322. Streets not to be opened or broken up without permission.
(1)No person other than the Chief Officer of a Municipality or an officer or other employee of the Municipality shall, without the written permission of the Chief Officer or without other lawful authority, -(a)Open, break up, displace, take up or make any alteration in, or cause any injury to, the soil or pavement or any wall, fence, post, chain or other material or thing forming part of any street; or(b)Deposit any building material in any street; or(c)Set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever, or any posts, bars, rails, roads or other things, by way of an enclosure for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.(2)Any permission granted under clause (b) or clause (c) of sub-section (1), shall be terminable at the discretion of the Chief Officer on his giving not less than twenty-four hours written notice of such termination to the person to whom such permission was granted.(3)The Chief Officer may, without notice, cause to be removed any of the things referred to in clause (b) or clause (c) of sub-section (1), which has been deposited or set up in any street without any permission specified in that sub-section or which having been deposited or set up with such permission, has not been removed before the expiry of the period of notice issued under sub-section (2):Provided that nothing in this sub-section apply to any case under clause (b) or clause (c) or sub-section (1), if, in such case, an application of permission has been made with such fee, as specified by the Municipality in this behalf but no reply has been sent to the applicant within seven days from the date of the application.
