(1)No platform shall be erected, re-erected or extended upon or over any public road or drain without the previous sanction of the Board.(2)The owner of every platform, except platforms which used for giving such access to the houses as the Board may consider necessary, shall if the Board in a meeting so direct take out a license for keeping the platform. For every such license there shall be paid annually a fee to be fixed by the Board at a meeting.(3)Every such license shall remain in force for one year and shall be renewable annually.(4)Any platform erected, re-erected extended or maintained in contravention of the provisions of sub-section (1), (2) and (3) shall be deemed to be an "obstruction" for the purposes of Sections 159, 160 and 161.
