Section 289 in Karnataka Municipal Corporations Act, 1976
289. Precautions during repair of streets.
(1)The Commissioner shall, so far as is practicable, during the construction or repair of any street, drain or premises vested in the corporation,-(a)cause the same to be fenced and guarded;(b)take proper precautions against accident by shoring up and protecting adjoining buildings; and(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.(2)The Commissioner shall cause such drain, street or premises to be sufficiently lighted or guarded during the night while under construction or repair.(3)The Commissioner shall, with all reasonable speed, cause the said work to be completed, the ground to be filled in the said drain, street or premises to be repaired and the rubbish occasioned thereby to be removed.
