Section 187 in Tamil Nadu District Municipalities Act, 1920
187. Licence for work on buildings likely to cause obstruction.
- If any person intends to construct or demolish any building or to alter or repair the outward part thereof, and if any street, or footway is likely to be obstructed or rendered inconvenient by means of such work, he shall first obtain a licence from the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] in that behalf and shall also-(a)cause the said building to be fenced and guarded,(b)sufficiently light it during the night, and(c)take proper precautions against accidents during such times as the public safety or convenience requires.
