Section 382 in The Calcutta Municipal Corporation Act, 1980
382. Provisions to be made by persons to whom permission is granted for traffic, etc., when their works interrupt streets. -
The Municipal Commissioner may, by a written notice, require any person, to whom permission is granted under section 377 to open or break up the soil or pavement of any street or who, under any other lawful authority, opens or breaks up the soil or pavement of any street for the purpose of executing any work, to make provision to his satisfaction for the passage or diversion of traffic, for securing access to the premises approached from such street and for such drainage, water supply or means of lighting as may be interrupted by reason of the execution of such work, and if such person fails to do it, the Municipal Commissioner may cause the same to be done and recover the expenses thereof from such person.
