156. Permission to deposit movable property on or to excavate or enclose a public road or land.
- The Board may grant permission to any person, for such period and on such terms as it may think fit to deposit any movable property on any public road or any land vested in the Board, or to make an excavation in any such road or any such land, or to enclose the whole or any part of any such road or of such land, and may charge such fees as it may fix for such permission:Provided that such person undertakes to make due provision for the passage of the public and to erect sufficient fences to protect the public from injury, danger or annoyance, and to light such fences from sunset to sunrise sufficiently for such purpose.
