(1)The Municipality shall, so far as is practicable during the construction or repair of any public street or any municipal drain or any premises vested in the Municipality, -(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 of construction or repair is under execution, as are necessary in order to prevent the passage of vehicle or animals and avert danger.(2)The Municipality shall cause such street, drain or premises to be sufficiently lighted or guarded during night while under construction or repair.(3)The Municipality 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 Chief Officer of the Municipality or to the lawful authority remove any bar chain, post, or shoring timber, or remove or extinguish any light set up under this section.
