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Bengal Presidency - Section

Section 14 in The Calcutta Tramways Act, 1880

14. Grantees not to obstruct ordinary traffic. -

In exercising the powers given to them by the last two preceding sections, the grantees shall arrange their work so as to afford the least possible obstruction to the ordinary traffic of the streets, and so as to admit of as free and unrestricted entry at all times into the sewers through the man-holes and lamp-holes for the time being in use, as is possible under the circumstances, and also so as to enable proper repairs to be made to water or gas pipes by the direction of the Corporation.