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[Cites 0, Cited by 0] [Section 303(1)] [Section 303] [Entire Act]

NCT Delhi - Subsection

Section 303(1)(b) in The Delhi Municipal Corporation Act, 1957

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