(3)The Chief Executive Officer may, by public notice, temporarily close any street or any part of a street for repair or for the purpose of carrying out any work connected with drainage, water-supply or lighting or any other work which he is by or under this Act required or permitted to carry out:Provided that where, owing to any works or repairs or from any other cause, the condition of any street or of any water-works, drain, culvert or premises vested in the Board, is such as to be likely to cause danger to the public, the Board shall-(a)take all reasonable means for the protection of the adjacent buildings and land and provide reasonable means of access thereto;(b)cause sufficient barriers or fences to be erected for the security of life and property and cause such barriers or fences to be sufficiently lighted from sunset to sunrise.
