Section 246(2) in The Maharashtra Municipal Corporations Act, 1949
(2)No hoard or fence shall be so put up without the previous written permission of the Commissioner, and every such hoard or fence, put up with such permission with such platform and hand-rail as aforesaid, shall be continued standing and maintained in good condition to the satisfaction of the Commissioner, by the person who carries on the work, during such times as may be necessary for the public safety and convenience; and, in all cases in which the same is necessary to prevent accidents, the said person shall cause such hoard or fence to be well lighted during the night.
