Section 225 in The Chhattisgarh Municipalities Act, 1961
225. Fencing and lighting during repairs etc.
(1)The Council shall, during the construction or repair of any of the streets, sewers, drains or other premises vested in the Council, take proper precaution, for guarding against accident by shoring up and protecting the adjoining buildings, and shall cause such bars, chains or posts as it shall think fit, to be fixed across or in any street to prevent the passage of carriages, carts or other vehicle, or of cattle or horses when such construction or repair is being carried on and shall cause any such construction or repair work in a street to be sufficiently lighted and guarded during the night.(2)Whoever takes down/alters or removes any of the said bars, chains or posts or removes or extinguishes any such light without the authority or consent of the Council shall be punished with fine which may extend to fifty rupees.
