(1)Means of access shall be levelled, matalled, flagged, paved, sewered, drained, channelled, lighted, aid with water supply line and provided with trees for shade to the satisfaction of the Authority free of encroachment by any structure or fixture so as not to reduce its width below the minimum required under sub-rule (4) of Rule 39 and shall be maintained in a condition to the satisfaction of the Authority.(2)If any private street or any other means of access to a building is not levelled, matalled, flagged or paved, sewered, dramed channeled lighted or laid with water supply line or provided with trees for shade to the satisfaction of the Authority, it may, by written notice require the owner or owners of the several premises situate in front of or adjoining the said street or other means of access or abutting thereon or to which access is obtained through such street or other means of access or which shall benefit by works executed to carry out any or more of the aforesaid requirements in such manner as it shall direct.(3)If any structure or fixture is set upon a means of access so as to reduce its width below the minimum required, the Authority may remove or cause to be removed the same further and recover the expenses so incurred from the owner.
