Section 40 in West Bengal Municipal (Building) Rules, 2007
40. Power of Board of Councillors to cause hoards or fences to be set up during construction, repair, etc.
A person intending to construct or take down any building or any other structure or to alter or repair any other structure externally shall, if the position or circumstances of the work is or are likely to cause, or may cause obstruction, danger or inconvenience in any street, before beginning such work,(a)obtain beforehand permission in writing from the Board of Councillors so to do; and(b)cause sufficient hoards or fences to be put up in order to separate the area where the work is to be carried on, from the street, and shall maintain such hoards or fences standing and in good condition to the satisfaction of the Board of Councillors during such time as the Board of Councillors considers necessary for the public safety or convenience, and shall cause the same to be sufficiently lighted during the night and shall remove the same when directed by the Board of Councillors.
