323. Precaution for public safety to be taken by person to whom permission is granted.
(1)The Chief Officer of a Municipality may granter permission for any work referred to in section 322, on such conditions and on deposit of such sum of money in advance, as may be determined by regulations 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 322, shall, at his own expense, cause the place where any soil or pavement has been open or broken up or where he was deposited building materials or set up any scaffold, erection or other thing to be properly 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.
