Section 184 in Tamil Nadu District Municipalities Act, 1920
184. Precautions during repair of streets.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall, during the construction or repair of any street, drain or premises vested in the municipal council-(a)cause the same to be fenced and guarded,(b)take proper precautions against accident by shoring up and protecting the adjoining buildings, and(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall cause such drain, street or premises to be sufficiently lighted or guarded during the night while under construction or repair.(3)The executive authority shall, with all reasonable speed, complete the said work, fill in the ground, and repair the said drain, street, or premises and remove the rubbish occasioned thereby.
