Section 188(1) in The Gujarat Municipalities Act, 1963
(1)No person shall, without the written permission of the Chief Officer and except in accordance with the conditions of such permission and on payment of such fees as may be specified by the bye-laws of the municipality, make a hole in any street or deposit on any street any timber, stone, brick, earth or other material that has been or is intended to be used for building; such permission shall be terminable at the discretion of the Chief Officer; and when such permission is granted to any person, he shall, at his own expense, cause such material or such hole to be sufficiently fenced and enclosed to the satisfaction of the Chief Officer until the materials are removed, or the hole is filled up or otherwise made secure and shall cause such material or hole to be sufficiently lighted during the night.
