Section 208(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

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State of Gujarat - Subsection

Section 208(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)prohibit in respect of all public streets, or particular public streets, the transit of any vehicle of such form, construction, weight or size or laden with such heavy or unwieldy objects as may be deemed likely to cause injury to the roadways or any construction thereon, or risk or obstruction to other vehicles or to pedestrians along or over such street or streets, except under such conditions as to time, mode of traction or locomotion, use of appliances for protection of the roadway, number of lights and assistants, and other general precautions and the payment of special charges as may be specified by the Commissioner generally or specially in each case.

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State of Gujarat - Subsection

Section 208(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949