Section 303(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner may, by written notice, require any person to whom permission is granted under Section 302 to open or break up the soil or pavement of any street, or who under any other lawful authority, opens or breaks up the soil or pavement of any street for the purpose of executing any work, to make provisions to his satisfaction for the passage or diversion of traffic for securing access to the premises approached from such street and for any drainage, water supply or means of lighting which may be interrupted by reason of the execution of the said work.
