the municipality may -(a)prohibit or regulate vehicular traffic in any public street or any portion thereof so as to prevent danger, obstruction or inconvenience to the public or injury to the roadways,(b)prohibit, at all times or during any particular hours, entry of any vehicular traffic from, or exit of such vehicular traffic into, any premises from any particular public street carrying such traffic,(c)prohibit tethering of any animal for any purpose in any public street,(d)prohibit in any street installation of structures or fixtures which may cause obstruction,(e)prohibit the opening of the ground floor door, gate, bar or window outwards on any street,(f)prohibit projections upon any street, or drain, or open channel in any street, and(g)remove anything encroached, erected, deposited or hawked on any public place or public street in contravention of the provisions of this Act.
