Section 360 in Gauhati Municipal Corporation Act, 1971
360. Power to prohibit use of Public Street for certain kinds of traffic.
(1)The Commissioner with the previous sanction of the Corporation may -(a)Prohibit vehicular traffic in any public street or any portion thereof to as to prevent danger, obstruction or inconvenience to the public or to ensure quietness in any locality; and(b)Prohibit in respect of all public street in any particular public street, the transit of any vehicle of such from, construction, weight or size or laden with such heavy or unwieldy objects as may be likely to cause injury to the roadways or any construction thereon except under such construction as to time, mode or 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 Commissioner generally in such case.(2)Notices of such prohibition as are imposed under sub-section (1) shall be posted in conspicuous places at or near both ends of public streets or portion thereof to which they relate, unless such prohibition applies generally to all public streets.
