223. Duties of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] when constructing public streets, etc.
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, during the construction or repair of a public street or of any water-works, drains or premises vested in it, or whenever any public street, water-works, drains or premises vested in it have, for want of repair or otherwise become unsafe for use by the public, take all necessary precautions against accident by, -(a)shoring up and protecting adjacent buildings; and(b)fixing bars, chains or posts across or in any street for the purpose of preventing or diverting traffic during such construction or repair; and(c)guarding and providing with sufficient lighting from sunset to sunrise any work in progress.(2)Whoever, without the authority or consent of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in any way interferes with any arrangement or construction made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under sub-section (1) or guarding against accident shall be liable on conviction to a fine which may extend to fifty rupees.Water supply
