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State of West Bengal - Section

Section 379 in Kolkata Municipal Corporation Act, 1980

379. Persons to whom permission is granted must reinstate street, etc.

(1)Every person to whom permission is granted under section 377 to open or break up the soil or pavement of any street or who, under other lawful authority, opens or breaks up the soil or pavement of any street shall, with all convenient speed, complete the work for which the soil or pavement is opened or broken up, fill up the ground, and reinstate and make good the street so opened or broken up without delay and to the satisfaction of the Municipal Commissioner.
(2)If such person fails to reinstate and make good the street as aforesaid, the Municipal Commissioner may restore such street, and the expenditure incurred by the Municipal Commissioner in so doing shall be paid by such person.