Section 186(1) in Tamil Nadu District Municipalities Act, 1920
(1)No person shall make a hole or cause any obstruction in any street, unless, he previously Obtains the permission of 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).] and complies with such conditions as that officer may impose.
