Section 412 in Greater Hyderabad Municipal Corporation Act, 1955
412. Precautions to be taken for public safety where municipal works are in progress in any street.
(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 guarded;(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 410 for so long as such place shall be continued open or broken up, or such bars, chains or posts shall remain so set up.(2)No person shall, without the written permission of the Commissioner or without other lawful authority, remove any shoring timber or fence, or remove or extinguish any light employed or set up for any of the purposes of this section.
