3. Notice to be served on persons having control, etc., before breaking up streets or opening drains.
- Before the said Company proceed to open or break up any street, bridge, sewer, drain or tunnel, they shall give to the municipal commissioners for the [City of Bombay, the local authority concerned] [These words were substituted for the original words by Bombay 17 of 1945, Section 9, Schedule E, read with Bombay 52 of 1947, . 3, proviso.] or other persons under whose control or management the same may be, or to their clerk, surveyor or other officer; notice in writing of their intention to open or break up the same, not less than three clear days before beginning such work; except in cases of emergency arising from defects in any of the pipes or other works, and then so soon as is possible after the beginning of the works, or the necessity for the same shall have arisen.
