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State of Assam - Section

Section 153 in Assam Municipal Act, 1956

153. Prohibition of use of public road by class of animals or vehicles.

(1)The Board may, by public notice prohibit or regulate the driving, riding or leading of animals or vehicles of any particular kind along any public road or part of any such road.
(2)any person who disobeys an order passed by the Board under the provisions of subsection (1) shall be liable to a fine not exceeding twenty rupees.[***]