Section 378 in The Calcutta Municipal Corporation Act, 1980
378. Precautions for public safety to be taken by persons to whom permission is granted under section 377. -
(1)The Municipal Commissioner may grant permission for any work referred to in section 377 on such conditions as may be determined by regulations and may also require the person to whom such permission is granted to make deposit of a sum of money considered by the Municipal Commissioner to be adequate, in advance, for carrying out the work and restoring the street or pavement on which the work is carried out to its original condition.(2)Every person to whom any permission is granted under section 377 shall, at his own expense, cause the place where any soil or pavement has been opened or broken up or where he has deposited building materials or set up any scaffold, erection or other thing to be property fenced and guarded, and in all cases in which it is necessary so to do to prevent accidents, shall cause such place to be well lighted during the night.
