Section 303(2) in Uttar Pradesh Municipal Corporation Act, 1959
(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.
