Section 360(1)(b) in Gauhati Municipal Corporation Act, 1971
(b)Prohibit in respect of all public street in any particular public street, the transit of any vehicle of such from, construction, weight or size or laden with such heavy or unwieldy objects as may be likely to cause injury to the roadways or any construction thereon except under such construction as to time, mode or traction or locomotion, use of appliances for the protection of roadways, number of lights and assistants and other general precautions and upon the payment of such charges as may be specified by the Commissioner generally in such case.