Section 38A in The Calcutta Suburban Police Act, 1866
38A. Power of Commissioner to prohibit the use or the driving of certain types of vehicles in streets of public places.—
(1)With the previous sanction of the State Government, the Commissioner of Police may, from time to time, by notification in the Official Gazette, prescribed the types of vehicles which shall not be driven or used in streets or public places within such limits as may be specified in this behalf by the Commissioner of Police in the said notification.(2)Whoever uses or drives in a street or public place within the limits specified under sub-section (1), a vehicle of a type the use or driving of which has been prohibited under that sub-section, shall be liable to fine which may extend to five hundred rupees, and the vehicle in respect of which the offence has been committed shall be forfeited to the Government.
