Section 44 in New Town, Kolkata Development Authority Act, 2007
44. Power to the Development Authority in respect of control of public streets, etc.
(1)All public streets, parking or transportation terminals, squares, parks and gardens vested in the Development Authority shall be under the control of the Development Authority which shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the rules and regulations made thereunder:(2)The Development Authority shall cause all public Streets vested in the Development AuthoritY to be levelled, metalled, paved, channelled or altered or repaired, widened, extended or otherwise improved or Cause the soil thereof to be raised, lowered or altered and may place and repair fences and posts for the safety of pedestrians.(3)The Development Authority shall cause various items of street furniture, including guard rails, traffic lights and traffic signs, streets markings, median strips and similar other items to be installed on done for public safety, convenience and expeditious movement of traffic, including pedestrian traffic.(4)The Development Authority may, for any public purpose, turn, divert or temporarily or permanently close any public street or park thereof or permanently close any public square or garden :Provided that the Development Authority so closing any street, shall not do so for mere financial gain and shall be bound to provide reasonable means of access to persons occupying premises adjacent to such street.
