Section 224 in Chennai City Municipal Corporation Act, 1919
224. [] [Sections 213, 224 and 225 will not apply token any drain or premises vested in the Corporation is opened or broken up by the Board of Trustees for the improvement of the City of Chennai or when any public street is under construction by the said Board by virtue of section 60(2) of the Madras City Improvement Trust Act, 1950 (Tamil Nadu Act XXXVII of 1950).] Precautions during repair of streets.
(1)The commissioner shall, so far as is practicable during the construction or repair of any street, drain or 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; and(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.(2)The commissioner shall cause such drain, street or premises to be sufficiently lighted or guarded daring the night while under construction or repair.(3)The commissioner shall, with all reasonable speed, [cause the said work to be completed, the ground to be filled in, the said drain, street or premises to be repaired and the rubbish occasioned thereby to be removed.] [Substituted for the words 'complete the said work, fill in the ground, and repair the said dram, street or premises' by section 115 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
