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[Cites 0, Cited by 0] [Section 304(1)] [Section 304] [Entire Act]

State of Nagaland - Subsection

Section 304(1)(b) in Nagaland Municipal Act, 2001

(b)Prohibit, in respect of a public street or a portion thereof, the transit of any vehicle of such type, from, 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 he 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 lights and assistant, and other general precautions and upon the payment of such charges as may be specified by the Municipality generally or specifically in each case;