Section 385(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 385(1)] [Section 385] [Entire Act]

State of Odisha - Subsection

Section 385(1)(b) in The Orissa Municipal Corporation Act, 2003

(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.

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State of Odisha - Subsection

Section 385(1)(b) in The Orissa Municipal Corporation Act, 2003