- If during excavation or any other operation for the purpose of construction of any building in the municipal area of a Municipality or execution of any work referred to in sub-clause (b) of clause (1) of section 398, any of the underground utilities, such as electric or telephone cables, water supply, sewerage and drainage mains, and gas pipes, is touched or is likely to be touched, or if the Chief Officer of the Municipality is of opinion that such excavation may cause danger to the public, or danger or damage to any other building within the locality, the Chief Officer may, by a written order stop forthwith any such excavation or other work, till the matter is investigated and decided to his satisfaction.
