Section 226 in Chennai City Municipal Corporation Act, 1919
226. Making holes and causing obstruction.
(1)No person shall make a hole or cause any obstruction in any street unless he previously obtains the permission of the commissioner and complies with such conditions as he may impose.(2)When such permission is granted, such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced, and enclosed, until the hole or obstruction is filled up or removed and shall cause such hole or obstruction to be sufficiently lighted during the night.(3)If any obstruction is caused in any street by the fall of structures, trees, or the fences, the owner or occupier of the premises concerned shall within twelve hours of the occurrence of such fall, or within such further period-as the commissioner may [by written order] [Substituted for the word 'by notice' by section 116 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] allow, clear the street of such obstruction.
