Section 346 in Kolkata Municipal Corporation Act, 1980
346. Classification of public streets.
(1)The Mayor-in-Council shall classify all public streets in Calcutta in one or other of the following categories :(a)category I arterial roads,(b)category II sub-arterial roads,(c)category III collector roads,(d)category IV local roads,(e)category V pedestrian pathways, and(f)category VI footpaths.(2)The classification shall be done with due regard to the traffic role of the particular public street and the nature and volume of traffic on it, its existing width, and abutting land uses :Provided that the different names of public streets which essentially constitute parts of a continuous traffic corridor shall not come in the way of their placement in any particular category.(3)The Mayor-in-Council shall, from time to time, specify the minimum widths of different categories of public streets without regard to the existing widths of such streets as may be included in such categories :Provided that the minimum width of any public street falling under category I or category II or category III or category IV shall not be less than ten metres including any public street falling under category VI and that of a public street falling under category V, not less than six metres:Provided further that such minimum widths may be revised by the Mayor-in-Council at an interval of not less than five years.(4)The classification of the public streets in different categories may be revised from time to time.,
