Section 303(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Every person to whom any permission is granted under Section 302 shall, at his own expense, cause the place where the soil or pavement has been opened or broken up or where he has deposited building materials, or set up any scaffold, erection or other thing, to be properly fenced and guarded, and, in all cases in which the same is necessary to prevent accidents, shall cause such place to be well lighted during the night.
