310. Procedure when owners or occupiers are required by Board to execute works.
- Wherever it is provided in this Act that the Board, or the Board at a meeting may require the owners or the occupiers or, the owners and occupiers, of any land to execute any work or to do anything such requisition shall be made as far as possible, by a notice to be served as provided in Sections 307 and 309 on every owner or occupier who is required to execute such work or to do such thing; but if there by any doubts as to the persons who are owners or occupiers, such requisition may be made by a notice to be posted up On or near the spot at which the work is required to be executed or the thing done, requiring the owner or the occupiers of any land to execute such work or to do such thing within a specified time, and in such notice it shall not be necessary to name the owners or occupiers.Every such requisition as aforesaid shall give notice to the persons to whom it is addressed that, if they fail to comply with the requisition or to prefer and objection against such requisition as provided in the next succeeding section the Board will enter upon the land and cause the required work to be executed or the required thing to be done; and that in such case the expenses incurred thereby will be recovered from the persons who are required in such requisition to execute such work or do such thing.
