Section 336 in Arunachal Pradesh Municipal Act, 2007
336. Precautions during construction or repair of street drain or premises.
- Subject to the terms and conditions as may be specified by regulations, the Chief Municipal Executive Officer/ Municipal Executive Officer during construction or repair of any public street or any municipal drain or any premises vested in the Municipality, shall -(a)cause the same to be fenced and guarded,(b)take proper precaution against accident affection public street or adjoining buildings,(c)prohibit, without his written permission, the deposit of any building material or the setting up of any scaffolding or any temporary erection on any public street,(d)close any street wholly or partly to traffic,(e)provide for necessary diversion of traffic, wherever necessary.(f)ensure the reinstatement of the public street or restoration of any drain or premises to its original condition, and(g)take steps for repairing or enclosing of any place which, in his opinion, is dangerous or causing inconvenience to traffic along a street or to persons who have legal access thereto or to the Neighborhood thereof, and recover the costs of such repair works from the owner or the occupier of any such place or premises.
