Section 345(4) in The Calcutta Municipal Corporation Act, 1980
(4)The Committee shall, in order to secure the expeditious, convenient and safe movement of traffic, including pedestrian traffic, and suitable and adequate parking facilities on and off the public streets, and with due regard to-(a)the desirability of securing and maintaining reasonable access to premises,(b)the effect on the amenities of any locality affected, and(c)any other relevant matter referred to it by the Mayor-in-Council, aid, advise and assist the Mayor-in-Council in the following matters:-(i)classification of public streets,(ii)prescription of regular line of street,(iii)regulation of abutting land uses,(iv)designation of on-street parking areas,(v)allocation of rights of way for underground utilities,(vi)placement of street furniture,(vii)placement of authorised fixtures on streets, such as electric and telegraph poles, post boxes, telephone junction boxes, sheds for trams and buses, milk booths, and the like,(viii)opening of new public streets,-(ix)permanent closure of existing public streets, and(x)any other matter that may be referred to it by the Mayor-in-Council.
