(2)Rules 4 and 5 in Schedule XVI to [the Calcutta Municipal Act, 1923, as extended to the [(Howrah Municipal Corporation)] [Words and figures substituted for the words 'the said Act as extended to the Howrah Municipality' by W.B. Act 43 of 1983.] and the corresponding provisions of the rules, if any, made under the Bengal Municipal Act, 1932], shall not apply when any drain, pavement or surface referred to in the said rules is opened or broken up by the Board or when any public street is under construction by the Board.
