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State of West Bengal - Section

Section 15 in The West Bengal Highways Act, 1964

15. Prevention of damage to highway.

(1)No person shall cause, by any vehicle or animal in his charge or otherwise, any damage to or obstruction on any highway.
(2)The Highway Authority or any officer authorised by him may remove any obstruction from the highway and may, if necessary, ask the police for assistance in removing such obstruction.