Section 184(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall, during the construction or repair of any street, drain or premises vested in the municipal council-(a)cause the same to be fenced and guarded,(b)take proper precautions against accident by shoring up and protecting the adjoining buildings, and(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.
