Section 385(1) in The Orissa Municipal Corporation Act, 2003
(1)It shall be lawful for the Commissioner with the sanction of the Corporation to -(a)prohibit vehicular traffic in any particular public street vesting in the Corporation so as to prevent danger, obstruction or in convenience to the public by fixing up posts at both ends of such street or portion of such street; and(b)prohibit in respect of all public streets, or particular public streets, the transit of any vehicle of such form, construction or laden weight of which is such heavy or unwidely as may likely to cause injury to the road ways or any construction thereon, or risk or obstruction to other vehicles or to pedestrians along or over such street or streets except under such conditions as to time, mode of traction or locomotion, use of appliances and for protection of the road way, number of lights and assistants and other general precautions and the payment of special charges, as may be specified by the Commissioner generally or specially in each case.
