(1)Whenever the Highways Authority is of opinion that it is necessary for the prevention of danger arising from obstruction of the view of persons using any highways, at any bend or at any comer of such highway, it may serve a notice upon the owner or occupier of land along side or at the bend or corner of such highway to alter, within such time and in such manner as may be specified in the notice, the height or character of any existing wall (not being a wall forming part of a permanent structure), fence, hedge, tree or any other object thereon, so as to cause it to conform with any requirements specified in the notice.
