Section 303 in Uttar Pradesh Municipal Corporation Act, 1959
303. Precautions for public safety to be taken by person to whom permission is granted under Section 302.
(1)Every person to whom any permission is granted under Section 302 shall, at his own expense, cause the place where the soil or pavement has been opened or broken up or where he has deposited building materials, or set up any scaffold, erection or other thing, to be properly fenced and guarded, and, in all cases in which the same is necessary to prevent accidents, shall cause such place to be well lighted during the night.(2)Every person to whom permission is granted under Section 302 to open or break up the soil or pavement of any street, or who, under other lawful authority, opens or breaks up the soil or pavement of any street, shall with all convenient speed complete the work for which the same shall be opened or broken up, and fill in the ground and reinstate and make good the street or pavement so opened or broken up without delay to the satisfaction of the Municipal Commissioner:Provided that if the said person shall fail to reinstate and make good the street or pavement as aforesaid, the Municipal Commissioner may restore such street or pavement, and the expenses incurred by the Municipal Commissioner in so doing shall be paid by the said person.(3)The Municipal Commissioner may, by written notice, require any person to whom permission is granted under Section 302 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 provisions to his satisfaction for the passage or diversion of traffic for securing access to the premises approached from such street and for any drainage, water supply or means of lighting which may be interrupted by reason of the execution of the said work.
