95. Prohibition against making holes and causing obstruction in public roads.
(1)No person shall make a hole or cause any obstruction in any public road vested in a Gram Panchayat except with the previous permission of the Gram Panchayat and subject to such conditions as the Gram Panchayat may impose.(2)When such permission is granted such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced and enclosed until the hole or obstruction is sufficiently lighted during the night.(3)If any person contravenes the provisions of this section, the Gram Panchayat shall fill up the hole or remove the obstruction or cause the hole or obstruction to be lighted, as the case may be, and may recover the cost of so doing from such person along with penal charges as prescribed.
