Section 324(1) in The Delhi Municipal Corporation Act, 1957
(1)The Commissioner shall, so far as is practicable during the construction or repair of any public street, or any municipal drain or any premises vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)](a)cause the same to be fenced and guarded,(b)take proper precautions against accident by shoring up and protecting the adjoining buildings,(c)cause such bars, chains or posts to be fixed across or in any street in which any such work of construction or repair is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.
