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[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

State of West Bengal - Subsection

Section 356(1)(b) in Kolkata Municipal Corporation Act, 1980

(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 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 traction or locomotion, use of appliances for the protection of road ways, number of lights and assistants, and other general precautions and upon the payment of such charges as may be specified by the Mayor-in-Council generally or specifically in each case;