Section 289(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner shall, so far as is practicable, during the construction or repair of any street, drain or premises vested in the corporation,-(a)cause the same to be fenced and guarded;(b)take proper precautions against accident by shoring up and protecting adjoining buildings; and(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.
