Section 9 in Andhra Pradesh Works of Licensees Rules, 2007
9. Procedure for fencing, guarding, lighting and other safety measures relating to works and immediate reinstatement of streets, railways, sewer, drains or tunnels.
(1)Where any person, in exercise of any of the powers conferred by or under these rules opens or breaks up the soil or pavement of any street, railway or tramway, or any sewer, drain or tunnel, he shall-(a)immediately cause the part opened or broken up to be fenced and guarded and fix caution boards to alert traffic;(b)cause a light or lights, sufficient for the warning of passengers before sunset, to be set up and maintained until sunrise against or near the part opened or broken up;(c)make suitable arrangements for smooth flow of traffic;(d)fill in the ground and reinstate and make good the soil or pavement, or the sewer, drain or tunnel, opened or broken up with all reasonable speed, and carry away the rubbish occasioned by such opening or breaking up; and(e)after reinstating and making good the soil or pavement, or the sewer, drain or tunnel broken or opened up, keep the same in good repair for three months and for any further period, not exceeding nine months, during which subsidence continues.(2)Where any person fails to comply with any of the provisions of sub rule (1), the person having the control or management of the street, railway, tramway, sewer, drain or tunnel in respect of which the default has occurred, may cause to be executed the work which the defaulter has delayed or omitted to execute, and may recover from him the expenses incurred in such execution.(3)Where any difference and/or dispute arises as to the amount of the expenses incurred under sub-rule (2), the matter shall be determined by the Commission.
