Section 240 in The Gujarat Provincial Municipal Corporations Act, 1949
240. Precautions for public safety to be taken by persons to whom permission is granted under section 239.
- Every person to whom any permission is granted under section 239, 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 night.
