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[Cites 0, Cited by 0] [Section 299(1)] [Section 299] [Entire Act]

State of Bihar - Subsection

Section 299(1)(b) in The Bihar Municipal Act, 2007

(b)prohibit, in respect of a public street or a portion thereof, the transit of any vehicle of such type, form, 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 the ground of public convenience, except under such conditions as to time, mode of transaction or locomotion, use of appliances for the protection of roadways, number of lights and assistants, and other general precautions, and on payment of such charges, as may be specified by the Municipality generally or specifically in each case,