(1)No person other than the Chief Officer of a Municipality or an officer or other employee of the Municipality shall, without the written permission of the Chief Officer or without other lawful authority, -(a)Open, break up, displace, take up or make any alteration in, or cause any injury to, the soil or pavement or any wall, fence, post, chain or other material or thing forming part of any street; or(b)Deposit any building material in any street; or(c)Set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever, or any posts, bars, rails, roads or other things, by way of an enclosure for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.
