(1)Every person to whom permission is granted under section 323 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 of which the soil or pavement is opened 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 Chief Officer of the Municipality.(2)If such person fails to reinstate and make good the street as aforesaid, the Chief Officer may restore such street, and the expenses incurred by the Chief Officer in sol doing, shall be paid by such person.
