Section 275(1)(y) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of Gujarat - Subsection

Section 275(1)(y) in The Gujarat Municipalities Act, 1963

(y)Controlling unwieldy traffic. - prohibiting vehicular traffic in any particular street, so as to prevent danger, obstruction or inconvenience to the public, by fixing up post at both ends of such street or portion of such street, prohibiting the transit of any vehicles of such form, construction, weight or size or laden with such heavy or unwieldy objects as may be deemed likely to cause injury to the roadways or to any construction thereon, or risk or obstruction to other vehicles or to pedestrians along or over any street, except under such conditions as to time, mode of traction or locomotion use of appliance for protections of the roadway, number or lights and assistants, and other general precautions as may be prescribed either generally in such by-laws or in special licences to be granted in each case upon such terms as to time of application and payment of fees therefor as may be prescribed in such by-laws:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 275(1)(y) in The Gujarat Municipalities Act, 1963