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State of Kerala - Section

Section 377 in Kerala Municipality Act, 1994

377. Licence for work on buildings likely to cause obstructions.

- Where any person intends to construct or demolish any building or to alter or repair the outward part thereof, and if any street or foot way is likely to be obstructed or rendered inconvenient by means of such work, he shall first obtain a licence from the Municipality in that behalf and shall also-
(a)cause the said building to be fenced and guarded;
(b)sufficiently light it during the night; and
(c)take proper precaution against accidents during such time as the public safety or convenience requires.