(1)Every person intending to build or take down any house, or to alter or repair the outward part of any house shall, if any public road will be obstructed or rendered inconvenient by means of such work, before beginning the same, cause sufficient hoards or fences to be put up in order to separate the house where such works are being carried on from the road, and shall keep such hoard or fence standing and in good condition, to the satisfaction of the Board, during such time as the public safety or convenience requires and shall cause the same to be sufficiently lighted during the night.Provided that no person shall put up such board or fence without the written permission of the Board, nor, shall be keep up the said board or fence for a time longer than allowed in the said written permission.(2)Any person who contravenes the provision of sub-section (1) or who without written permission erects sets up any hoppling, scaffolding or fence whatsoever, or who, being permitted fails to put up such hoarding, scaffolding or fence or to continue the same standing, or to maintenance the same in good condition, or who does not while such hoarding or fence is standing keep the same sufficiently lighted during the night, or who does not remove the same within forty-eight hours when directed by the Board, shall be liable for every such offence, to a fine not exceeding ten rupees for every day during which the offence is continued.
