(2)Nothing contained in sub-section (1) shall be deemed to authorise or empower a licensee, without the consent of the local authority or of the [owner or occupier] concerned, as the case may be, to lay down or place any electric supply-line, or other work in, through or against any building, or on, over or under any land not dedicated to public use whereon, whereover or whereunder any electric supply-line or work has not already been lawfully laid down or placed by such licensee:Provided that any support of an [overhead line] [ Substituted by Act 32 of 1959, Section 2, for " aerial line" .] or any stay or strut required for the sole purpose of securing in position any support of an [overhead line] [ Substituted by Act 32 of 1959, Section 2, for " aerial line" .] may be fixed on any building or land or, having been so fixed, may be altered, notwithstanding the objection of the owner or occupier of such building or land, if the District Magistrate or, in a Presidency-town [* * *] [ The words " or Rangoon" omitted by A.O. 1937.], the Commissioner of Police by order in writing so directs:Provided also, that, if at any time the owner or occupier of any building or land on which any such support, stay or strut has been fixed shows sufficient cause, the District Magistrate or, in a Presidency-town [* * *] [The words " or Rangoon" omitted by A.O. 1937. ], the Commissioner of Police may by order in writing direct any such support, stay or strut to be removed or altered.
