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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(1)(b) in West Bengal Municipal Act, 1993

(b)prohibit, in respect of all public streets or any particular public street, the transit of any vehicle of such type, form, construction, weight, emission or size, or of any vehicle laden with such heavy or un-widely object, as is likely to cause injury to the roadways or any construction thereon, or of any vehicle for public convenience, 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 Board of Councilors generally or specifically in each case;