Section 414(1) in The Orissa Municipal Corporation Act, 2003
(1)When any work of the Corporation is in progress in any street, the Commissioner shall, -(a)take proper precaution against accidents by shoring up and protecting the adjoining buildings;(b)cause to be fenced and guarded the place where the soil or pavement has been opened or broken up; and(c)have a light sufficient for the warning of public and keep every night against any such place and against any bars, chains or posts set up under Section 412,for so long as such place is continued to be open or broken up, or such bars, chains or posts remain so set up.
