189. Material not to be deposited nor hole to be made in a street without permission.
(1)No person shall without the written permission of the Municipality or otherwise than in accordance with such conditions as may therein be prescribed, make a hole in any street or erect or deposit thereon any timber, stone, brick, earth or other material that has been or is intended to be used for buildings and such permission shall be terminable at the discretion of the Municipality and, when such permission is granted to any person, he shall, at his own expense, cause such materials or such hole to be sufficiently fenced and enclosed until the material is removed or the hole is filled up or otherwise made secure to the satisfaction of the Municipality and shall cause the same to be sufficiently lit during the night.(2)Whoever contravenes any of the provisions of sub-Section (1) shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees and with a further fine which shall not be less than fifty rupees but which may extend to one hundred rupees for every day or, night, as the case may be, on which such contravention continues after the date of the first conviction.
