Section 376 in Kolkata Municipal Corporation Act, 1980
376. Precautions during repair of streets.
(1)The Municipal Commissioner shall, so far as is practicable during the construction or repair of any public street or any drain of the Corporation or any .premises vested in the Corporation,-(a)cause the same to be fenced and guarded;(b)take proper precautions against accident by shoring up and protecting the adjoining buildings;(c)cause such bars, chains, or posts to be fixed across or in any street in which any such work of construction or repair is under execution as are necessary in order to prevent the passage or vehicles or animals and avert danger.(2)The Municipal Commissioner shall cause such street, drain or premises to be sufficiently lighted or protected during night while under construction or repair.(3)The Municipal Commissioner shall, with all reasonable speed, cause such work to be completed, such ground to be filled in, such street, drain or premises to be repaired and the rubbish occasioned thereby to be removed.(4)No person shall, without the permission of the Municipal Commissioner or without other lawful authority, remove any bar, chain, post, shore or timber, or remove or extinguish any light set up under this section.
