(1)When the Board consider that in any road or drain, not being a public road or drain whether or not previously leveled, paved, metalled, channelled, sewered or repaired out of the municipal or other public funds, or in any part of such road or drain, within the municipality, it is necessary, for the public health, convenience or safety that any work should be done for the levelling, paving, metalling, flagging, channelling, draining, lighting or clearing thereof the board may by written notice require the respective owners of the lands or buildings, fronting, adjoining or abutting upon such road or drain or part thereof, to carry out such work in a manner and within a time to be specified in such notice.
