Section 103 in The Rajasthan District Boards Act, 1954
103. Duties of Board when constructing roads etc.
(1)The Board shall, during the construction or repair of a public road or of any water-channels, drains or premises vested in it, or whenever any public road, water-channels, drains or premises vested in it have, for want of repairs or otherwise, become unsafe for use by the public, take all necessary precautions against accident by -(a)shoring up and protecting adjacent buildings;(b)fixing bars, chains or posts across or in any road for the purpose of preventing or diverting traffic during such construction or repair; and(c)guarding and providing with sufficient lighting from sun-set to sun-rise any work in progress.(2)Whoever, without the authority or consent of the Board, in any way interferes with any arrangement or construction made by the Board under sub-section (1) for guarding against accident shall be liable on conviction to a fine which may extend to fifty rupees.
