Section 358(7)(j) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(j) in The Chhattisgarh Municipalities Act, 1961

(j)prohibiting vehicular traffic in any particular street so as to prevent danger, obstruction or inconvenience to the public by fixing up posts at both ends of such streets or portion of such streets prohibiting the transit of any vehicle 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 of obstruction to other vehicles or to pedestrians along or over any street, except under such condition as to time, mode of traction or locomotion, use of appliances for protection of the roadways, number of lights and assistants and other general precaution as may be prescribed either generally in such bye-laws or in special licence to be granted in each case upon terms as to time of application and payment of fees thereof as may be prescribed in such bye-laws:

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State of Chattisgarh - Subsection

Section 358(7)(j) in The Chhattisgarh Municipalities Act, 1961