(2)Where in the opinion of a railway administration—(a)a slip or accident has occurred; or(b)there is apprehension of any slip or accident to any cutting, embankment or other work on a railway,it may enter upon any lands adjoining the railway and do all such works as may be necessary for the purpose of repairing or preventing such slip or accident and submit a report thereof to the Central Government in such manner and within such time as may be prescribed.
