61. Provision of facilities when work is executed by Board in public street vested in them.
- When any work is being executed by the Board in any public street vested in them, the Board shall, so far as may reasonably be practicable, make adequate provision for -(a)the passage or diversion of traffic;(b)securing access to all premises approached from such street; and(c)any drainage, water-supply or means of lighting which is interrupted by reason of the execution of the work.
