Section 186 in Tamil Nadu District Municipalities Act, 1920
186. Prohibition against making holes and causing obstruction.
(1)No person shall make a hole or cause any obstruction in any street, unless, he previously Obtains the permission of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] and complies with such conditions as that officer may impose.(2)When such permission is granted, such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced and enclosed until the hole or obstruction is filled up or removed and shall cause such hole or obstruction to be sufficiently lighted during the night.
