Section 321(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whilst the execution of any work on behalf of the corporation is in progress in any street, the Commissioner shall-(a)take proper precaution for guarding against accident by shoring up and protecting the adjoining buildings;(b)have any place where the soil or pavement has been opened or broken up, fenced and granted;(c)have a light sufficient for the warning of passengers set up and kept every night against any such place and against any bars, chains or posts set up under section 319, for so long as such place shall be continued open or broken up, or such bars, chains or posts shall remain set up.
