149. Powers of the Board for facilitating movement of the population. - With a view to facilitating the movement of the population in and around the Calcutta Municipality, the Board may from time to time, -
(1)subject to any conditions they may think fit to impose, -(a)guarantee the payment, from the funds at their disposal, of such sums as they may think fit, by way of interest on capital expended on the construction, maintenance or working of means of locomotion; or(b)make such payments as they may think fit from the said funds, by way of subsidy to persons undertaking to provide, maintain and work means of locomotion; or(2)either singly or in combination, with any other person, construct, maintain and work any means of locomotion, under the provisions of any law applicable thereto, or(3)construct, or widen, strengthen or otherwise improve, bridges:Provided that no guarantee or subsidy shall be made under clause (1), and no means of locomotion shall be constructed, maintained or worked under clause (2), without the sanction of the [State Government].Telegraph and Railways Acts.
