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State of Uttar Pradesh - Section

Section 192 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

192. Duties of appropriate authority when constructing public streets, etc.

(1)The appropriate authority shall, during the construction or repair of a public street or of any water channel, drain or premises vested in it, or whenever any public street, water channel drain or premises vested in it has, 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;
(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 such sufficient lighting from sunset to sunrise any work in progress.
(2)Whoever, without the authority or consent of the appropriate authority, in any way interferes with any arrangement of construction made by the appropriate authority under sub-section (1) or guarding against accident shall be liable on conviction to fine which may extend to fifty rupees.Protection Of Sources Of Water Supply