Section 326(1)(b) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 326(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)prohibit, in respect of a public street or a portion thereof, the transit of any vehicle of such type, form, construction, weight, emission or size or of any vehicle laden with such heavy or unwieldy object as is likely to cause injury to the roadways or any construction thereon, or of any vehicle on the ground of public convenience, except under such conditions as to time, mode of traction or locomotion use of appliances for the protection of roadways, number of light and assistants and other general precautions and on payment of such charges as may be specified by the Municipality generally or specifically in each case,

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State of Arunachal Pradesh - Subsection

Section 326(1)(b) in Arunachal Pradesh Municipal Act, 2007